CENTRAL BUREAU OF INVESTIGATION Vs. JAGJIT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) By this appeal, the appellant-Central Bureau of Investigation ('CBI' for short) has challenged the impugned order dated 31st March, 2010 passed by the High Court of Calcutta in CRR No.719 of 2010. By the impugned order, learned Judge of the High Court allowed the application preferred by the respondent, Jagjit Singh, under Section 482 of the Criminal Procedure Code, 1973 and quashed the proceedings being G.R. Case No.1508 of 2006 pending before the 12th Court of Metropolitan Magistrate, Calcutta.

(3.) The said case relates to CBI:SPE:ACB:Kolkata Case No.R.C. 12(A)/2003 under Sections 420/471 of the Indian Penal Code. The First Information Report(FIR) in question was lodged on the basis of a reliable information which was received in the office of the SP, CBI, ACB, Kolkata to the effect that one Shri Sanjib Kumar Chatterjee while functioning as Sr. Manager, Indian Overseas Bank (IGS), Shreemani Market Branch, Kolkata during the year 1998-2000 had entered into a criminal conspiracy with private persons, namely, Shri Jagjit Singh, Director of M/s. Tag Reachers (P) Ltd. (respondent herein), Shri Raj Kumar Agarwal, Shri Virendra Jain and unknown officers of the Regional Office, Business Department of Indian Overseas Bank, Kolkata in order to cause wrongful loss to the said Bank in the matter of term/demand loans, in favour of M/s. Tag Reachers (P) Ltd. It was further alleged in the FIR that in furtherance of said criminal conspiracy, term/demand loans amounting to Rs.1,94,50 lakhs were fraudulently and dishonestly sanctioned to the said Company by the Regional Office of Indian Overseas Bank(IOB), Kolkata and out of the said amount Rs.1.5 crores remained outstanding due to non-payment by the party. All the accounts of parties involved became inoperative, and this resulted in corresponding wrongful loss to the said Bank.