HDFC BANK LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 8/6/2022 passed by the learned Single Bench of the High Court of Judicature at Patna in Criminal Writ Jurisdiction Case No. 1375 of 2021 wherein the learned Single Judge dismissed the Writ Petition preferred by the present appellant, HDFC Bank [Hereinafter referred to as the 'appellant-bank'], to quash the First Information Report ['FIR' for short] being Case No. 549 of 2021 registered at Gandhi Maidan Police Station, Patna on 22/11/2021, against certain officials of the appellant-bank working at its Exhibition Road Branch, Patna for the offences punishable under Ss. 34, 37, 120B, 201, 206, 217, 406, 409, 420 and 462 of the Indian Penal Code, 1860 ['IPC' for short].

(3.) The facts which give rise to the present appeal are as under:-