(1.) This Criminal Original Petition has been preferred under Section 482 of the a Code of Criminal Procedure, seeking an order to call for the records in C.C. No. 164 of 2002, pending on the file of the Judicial Magistrate No. 1, Poonamallee, in respect of the petitioner and quash the same.
(2.) The petitioner herein is A2 in the case, that was taken on filed on the complaint given by the respondent/de facto complainant. The respondent has alleged an offence against the petitioner/A2 end the co-accused under Sections 120B, 420, 468, 471, 417, 419, 409, 406 r/w Sections 34 and 103, IPC.
(3.) It is an admitted case that the petitioner was the Manager of the Indian Overseas Bank, Pammal Branch during the relevant period. According to the respondent/de facto complainant, A3 had obtained loan from the Indian Overseas Bank by creating equitable mortgage, by way of depositing the title deeds relating to the de facto complainant. The title deeds were produced by who was the tenant under the de facto complainant. In the complaint, the respondent has stated that he entrusted his documents to his tenant/Al and that was misused by him for the purpose of getting loan in favour of from the said Bank.