SANDHYA VARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Revision is directed against the order passed by the learned Additional Chief Metropolitan Magistrate, Allikulam, Chennai made in Crl.MP.No.24 of 2016 in CC.No.4066 of 2015 dated 15.02.2016.

(2.) The case of the revision petitioner is that the complaint was filed by Indian Bank Ltd., and upon culmination of investigation, a final report was filed against M/s.Eventus Integrated Management Pvt. Ltd., (herein after referred to as A1), its Directors and Bank Officials for the offences under Sec. 120B r/w. 420 IPC, 13(2) r/w. 13(1)(d) of Prevention of Corruption Act.

(3.) The contents of the allegation is that A1 entered into criminal conspiracy during 2006 with bank officials and cheated the complainant by submitting glossy, unsigned, fudged and inflated balance sheet to avail over draft facilities of Rs.250 Lakhs which resulted in a wrongful loss to the Bank. The prosecution witnesses LW3, LW19 and LW21 have given statements that M/s.Fountainhead communication and the A1 are two separate registered entities having distinct and different line of business namely events management and advertising respectively and working from the same address. The petitioner though was a director rested herself with the advertisement writing and did not involve in the general company affairs.