MANJULA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner, who has been arrayed as A-10 out of 14 accused, is facing trial for the alleged offence under Sections 408, 420, 465, 467 and 468 r/w 120 (b) IPC and she has come forward with this petition seeking for the relief of quashing the proceedings pending in C.C.No. 2290 of 2003 on the file of the leaned Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(2.) MR. V. Madavan, learned counsel for the petitioner submitted that the petitioner was working as the Branch Manager of Karur Vishya Bank, Anna Nagar Branch, Chennai. It is submitted that she has been implicated on the allegation that the petitioner has conspired along with other co-accused while she was functioning as the Manager in the said Bank, in which, the other co-accused opened accounts in fictitious names for the purpose of encashing cheques issued by Shriram Chits Ltd. It is further alleged that after opening the bank accounts in fictitious names, the money was either withdrawn or transferred to the family concerns of A-1. It is submitted that the further allegation is that the cheques for withdrawing the amount and mandate letter issued for the transfer of amount from one account to another account of the family concerns of A-1 are forged document issued by fictitious persons. The learned counsel submitted that the offence of forgery and other offences alleged against A-1 to A-9 and A-11 to A-14 and as far as the petitioner is concerned, she has been implicated with the aid of Section 120(b) IPC.

(3.) I have carefully considered the rival contentions put forward by either side and also perused the entire materials available on record including the First Information Report and the statements of witnesses recorded under Section 161 Cr.P.C.