ANISH JAI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred to quash the the proceedings in FIR in Cr.No.13 of 2021 on the file of the first respondent police.

(2.) The petitioner is the first accused in the above complaint in FIR in Cr.No.13/2021 dtd. 14/5/21 registered for the offences under Ss. 465, 468, 471 and 420 r/w 34 IPC.

(3.) The case of the prosecution is that the defacto complainant is the manager of the HDFC Bank, Sriperumbudur branch, Kanchipuram. He has given a complaint by stating that the petitioner is a customer of that branch and he is holding a bank account there for his company by name 'Yardstick Entertainment (P) Ltd.,'. A company by name 'The Alufit India Pvt Ltd' Bangalore has issued a cheque for Rs.3,90,00,000.00 in favour of the petitioner's company and that has been transacted through the defacto complainant's bank and the amount has been credited in the petitioner's company account. Subsequently the petitioner had transferred a sum of Rs.3,40,00,000.00 through RTGS to an another account in AXIS bank vide account No.920020064756414. The petitioner had also transferred another sum of Rs.10,00,000.00 through RTGS to his another company by name 'ASCENTEC Info Solutions Indian Bank' in account No.6150256059. But it was found out later that the cheque was a dubious one and the original was with 'The Alufit India Pvt. Ltd' itself. Immediately thereafter the transactions were stopped by the bank authorities. The accounts at Indian Bank and AXIS bank were also blocked. Even before that the account was blocked and a sum of Rs.50,00,000.00from AXIS bank was transferred to the account No.38505500726 lying with ICICI bank, Velachery Branch. From the said bank a sum of Rs.22,00,000.00 was transferred to the account at Syndicate Bank. It was informed to the petitioner that the cheque presented by him was a fake cheque. Based on this complaint, a case has been registered in Cr.No.13/2021 on the file of the first respondent police for the above said offences.