A. SREENIVASA REDDY Vs. RAKESH SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by a learned Single Judge of the High Court for the State of Telangana dtd. 20/6/2022 in the Criminal Petition No. 6782 of 2019 filed by the appellant herein by which the High Court rejected the petition and thereby declined to quash the criminal proceedings instituted against the appellant for the offence punishable under Ss. 120-B r/w 420, 468 and 471 respectively of the Indian Penal Code, 1860 (for short, 'the IPC').

(3.) The appellant herein (Original Accused No. 2) at the relevant point of time was serving as an Assistant General Manager, State Bank of India, Overseas Bank (Bank), Hyderabad. He is alleged to have conspired with other co-accused to cheat the Bank by sanctioning a corporate loan of Rs.22.50 crore in favour of M/s Sven Genetech Limited, Secunderabad (Original Accused No. 1).