R SRINATH Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Invoking the inherent jurisdiction of this Court under Section 482 of Code of Criminal Procedure the Petitioner has preferred this petition to set aside the order passed in the Memorandum in C.C. No. 22 of 2006, dated 18.09.2010, pending on the file of the learned XI Additional Special Judge for CBI Cases, Chennai.

(2.) The facts, which are absolutely necessary for the disposal of the petition are as under:

(3.) The case of the prosecution in nutshell is that during September 2003 to February 2004, the Petitioner along with the other accused had conspired to cheat the bank by abusing their official position by permitting M/s. Anand Agencies to indulge in Kite Flying Operation by giving immediate credit to the high value outward clearing cheque, while on the other hand sending them in local MICR clearance and denying the debit of already cleared high value inward clearing cheque and thereby causing wrongful loss to the bank and correspondingly bringing wrongful gain to the above accused persons.