Rakesh Ranjan Prasad, J. - (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the CBI. This petition is directed against the order dated 12.10.2012 passed by learned Special Judge, Ranchi in connection with R.C. -7A/2006(R) whereby and whereunder, prayer made by the petitioner to grant pardon under Section 306 of the Cr.P.C. was rejected.
(2.) IT is the case of the prosecution that the then Senior Manager, Punjab National Bank, Kishoreganj Branch, Ranchi filed written complaint on 14.06.2006 alleging therein that the accused, Amar Nath Prasad and Anil Kumar Sinha being Manager and Deputy Manager respectively of the Bank entered into a conspiracy with co -accused persons with dishonest and fraudulent intention, sanctioned and disbursed loan to them by ignoring the rules and guidelines of the Bank and also by abusing their official position and thereby, the Bank has been put to loss to the tune of Rs. 4,83,000/ -. On such accusation, the case was registered. During investigation, it came to light that Manoj Kumar Singh alias Appu, the petitioner, cousin of co -accused Kumar Digvijay Singh, came to Ranchi on assurance being given by Kumar Digvijay Singh that he will be getting a job in the Punjab National Bank in place of Kameshwar Prasad who has been absenting from duty for the last two months. The said Manoj Kumar Singh alias Appu dishonestly and fraudulently opened one current account bearing No. 652 at Punjab National Bank at Kishoreganj Branch, Ranchi at the instance of Digvijay Singh. The petitioner signed account opening form and put specimen signature impersonating himself as Kameshwar Prasad, proprietor of M/s. Pareek & Brothers and he also affixed passport size photograph on the said opening form and specimen signature card. The petitioner had been introduced by the co -accused Jogesh Narayan Singh as Kameshwar Prasad.
(3.) IT transpired that under the instruction of Digvijay Singh, this petitioner submitted a loan application for cash credit limit of Rs. ten lacs in the name of M/s. Pareek & Brothers, in which one Tirath Mani Devi stood guarantor. The said loan application was processed by accused Anil Kumar Sinha and sanctioned by Amar Nath Verma.;