- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the CBI.
(2.) The petitioner is an accused in R.C. No. 2(A) of 2001 (D) registered under Sections 419/420/468/471/120-B of the Indian Penal Code and Section 13(2) read with Section 13(i)(d) of the Prevention of Corruption Act.
(3.) Learned counsel appearing for the petitioner submits that the petitioner, who at the relevant point of time while was posted as Senior Manager, Punjab and Sindh Bank, Katras Branch, Dhanbad has been alleged to have given cash credit loan on fake NSCs and KVPs being pledged without ensuring its genuineness and without following the norms and procedure laid down by the bank in the matter of advancing cash credit loan and thereby petitioner and others have been alleged to have put the loss to the Bank to the extent of Rs. 47 lacs but the petitioner is not solely responsible for that as it would appear from the charge-sheet that three accounts were opened in the name of Mohan Kumar, Devi Prasad and Madan Hazare by the petitioner's predecessor S.S. Khosa whereas the petitioner had extended cash credit facilities to other persons with respect to five accounts but all the amounts which were outstanding have been liquidated and that other two persons, namely, Pravash Chandra Mandal and Bidyut Kumar Mandal, Officers of the Bank who had processed the matter relating to advancement of the cash credit loan have been admitted to bail.;