S HARSHAVARDHAN REDDY Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the instant Crl.O.P.No.6029 of 2012 in calling for the records in C.C.No.15007 of 2008 from the file of the Court of Additional Chief Metropolitan Magistrate, Egmore, Chennai and to quash the same.

(2.) Heard the Learned counsel for the Petitioners/Accused 1, 2, 3 & 5 and the Learned Special Public Prosecutor for CBI Cases appearing on behalf of the First Respondent as well as the Learned counsel for the Second Respondent.

(3.) According to the Petitioners, the First Respondent/State led by the Additional Superintendent of Police, CBI, BS & FC, Bangalore had lodged a complaint in C.C.No.15007 of 2008 against them before the Learned Additional Chief Metropolitan Magistrate, Egmore, Chennai in respect of the alleged offences under Section 120 B r/w.420, 468, 471 and 474 of IPC on the allegation that they with a criminal conspiracy to cheat the Defacto Complainant by using forged documents as genuine, had induced the Second Respondent/General Manager & Chief Vigilance Officer, Canara Bank, Vigilance Section, Head Office Annexe, Bangalore to part with funds and cheated to the extent of Rs.13 Crores, of which, Rs.10.77 Crores was outstanding as on 22.02.2007.