DIPAKKUMAR PARVATISHANKAR PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Premal Joshi for the petitioner, learned advocate Mr. Anil Patel for learned advocate Mr. VC Vaghela for the respondent No. 2 and learned APP Mr. Ronak Raval for the respondent State.

(2.) By the present application filed under Sec. 482 of the Code of Criminal Procedure 1973 ("the Code"), the applicant has prayed to quash F.I.R. at Annexure 'A' registered as CR No. I-15 of 2013 for the offence under Ss. 406, 420, 409, 463, 465, 466, 467, 468, 471 and 201 of Indian Panel Code., charge sheet at Annexure B as well as to quash Sessions Case No. 1233 of 2015 pending before the learned Sessions Court, Bharuch.

(3.) What is alleged in the FIR is that Mr. Tusharbhai Narotttambhai Patel by forging documents and presenting them as genuine, has misappropriated the amount, which the clients of Bharuch District Cooperative Bank Limited (in short "the bank") were depositing in the bank. It is further alleged that said Mr. Tusharbhai Narotttambhai Patel forged the vouchers and other documents and thereby, committed the offence of misappropriation.