RUMI DHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) Application of the provisions of Section 320 of the Code of Criminal Procedure (hereinafter referred to as the Code ) is in question in this application. The said question arises in the following factual matrix.

(3.) Appellant and her husband (A-4) along with various other persons including the officers of the Oriental Bank of Commerce Khidirpur Branch, Calcutta (hereinafter called the Bank ) were prosecuted for alleged commission of offences under Sections 120B/420/467/468 and 471 of the Indian Penal Code. The officers of the Bank had also been prosecuted under Sections 13(2) read with Section 13(1)(d) of the Prevention and Corruption Act, 1988.