K. C. CHANDRASHEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following relief: Quash the entire proceedings in Spl.C.C.No.271/2016 pending on the file of the Hon'ble XXI Addl. City Civil and Sessions Judge & Prl. Special Judge for CBI cases at Bengaluru, for the alleged offences punishable under Ss. 120-B r/w 409, 420, 467, 467, 471 of IPC and Sec. 13(2) r/w 13(1)(c)(d) of PC Act 1988.

(2.) The first information has submitted by the General Manager-Vijaya Bank, Head Office, Bangalore- respondent No.2 herein to the CBI, Bangalore on 27/2/2015 on which basis Crime No.RC03(A)/2015/ACB came to be registered under Sec. 120-B, read with Sec. 409, 420, 468 and 471 of the IPC and Sec. 13(2) read with 13(1)(c)(d) of the P.C. Act for the offences of criminal conspiracy, cheating, forgery using forged documents as genuine and criminal misconduct. The investigation, having been entrusted to the Police Inspector of CBI, investigation was carried out.

(3.) A gist of the complaint was that there being a suspicion by service cell, central inspection department of the Bank as regards the credit transaction happening in a particular account, the said cell got suspicious and decided to investigate the account. Upon investigation it was revealed that the petitioner who is accused No.1 and certain others had entered into a criminal conspiracy among themselves during year 2014-15 in the matter of opening of the current accounts in the name of M/s Prince Links, M/s JMJ Enterprises.