KRBL LTD Vs. CBI

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C is for quashing RCSI82007E004 dtd. 27/3/2007 for offences under Ss. 420, 468, 471 read with Sec. 120B of the Indian Penal Code, 1860 [hereinafter "IPC"] registered by the CBI, that is, the Respondent No. 1 herein on the basis of a written complaint dtd. 26/3/2007 made by the Director General of Foreign Trade, that is, the Respondent No. 2 herein.

(2.) Facts, in brief, leading to the present petition are as follows :

(3.) Mr. Biswajit Bhattacharyya, Ld. Senior Counsel for the petitioner, at the outset, submits that the proceedings initiated by CBI are mala-fide and arbitrary. He submits that the DGFT has not found any irregularity in the Letters of Credit dtd. 21/6/2006 advanced to the Petitioner by WSBC Bank. A notice dtd. 7/7/2020 was sent asking the Petitioner to produce the original Letter of Credit (WBSC/LC/A1814/06) when the actual investigation of the case was over in 2008-2009. He submits that the notice which has been sent after a lapse of 14 years from the date of registration of the RC by the Respondent, is a gross abuse of the process of law and is being done to harass the petitioners for an oblique motive.