DEVYANIBEN KAMALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. Rule. Learned APP for respondent State waives service of notice of rule and the rule is fixed forthwith with the consent of learned counsels for the parties.

(2.) THE petitioners have taken out this petition invoking provision of Section 482 Criminal Procedure Code for quashing the complaint being M. Case No. 3 of 2004 registered before Vidyanagar Police Station, for the offence punishable under sections 420, 409 and 114 of Indian Penal Code.

(3.) MR . Dagli for the petitioners further submitted that the complainant bank officer, i.e. Recovery Officer of the bank is personally present before the Court, who has been identified as such by Mr. Dagli. Said officer Mr. Aswinbhai B. Vyas states that he is authorised to state on behalf of the Bank that the bank has no objection if the complaint is quashed.