ARUNDHATI BHHATACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of the criminal complaint No. 22280 of 2014, pending before the learned Judicial Magistrate First Class, Baroda.

(2.) The facts giving rise to this application, as alleged in the complaint, may be summarized as under:-

(3.) It is the case of the complainant that the directives issued by the Reserve Bank of India referred to above were flouted and thereby the persons concerned i.e. the accused herein committed the offence under Ss. 188 and 124A of the IPC.