ICICI BANK LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED Advocate Mr. Ishan Patel states that he has instructions to appear on behalf of the applicant. Hence, Registry is directed to notify name of learned advocate Shri Ishan Patel for the applicant in place of learned Advocate Mr. C.R. Abichandani.

(2.) THE applicant ICICI Bank Limited seeks to quash the F.I.R. lodged by respondent no. 2 ­ complainant before Ramol Police Station, Ahmedabad for the offence punishable under Section 379 of the Indian Penal Code. The said complaint was registered as C.R. No. I 79 of 2008.

(3.) LEARNED Advocate Mr. Ishan M. Patel for the applicant ­ Bank at the time of hearing has drawn the attention of the Court to the relevant material on record. The applicant has produced a copy of the statement of accounts which is annexed at AnnexureB; Notice given to respondent no. 2 ­ complainant, which is annexed at AnnexureC; intimation letter to the Police, which is annexed at Annexure E and also other annexures.