STATE BANK OF INDIA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C. Petitioner, the State Bank of India, aggrieved by the common order passed by the Judicial First Class Magistrate Court -I, Ernakulam in C.M.P. Nos. 2243/2011 and 2354/2011 in Crime No. 306/2010 of Palarivattom police station has come up before this court.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the second respondent and the learned Public Prosecutor.

(3.) FACTS in brief are as follows: