HARJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mr. Rajesh Kumar and learned counsel for the UOI, Mr. Bajrang Kumar.

(2.) Learned counsel for the petitioner has submitted that petitioner is apprehending his arrest in connection with RC 03/2021 EOW-R (Original R.C. Case No.05/2018), for the offence registered under Ss. 120B, read with 420, 467, 468 and 471 IPC and Sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act.

(3.) Learned counsel for the petitioner has submitted that on the basis of an allegation, that petitioner entered in conspiracy with Bank officials, legal panel Advocate of the Bank and others, during the period of 2010- 15 in criminal conspiracy by producing forged and fabricated collateral securities induced officer concerned of Punjab National Bank, Bistupur Branch and Mango Branch, Jamshedpur (Jharkhand) for sanctioning and disbursing of two over draft against immovable property facility, two Housing Loan and two Over Draft Loan and one Cash Credit (Hypothecation) facility, dishonestly and fraudulently caused wrongful loss to the tune of Rs.444.90 lacs to Punjab National Bank and corresponding wrongful gains to themselves and others.