V.SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.110 of 2017 on the file of the Judicial Magistrate Court No.VI, Madurai.

(2.) The second respondent, who is the Chief Manager of Indian Bank - Anna Nagar Branch, Madurai gave a complaint before the first respondent police against A-1 and A-2 on the ground that these two accused persons have created forged documents and have cheated the Bank and had obtained a loan of a sum of Rupees Fifteen Lakhs (Rs.15,00,000/-). Based on the said complaint, an F.I.R. came to be registered in Crime No.495 of 2013 for an offense under Sections 468 and 420 of IPC.

(3.) During the course of investigation, the respondent police collected further statement from the de facto complainant and he had stated that the present petitioner (A-3) had given a certificate after inspecting the property and this certificate was relied upon by A-4 and the loan was sanctioned. At the time of filing the final report, these two bank officials were added as A-3 and A-4 purely based on this statement given by the de facto complainant.