(1.) HEARD .
(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the FIR dated 05.04.2011, registered as crime No. 14 of 2011, relating to offences punishable under Section 420 Indian Penal Code, Reporting Police Chowki Prem Nagar, Police Station Cantt., District Dehradun.
(3.) LEARNED Counsel for the Petitioner submitted that the Bank should have instituted suit for recovery of loan, instead of filing First Information Report.