VHT RAMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal revision case is filed under Ss. 397 and 401 of Cr.P.C. aggrieved by the order dtd. 5/7/2019 passed by the learned III Additional Special Judge for CBI cases, Hyderabad in Crl.M.P.No.253 of 2019 in C.C.No.4 of 2007, whereunder the learned Judge dismissed the said petition filed by the petitioner/A.9 under Sec. 239 Cr.P.C. seeking discharge from the proceedings.

(2.) Heard Sri Deepak Misra, learned counsel for the revision petitioner and Sri T.Srujan Kumar Reddy, the learned standing counsel for CBI, and perused the record.

(3.) The facts unfold that the petitioner who is claiming to be proprietor of M/s. Mareechi Computers, availed housing loan from Syndicate Bank, Boraganda branch, to a tune of Rs.10.00 lakhs and as on the date of filing of the charge sheet, it was alleged that the outstanding loan amount was Rs.11,21,471.00 and that the petitioner failed to pay the outstanding dues. The further allegation is that the bank valuer had colluded with various borrowers including the petitioner and inflated the area of flat and its market value so as to get more loan and the value of the plot owned by the petitioner is Rs.6.00 lakhs only, however, by inflating the rate by Rs.4.00 lakhs, the petitioner secured loan of Rs.10.00 lakhs and subsequently the petitioner committed default.