JAGDISH LAL MALHOTRA Vs. STATE OF HARYANA
LAWS(P&H)-2014-7-288
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 17,2014

JAGDISH LAL MALHOTRA Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Surinder Gupta, J. - (1.) THE petitioner was posted as Branch Manager of Oriental Bank of Commerce, Madina, District Rohtak. One Sandeep son of Chander Bhan of village Behalba (non -petitioner) raised loan from the bank of the petitioner on the documents relating to land of respondent No. 2 situated at village Sisar Khas, Tehsil Meham District Rohtak.
(2.) AS per allegations, in the FIR got recorded by respondent No. 2, he came to know of the loan on his land on 2.1.2012 when he obtained copy of the fard jamabandi from the Patwari for Kissan Card. He immediately contacted the bank and was informed that one Sandeep son of Chander Bhan of village Behalba had taken the loan. The respondent No. 2 was showed the record and the mortgage deed submitted to the bank which depicted the photograph and signature of some other person in place of respondent No. 2 and it was the case of impersonation and fraud with respondent No. 2. Thereafter the complainant filed a civil suit. The accused cleared the bank loan and clearance certificate was issued in favour of respondent No. 2. The complainant moved a complaint dated 7.5.2012 on the basis of which FIR was registered against the following persons: - 1. Sandeep son of Shri Chander Bhan R/o. village Behiba Tehsil Meham District Rohtak. 2. Jagdish Lal Malhotra Branch Manager, OBC Madina, District Rohtak. Raj Singh Tehsildar Meham.
(3.) HALKA Patwari village Sisar Khas Tehsil Meham.;


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