UCO BANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this Misc. Criminal Application under Section 482 of the Code of Criminal Procedure, 1973, the applicants-original accused have prayed for quashment of FIR No. 3 of 2010, filed against them in Raopura Police Station, pursuant to an order for getting registration of the complaint dated 2nd January, 2010 passed by the learned Judicial Magistrate, Vadodara.

(2.) Brief facts of the case are that on 22nd December, 2009, when a junior advocate of the complainant tendered four bundles of currency notes comprising Rs. 500/- which were withdrawn from Bank of Baroda, for depositing in the account of the complainant, it is alleged that the employee of the UCO Bank inserted one fake currency note in the said bundle. The complainant when informed about the fake currency note, he came rushing at the Branch and took possession of the note from Assistant Manager, who put trust over him on account of business relations with the Bank. The complainant thereafter lodged a complaint before the learned Judicial Magistrate, First Class, Vadodara on 31st December, 2009, who directed the Police on 2nd January, 2010 to register a complaint against accused under Section 154 of the Code. Accordingly, a complaint/FIR came to be lodged against the present applicants under Sections 166, 167, 168, 192, 193, 194, 240, 242, 243, 247, 248, 252, 498-B[479-B] and 120-B of the Indian Penal Code.

(3.) This Court [Coram: Mr. Justice Akil Kureshi] vide Oral Order dated 17th February, 2010 issued rule and granted ad interim relief in terms of para 13 of the memo. Thereafter, vide Order dated 9th July, 2014, this Court [Coram: Mr. Justice R.D. Kothari] modified the interim relief granted earlier and directed Raopura Police Station, Baroda to investigate C.R.No. I-3 of 2010, however, no coercive steps shall be taken qua the present applicants. Thereafter, from time to time, this matter stood adjourned for want of report from the investigating agency.