AZAZ KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are apprehending their arrest in connection with RC 07(S)/2015­EOW/R for the offence registered under sections 120B r/w 420, 467, 468 and 471 of the Indian Penal Code and subsequently. Final form has been submitted under sections 120B, r/w section 420, 468, 471 of the I.P.C. and under section 13(2) read with Section 13(1) (d) P. C. Act, 1988.

(3.) The prosecution case in short is that these petitioners both are the partners of M/s TRL, a SSL Unit applied for cash credit facility of Rs. 3.75 crores from P.N.B, Bistupur Branch Jamshedpur in the year, 2010 for running fabrication of machining. the petitioners being representative of the company namely, M/s TRL along with its guarantors namely, Mr. Sahid Khan and Mr. Subhasis Sinha at Punjab National Bank, Bistupur Branch, Jamshedpur, M/s TRL, which is engaged in fabrication and machining job, was sanctioned loan facility compressing CC limit of Rs. 3,75 Crores by PNB, Bistupur Branch, Jamshedpur on 29.09.2010 on the basis of fake and fabricated collateral security in the form sale­deed bearing No. 3964 dated 22.07.2010 registered by Sub­Registrar, Seraikella Kharsawan. It is further alleged that the value of the property mortgaged was tampered with and altered from Rs. 3,12,332 to RS. 3,12,33,200/­ in the said sale deed.