M MRUTHYANJAYA Vs. PREMJIT SINGH

JUDGEMENT

(1.) The criminal case registered by jayanagar police, Bangalore in crime No. 470 of 1989 under Annexure 'e' and also against the prosecution launched by respondent-2 in criminal case pcr No. 74 of 1989 under Annexure 'a' pending before the iv additional chief metropolitan magistrate, Bangalore city.

(2.) The essential facts of the case, material for determination of points hi issue, are as follows:- the first petitioner is the chief manager, zonal inspection centre, bank of baroda, mount road, Madras. The second petitioner is working as senior manager, bank of baroda, kempegowda road, Bangalore-9 and the third petitioner is working as a senior manager, bank of baroda, main office, Madras. The first petitioner became chief manager of bank of baroda, kempegowda road, Bangalore in 1986 on his transfer from Madras and the second petitioner became the senior manager (operations) of kempegowda road branch of the bank of baroda, Bangalore in 1986, whereas, the third petitioner was the officer-in-charge of the foreign exchange department of k. g. road, bank of baroda, Bangalore.

(3.) Respondent-2 herein is the director ofm/s. Raja silk house private limited. The second respondent has been carrying on the business of export of silk materials out-side the country and has availed itself of various credit facilities from the bank of baroda. 1985-86 saw the beginning of the series of litigations between bank of baroda and raja silk house.