RAJIV KUMAR &ANR. Vs. STATE & ORS.

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that on complaint of Respondent No. 2 an FIR No. 553/3005 was registered against the petitioners unde Section 409/419/420/465/468/471/120 -B Indian Penal Code, 1860 P.S. Shalimar Bagh. Thereafter, the investigation was transferred to P.S. EOW. Thereafter, the Chargesheet was filed in the court and charges are yet to be framed.

(2.) LEARNED counsel for the petitioner submits that on 18.08.2008, the respondent NO. 2 acknowledges that he has received an amount of Rs.7,44,445/0 as full and final payment/settlement against HDFC Bank as they recovered the said amount from the petitioners.

(3.) AFTER receiving the said amount from HDFC Bank, respondent No. 2 authorised HDFC Bank Limited to deal with petitioner directly.