KULWANT SINGH Vs. CBI

JUDGEMENT

(1.) The application is allowed permitting the petitioner to place on record the certified copies of the Encumbrance Certificates attached as Annexure P-7 and P-8 in the interest of justice. CRM-M-32804-2012

(2.) The petition is filed invoking the provision under Section 482 Cr.P.C. for quashing FIR No.RC No.1(E)/2008 dated 17.5.2008, under Sections 120-B, 420, 467, 468, 471 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 Police Station CBI, EOW-1, New Delhi and all subsequent proceedings arising therefrom.

(3.) The allegation is that accused Raja Singh, Amit Singh, Amarjit Singh Rataul, Montu, Inderbir Singh Walia, Kulwant Singh, Advocate (the petitioner herein) having hatched a criminal conspiracy with accused P.R.Bhatkar (retired public servant) and B.Ranjan (public servant) cheated and defrauded Canara Bank, D.S.Market Branch, Amritsar by availing cash limit on the basis of false affidavits, false balance sheets, false verification report of sale deeds and inflated valuation reports and also by misrepresentation of facts and thus caused wrongful loss to the Bank and wrongful gain to the abovesaid persons to the extent of Rs. 138.27 lacs during the year 2003-05.