K NARAYANASWAMI Vs. P N VISWANATHAN

JUDGEMENT

(1.) THE two petitioners (A. 3 and A-4) seek to quash this proceeding principally on the ground that the averments found in the complaint do not make out or constitute the offence under Section 420 I. P. C. against A-3 and Section 109 read with Section 420, I. P. C. against A. 4. In brief outline the complainant's case is that the first accused is the President of Ghetti. kurioh Panchayat and he is also a dealer in Pump sets being the proprietor of Essarkey Agendas at Maunaohanallur. Both A-l and A. 2 are close friends.

(2.) A. 3 (the first petitioner) was formally the Branch Manager at Tiruchirappalli of the State Bank of Travancore. At the time of the alleged commission of the crime in the instant case he was on leave. A. 4 (the second petitioner) is the present Branch Manager of the State Bank of Travanoore Tiruchi. They live in rent free bank quarters.

(3.) A. 1 and A. 2 are said to be on terms of intimacy with A. 3.