J U PRABHU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a Dy. General Manager of the Syndicate Bank, has presented this writ petition praying for quashing the two first information reports dt. 19-2-1983 (Annexure-A) and 23-3-1983 (Annexure-C) and also for a direction to the respondents restraining them from conducting investigation on the basis of the information contained in Annexures A and C. The petitioner has also prayed for issue of a direction to the respondents to return all the properties and documents taken possession of by the respondents during investigation.

(2.) The facts of the case, in brief, are as follows :

(3.) Sri N. B. Bhat, learned counsel for the petitioner urged the following contention : The first information reports do not disclose all the ingredients of the offence Under S. 5 (1) (e) of the Act and, therefore, the respondents had no legal authority to conduct the investigation in respect of the charge under S. 5 (1)(e) of the Act alleged against the petitioner.