VIJAY KUMAR KELA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) A short but interesting question which arises for consideration in this appeal is whether a criminal prosecution can be initiated under Ss. 420 and 471 of the Indian Penal Code, 1860 and allowed to continue after settlement of the loan account by way of an approved compromise and which had the imprimatur of the Debts Recovery Tribunal?

(3.) The above question arises in the context of a challenge by the appellants to the order dtd. 5/7/2024 passed by the High Court of Chhattisgarh ( 'High Court ') in Cr.M.P. No. 1361 of 2023 (Vijay Kumar Kela & Anr. Vs. CBI & Anr.).