GANDHARB SINGH BHADWAL Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.PC feeling aggrieved from the order dated 22.12.2011 passed by learned ASJ whereby the revision petition preferred by him against the order of learned MM dated 17.7.2009 was dismissed.

(2.) IN brief, the case of the petitioner is that in the year 1996, he deposited Rs.55,000/ - for one year in his name and in the names of his son and wife with M/s McDowell Krest Finance Limited. Subsequently, the name of the company was changed to M/s Krest Finlease Ltd.

(3.) THE order passed by learned MM was impugned before the learned ASJ by filing a revision petition No.242/2009 against the company as well as its directors. Before learned ASJ also, the contention of the petitioner was that he deposited Rs.55,000/ - in his own name and in the name of his wife and son for a fixed period of 5 years @ interest of 15.19 % per annum in the year 1996 but has failed to get back his money and that the FDR was renewed forcibly. The learned ASJ also came to the conclusion that the order by Ld.M.M dismissing the complaint impugned before him does not suffer from any legal infirmity. The reasoning given by learned ASJ in para 4 are extracted as under: