JOGINDER SINGH LOGANI Vs. STATE (CBI)

JUDGEMENT

(1.) Quashing of case RC No.1(E)/1997-SIU(X)/CBI/New Delhi, under Sections 420/467/468/471 of IPC r/w Section 120-B IPC and Section 13(2) r/w Section (1) (d) of The Prevention of Corruption Act, 1988 is sought on the basis of "No Objection Certificate" of 27th September, 2007 (Annexure-B).

(2.) At the hearing, learned senior counsel for petitioner submitted that charge of cheating with the aid of Section 120-B of IPC has been framed against petitioner and allegation of forgery etc. are not attributable to petitioner and in view of "No Objection Certificate" of 27th September, 2007 (Annexure-B) given by the complainant-bank, FIR of this case deserves to be quashed qua petitioner.

(3.) It was pointed out by learned senior counsel for petitioner that as per the charge-sheet, the outstanding amount was of Rupees One Crore Fifty Eight Lacs odd and the complainant-bank has been compensated to the tune of Rupees One Crore Seventy Four Lacs and in addition, interest component of Rupees Twenty Six Lacs and Twenty Nine Thousand odd has been already paid to the complainant-bank and so, the proceedings arising out of RC No.1(E)/1997-SIU(X)/CBI/New Delhi in question deserve to be quashed qua petitioner.