SANJEEV KUMAR BANSAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY way of these petitions under Section 482 Cr.P.C., the petitioners who are facing the trial in Criminal Case No. 614 of 1994, State Vs. Rakesh Bansal & others, under Sections 420, 408, 120 -B of I.P.C. pending in the court of C.J.M., Dehradun have sought the relief for quashing the proceedings in pursuance to the chargesheet submitted by the police.

(2.) HEARD Sri Sandeep Tandon, learned counsel for the petitioners, learned A.G.A. and perused the record.

(3.) LEARNED counsel for the petitioners have invited my attention towards the annexure No. 18 of the petitions which is a letter dated 11.02.1992 sent by the Urban Cooperative Bank Ltd., Dehradun to the Inspector -in -charge (C.B.C.I.D.), informing therein that the entire money has been deposited by the accused with the bank and now the bank is not interested in proceeding further against the accused/petitioners.