SANDHYABEN AKSHAYKUMAR CHOKHAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seek quashment of the impugned FIR being CR-I No.10 of 2010 registered with the Gandhinagar Police Station, District : Gandhinagar for the offences punishable under Ss. 406 , 409, 420, 465, 467, 468, 471, 477-A and 120B of the Indian Penal Code and Sec. 46 of the Banking Regulation Act.

(2.) The brief facts of the prosecution case are that there are many accused in the impugned FIR. It is a loans scam by many persons, including the bank officials/Directors. The accused has in connivance with each other (bank officials and Directors) siphoned the money of the bank by way of cheques, loans, vouchers, purchase bills, etc., against the guidelines and rules of the R.B.I. and not repaid the loan amount in time and thereby committed an offence as alleged in the impugned FIR.

(3.) Heard learned advocates.