Tejinder Singh Dhindsa, J. - (1.) THIS order shall dispose of the present petition filed under section 438 Cr.P.C. seeking the concession of anticipatory bail to the petitioners in FIR No. 494, dated 28.08.2013 for offence under sections 420 IPC, registered at Police Station Sec - 34, Chandigarh.
(2.) COUNSEL for the parties have been heard. The case was registered on the complaint filed on behalf of Punjab National Bank Branch Sec -33, Chandigarh alleging that the present petitioners had approached the Bank seeking a house loan of Rs. 15 lacs. The same was sanctioned in favour of both the petitioners on 09.11.2006 for purchase of a semi built house as also for construction there upon and the loan amount was repayable in the shape of 216 EMIs of Rs. 13935/ - each.
(3.) HOWEVER , to secure such loan equitable mortgage was created on the property.;