SUHAS SUBHASH GOKHALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi learned APP and Mr. Vastal R.Patel, learned advocate waive service of notice of rule on behalf of respective parties.

(2.) The petitioners have approached this Court under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C .") praying to quash and set aside the Criminal Case No.44036/2018, the Criminal Inquiry No.3162/2018 pending before the Court of learned Chief Judicial Magistrate Vadodara and the summons issued.

(3.) The petitioners before this Court are the office bearer of Cosmos Cooperative Bank Limited, which is a Multi-State Cooperative Bank, having its branches in different part of the country. It is stated that Criminal Case No.44036/2018 vide Criminal Inquiry No.3162/2018 was filed before the Chief Judicial Magistrate, Vadodara for the offence alleged under Sec. 82 of the Indian Registration Act, 1908 as well as under Sec. 409 and 120B of IPC.