P K MAHESHWARI Vs. C B I

JUDGEMENT

(1.) This petition under Section 482 of Cr. P.C. has been filed for quashing of FIR No. RC-8(E)/97-EOW-I-DLI, on the ground that the petitioner has settled the claims of State Bank of Travencore i.e. Respondent No. 2 and all demands have been met and Respondent No. 2 has given in writing to CBI that it was no longer interested in pursuing the criminal case.

(2.) I have perused the reply filed by the Bank to the contention raised by the petitioner and the Bank in its reply as stated as under:

(3.) The CBI in its status report has stated that charge-sheet in this case was filed on 31st December, 2001 against the accused persons. Accused persons namely D.S. Makan and Anjali Makan are absenting themselves and have been declared Proclaimed Offenders. A proposal for their extradition has been sent to U.S. authorities and was pending. Charges against the remaining accused persons were framed on 1st May, 2006 under Section 420 of IPC and under Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act. However, further proceedings before the Trial Court were stayed by the High Court.