HITESHBHAI HARAKHCHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Ms. M.L. Shah learned advocate waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) THE present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as I.C.R.No.10 of 2007 before DCB Police Station, Vadodara, for the offences punishable under Sections 409, 420, 120B and 114 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) THE respondent No.3 Chief Branch Manager, Bank of Baroda, lodged complaint against present petitioners for the offences punishable under Sections 409, 420, 120B and 114 of IPC. From the plain reading of the complaint, there is no allegation of creating forged documents or forged signature in the documents. As the present petitioners could not pay amount towards loan this complaint is filed.