RAMAKANT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel appearing for the Petitioner Rama Kant Singh and learned Counsel appearing for the Anshu Singh and others as well as learned Counsel appearing for the Bank.

(2.) It is a case of the prosecution that a current account was opened in the State Bank of India, Mirja Chowki Branch in the name of Rama Kant Singh through power of attorney holder Ashu Singh. The said power of attorney had been executed by Rama Kant Singh in favour of Ashu Singh on 31.1.2007.

(3.) Further case is that the then Branch Manager in conspiracy with other accused extended facility of overdraft to the borrower to the extent of Rs. 72 lacs by breaching rules and regulations of the Bank. Since the amount rose to that extent, Ashu Singh was asked to make payment. Upon which three cheques were issued by Suman Singh, sister of Ashu Singh in favour of Rama Kant Singh against the cheque purchase account (current account) which on its deposit got dishonoured. In course of time, Ashu Singh was asked by the Bank to come with Rama Kant Singh so that the account be settled. Upon which, one Jagteshwar Singh (father of Ashu Singh) was produced, who impersonated himself as Rama Kant Singh and executed certain documents in the name of Rama Kant Singh. However, the outstanding amount has remained unpaid.