C.S.CHAKRAVATHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused No.5 in C.C.No.12435 of 2020 on the file of XII Additional Chief Metropolitan Magistrate at Hyderabad for the offences under Ss. 419 420, 406, 465, 467, 466 and 471 IPC r/w 34 IPC.

(2.) The 2nd respondent, who is the Assistant General Manager of State Bank of India filed a complaint with the Central Crime Station, Hyderabad alleging that A4 approached the bank for housing loan of Rs.55.00 lakhs and submitted documents showing his gross salary as Rs.80,618.00 and other documents were also submitted. After processing the loan application, bank sanctioned housing loan of Rs.53,02,716.00. Banker's cheque was issued for Rs.51,92,700.00 in favour of the owner of the house.

(3.) The said sanctioned loan amount was transferred to accounts of different persons who are examined as L.W.16/Raja Srinivasa Kumar, L.W.22/G.Surya Babu and L.W.23/Smt.Vanga Kanakalakshmi. For not paying the EMIs, the Bank again verified the loan documents and sent for supplementary legal opinion. It was found that the documents furnished at the time of application for loan, which are pay slips and other documents were fabricated. It was further found that the names of the borrower and vendor were not matching when the certified copy of the document No.6347 of 2018 was checked. On verification, it was found that A4 fabricated the salary slips and also agreement of sale showing that an amount of Rs.13.00 lakhs was paid to A1.