HASMUKHBHAI SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Petitioners are original accused. They seek quashing of complaint Annexure A filed by the respondent No.3 Bank of Baroda.

(2.) BRIEF facts are as follows : -

(3.) IT appears that before filing of the quashing petition, the petitioner No.1 had written a letter to the Manager of respondent No.3 Bank on 21.7.2008 conveying that out of the total sum of Rs.13 Lacs demanded by the Bank, Rs.7,84,000/ - has already been deposited before the concerned Police Station. Remaining amount of Rs.5,16,000/ - would be deposited within 7 days. It was, of course, conveyed that the petitioners were not responsible for commission of any offence.