- (1.) This order will dispose of three criminal petitions bearing Nos.CRM No.M-33687, 34104 and 35901 of 2014. CRM No.M-33687 of 2014 has been filed by Rajinder Kaur and Dr. Ramandeep Kaur, CRM No.M-34104 of 2014 has been filed by Ranvijay Singh and CRM No.M-35901 of 2014 has been filed by Sarb Vijay Singh for grant of anticipatory bail in FIR No.RCCHG2013AS0029, dated 27.12.2013, under Sections 420, 468, 471 and 120-B of the Indian Penal Code, 1860 (in short 'IPC') and Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988, registered at Police Station CBI/ACB, Chandigarh. For brevity, the facts has been taken from CRM No.M- 33687 of 2014.
(2.) The case was registered on the complaint of State Bank of Patiala, Zonal Officer, Jalandhar against M/s Ramuwal Farms and Cold Store through its partners, a) Rajinder Kaur W/o Harwinder Pal Singh, b) Sarbvijay Singh S/o Harwinder Pal Singh c) Ranvijay Singh S/o Harwinder Pal Singh and d) Dr. Ramandeep Kaur W/o Sarbvijay Singh, for committing fraud with the bank. It was stated in the complaint that the firm M/s Ramuwal Farms and Cold Store was sanctioned Patiala Bank Kissan Card Limit ( in short 'PBKC') of Rs. 550 lacs on 19.10.2009 for cultivation of potatoes and potato seeds. In addition to this, a term loan of Rs. 250 lacs for construction of cold store were sanctioned to the firm on 19.10.2009 by the Zonal Office Credit Committee ( in short 'ZOCC'). An adhoc limit of Rs. 200 lacs was also sanctioned for 60 days by ZOCC on 16.08.2011. The term of existing limit of Rs. 550 lacs was extended up to 30.09.2011 and the period of PBKC limit Rs. 550 lacs was again extended up to 30.11.2011 by ZOCC. The period of adhoc limit was also extended up to 31.01.2012.
(3.) It is alleged that for the said loan, primary security given was hypothecation of potatoes to be grown on 1423 acres of land. Out of which 18 acres is owned by the borrowers and 1405 acres purportedly taken on lease by the borrowers.;