CANARA BANK Vs. STATE BY SAGAR POLICE STATION

JUDGEMENT

(1.) The petitioners have sought to quash the charge sheet laid against them by the respondent-police for the offence punishable under Section 420 read with Section 34 of IPC in C.C.No.500/2013 pending on the file of the Principal Civil Judge and J.M.F.C, Sagara.

(2.) Heard learned Counsel for the petitioners, learned HCGP and learned Counsel appearing for respondent No.2/complainant.

(3.) The essential facts necessary for the disposal of the petition are that the property mortgaged to Canara Bank was brought for sale in a public auction on 12.02.201 The complainant was the successful bidder. As per the terms of the sale notice, the successful bidder was required to deposit 25% of the sale price (inclusive of EMD already paid) immediately on the allotment in his/her favour) and the balance within 15 days from the date of confirmation of sale.