The Special Judge, CBI Cases, Dehradun (Uttarakhand) has sentenced Shri Ashok Bhardwaj, then Branch Manager, Punjab National Bank, Manglaur Branch, District Haridwar (Uttarakhand) to undergo five years Simple Imprisonment with fine of Rs. four lakh; Smt. Sudha Pandit, Proprietor of M/s Chandrika Industries and Chandrika Trading Company, Jhabreda Road, Kurdi, District Haridwar to undergo three years Simple Imprisonment with fine of Rs. 45000/-; Shri Sushil Kumar Sharma, Proprietor of M/s Balaji Oils, Jhabreda Road, Kurdi, District Haridwar to undergo three years Simple Imprisonment with fine of Rs. 15000/-; Shri Mukesh Kumar Sharma, Proprietor of M/s Jindal Hosiery, New Mohanpura Road, Roorkee, District Haridwar to undergo three years Simple Imprisonment with fine of Rs. 15000/-; Shri Nishant Kumar Sharma, Proprietor of M/s New MPS Speakers and Transformer Core, GT Road, Mohanpura, District Haridwar & M/s Balaji Agro Sales, T.P. Nagar, Meerut to undergo three years Simple Imprisonment with fine of Rs. 30000/-; Shri Roshan Ali, Proprietor of M/s Punjab Machinery, Khatauli, District Muzaffarnagar to undergo three years Simple Imprisonment with fine of Rs. 15000/- and Shri Vipin Kumar Verma, Proprietor of M/s Indian Machinery Corporation, Suraj Vihar, South Civil Lines, Muzaffarnagar to undergo three years Simple Imprisonment with fine of Rs. 30000/-.
CBI had registered a case on 13.4.2006 against Sh. Ashok Bhardwaj, then Branch Manager, Punjab National Bank, Manglaur Branch, District Haridwar, and other private persons on the allegations of causing loss to the tune of Rs. 1,34,00,000/- (approx.) to Bank in the matter of releasing loan for establishing Small Scale Unit under KVIC Scheme of Govt. of India to five firms, CC Limit to two firms and Regular loan to one firm. It was further alleged that the Public Servant in conspiracy with the borrowers of 8 different non-existent firms had cheated the Bank and the Loans were sanctioned on different dates & at different point of time to different borrowers. The quotations and bills of the suppliers were allegedly forged.
Searches were conducted at the premises of accused which had led to recovery of several documents.
After investigation, charge-sheets were filed on 19.7.2007 in the Court of Special Judge, CBI Cases, Dehradun. The charges were framed against all the accused on 17.3.2009.
The Trial Court found the accused guilty and convicted them.
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