PANKAJ GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the petitioner Branch Manager of ICICI Bank Ltd. has prayed for quashing and setting aside the first information report being IIC.R. No. 146 of 2008 registered with J.P. Road Police Station, Vadodara and all the subsequent proceedings emanating therefrom against the petitioner.

(2.) The present petition has arisen in the following factual background : -

(3.) At the time of issuance of Rule and the notice as to interim relief, this Court granted ad interim relief in terms of paragraph 6C and thereby, during the pendency of the petition, further proceedings of the first information report being IIC.R. No. 146 of 2008 registered with J.P. Road Police Station, Vadodara, have been stayed.