KIRANBHAI PURSOTTAMBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications, the applicants, under Sec. 482 of the Code of Criminal Procedure, 1973, are seeking quashment of the FIR being CR-I No.99 of 2016 registered with the Sanand Police Station, District : Ahmedabad for the offences punishable under Ss. 406 , 420 and 120B of the Indian Penal Code .

(2.) The short facts of the prosecution care are that, since the complainant was in need of money, she applied for gold loan of Rs.1,56,000.00 from the ICICI Bank, Sanand Branch and thereby obtained the loan. She have paid some installments towards interest on the said gold loan. Thereafter, she went to Canada. When she came back to India and inquired about her ornaments, she came to know that her ornaments have been sold by the bank and the remaining amount of Rs.38,733.00 is credited in her account. According to her, the value of the gold ornaments was Rs.4,50,000.00 which was sold at Rs.2,33,591.00 and therefore, the complaint against the Manager of the Bank and the purchaser.

(3.) Heard learned advocates.