ANANDKUMAR GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The case of the petitioner is that he, having married a girl of his choice belonging to a different caste and therefore, he was telephonically threatened with death, after the date of the marriage, i.e. 11/5/2024.

(2.) Apparently, it is the case of the petitioner that even the police is complicit with the family of the girl, and therefore, he could not take recourse to approaching police in the State of Gujarat. It is the case of the petitioner that subsequently, he went to the State of Rajasthan, where he belongs and on 20/4/2025, he had filed FIR by addressing a letter to Pratapnagar Police Station, Bhilwara.

(3.) It is the case of the petitioner that he had joined service with State Bank of India (for short, "the Bank") on 2/7/2012 and was gradually promoted to MMGS - 111 (Manager, General Cadre) for the promotion year 2021-2022, under a special dispensation scheme designed to fill vacancies in deficit circles.