SUGGALA VENKATESWARA RAO GUPTHA Vs. STATE OF TELENGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C to quash proceedings against the petitioner/A-8 in C.C.No.146 of 2014 on the file of First Additional Judicial Magistrate of First Class, Khammam.

(2.) The petitioner herein is a practicing Advocate and Legal Advisor to the Axis bank. A-1 to A-3 applied for loan under Kisan Credit Card Scheme "Kisan Power" of the Bank by submitting original R.O.R. title deeds, pattadar passbooks in respect of their lands as security in Axis bank, Wyra Road, Khammam. A-4 and A-5 executed documents as guarantors. The title deeds in favour of A-1 and A-2 were also registered in Sub-Registrar Office, Mahabubabad and in respect of A-3, simple mortgage deed was registered. A-1 availed loan of Rs.4,30,000.00 on 3/11/2009. A-2 availed loan of Rs.7,80,000.00 and A-3 availed loan of Rs.9,80,000.00. The bank authorities addressed a letter to Tahsildar, Narsimhulapet on 2/2/2012 to certify the genuineness of the original ROR title deeds which were deposited by A-1 to A-3 with their bank. On 14.02.20212, the Tahsildar informed that ROR title deeds/pattadar passbooks deposited with Axis bank at Khammam Branch in respect of A-1 to A3 are fake. It is alleged that A-1, A-2 and A-5 in collusion with guarantors A-4, A-6 Village Revenue Officer and A-7 Field Officer and A-8 Legal Advisor with an intention to cause wrongful loss to the bank authorities and for wrongful gain played fraud and obtained loan from the bank by giving security of the fake and fabricated ROR title deeds by fabricating and forging the signatures of revenue officials as security and used them as genuine and cheated the bank authorities. On the basis of complaint given by the second respondent herein, the police registered a case in Cr.No.149 of 2012 against the petitioner for the offences punishable under Ss. 468, 471, 420 read with Sec. 34 IPC and after investigation, the police filed charge sheet.

(3.) Heard learned Assistant Public Prosecutor for respondent No.1-State and perused the material records.