- (1.) Heard Sri Abhinav Singh, learned counsel for the petitioner, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 3.8.2015, registered as Case Crime No.358 of 2015, under Sections 420, 467, 468, 471, 406 I.P.C., Police Station Sadar Bazar, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner applied for two loans for an amount of Rs.10 lacs each, i.e. total Rs.20 lacs from Corporation Bank, Meerut and after getting loan he purchased one Tata Safari and Tata Aria and got it registered with R.T.O. Meerut and it was clearly mentioned in the temporary R.C. that the vehicle was HP/Lease with the Bank concerned, but due to some financial crisis the petitioner could not deposit the loan amount regularly, on account of which the Corporation Bank filed a case against the petitioner before the Debt Recovery Tribunal,Lucknow bearing Case No.A0479/2012. He further submits that thereafter the petitioner moved an application before the Corporation Bank that he is ready to clear loan amount vide one time settlement and thereafter the petitioner deposited the entire loan amount to the Bank concerned and obtained Liability Discharge Certificate from the Bank on 30.6.2017 that they have no no further claim whatsoever against the petitioner. He next argued that identically situated co-accused persons have also challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.6853 of 2018 and Crl. Misc. Writ Petition No.7839 of 2018 in which they have been granted interim relief by the Coordinate Benches of this Court vide order dated 20.3.2018 and 30.3.2018 and the said petition have been disposed of, copies of which have been produced and the same are taken on record, hence, the petitioner is also entitled for the same relief.;