Mehtab S.Gill, J. - (1.) Learned counsel for the petitioner has argued that the respondent along with his brother Ratti Bhan had taken a loan of Rs.1,40,000/- from the State Bank of Patiala, Branch Digawa, for purchasing of a tractor. It has been alleged in the complaint that the complainant-respondent, had paid all the amounts of instalments and had also been given 'No Dues Certificate' by the petitioner, who was the Manager at that time. Respondent has failed to mention or disclose as to how much amount was paid to the petitioner. No receipts signed by the petitioner were produced by the complainant-respondent. No employee of the State Bank of Patiala, Branch Digawa was summoned, to put on record the statement of accounts of the respondent, pertaining to the tractor loan. I have heard the learned counsel for the petitioner and perused the impugned order.
(2.) Respondent took a loan of Rs.1,40,000/- from the State Bank of Patiala, Branch Digawa in 1996. When the complainant-respondent came to the bank to deposit the amount, the petitioner/accused asked him not to deposit the amount and that the petitioner would collect the amount from his house. Thereafter the respondent went to the house of the petitioner and collected the outstanding amount. Petitioner issued 'No Dues Certificate' pertaining to loan of the respondent. In fact the petitioner mis-appropriated the amount from the complainant.
(3.) I do not find any infirmity in the impugned order of learned Additional Sessions Judge (I), Bhiwani. Dismissed.;