MANAGER, CANARA BANK Vs. N.BOSE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner to quash the proceedings in C.C.No.78 of 2010 on the file of the learned Judicial Magistrate No. II, Udumalaipet.

(2.) The respondent is the complainant in C.C.No.78 of 2010 on the file of the learned Judicial Magistrate No. II, Udumalaipet. It is a private complaint preferred by the respondent under Sec. 200 Cr.P.C. for the offences punishable under Sections 420 and 167 IPC.

(3.) The respondent opened a Savings Account with the Canara Bank, Madathukulam Branch, Udumalaipet Taluk. His Savings Bank Account Number is 15331. He opened the account on 22.12.1997. The Bank has issued passbook to him. The petitioner alleged in the complaint that a sum of Rs. 30,000.00 was available in his account as on 211.2009. He tendered withdrawal form along with passbook for withdrawal of Rs. 30,000.00 on 211.2009. He was informed by the Bank that he has withdrew Rs. 30,000.00 on 01.09.2009 and only Rs. 7,000.00 was available in his account. According to the complaint, he has not withdrawn Rs. 30,000.00 on 01.09.2009. His complaint is that his money was clandestinely taken away by someone by way of impersonation and forgery with the complicity of the officials of the Bank.