A. K. BHANDARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners seek to challenge the complaint being Criminal Case No.2807 of 2012 dtd. 06/09/2012 filed by the respondent No.2 before the learned Metropolitan Magistrate, Court No.6, Ahmedabad whereby the learned Court has issued the summons against the petitioners after registration of the said complaint.

(2.) The facts of the case which can be gathered from the pleadings are stated succinctly that, 1 st petitioner is the Zonal Manager, Bank; whereas 2nd petitioner is the Sr. Manager (IR), Bank of India and both came to be superannuated on 30/04/2009 and 31/08/2008 respectively from the service.

(3.) Vide order dtd. 09/11/2016, Rule came to be issued and ad-interim-relief granted earlier was ordered to be continued till the final disposal of the matter.