REGENT COMPUTRONICS PVT. LTD.

C.N. Velankar Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF BIHAR VERSUS P.P. SHARMA [REFERRED TO]
PUNJAB NATIONAL BANK V. SURENDRA PRASAD SINHA [REFERRED TO]
MD. ALLAUDDIN KHAN VERSUS STATE OF BIHAR AND ORS. [REFERRED TO]
ANAND KUMAR MOHATTA VERSUS STATE (GOVT. OF NCT OF DELHI) [REFERRED TO]
PUNJAB NATIONAL BANK VERSUS SURENDRA PRASAD SINHA [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
RAVINDRA KUMAR MADHANLAL GOENKA VS. RUGMINI RAM RAGHAV SPINNERS P LTD [REFERRED TO]
R VENKATAKRISHNAN VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ASOKE BASAK VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
IN RE: CONSTRUCTION OF PARK AT NOIDA NEAR OKHLA BIRD SANCTUARY VS. STATE [REFERRED TO]
BINOD KUMAR VS. STATE OF BIHAR [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of proceedings of Criminal Case No.238 of 2000/ Criminal Case No.377 of 2001, Police Station Sandila, District Hardoi pending in the Court of Judicial Magistrate, Hardoi and order of cognizance dated 05.03.2001 passed by II-Additional Chief Judicial Magistrate, Hardoi and all other consequential proceedings of the aforesaid case.

(2.) The petitioners are former employees of Credit Agricole Corporate and Investment Bank (CA-CIB) earlier known as Credit Agricole Indosuez/Calyon Bank (hereinafter referred to as 'the Bank') having its head office at Paris, France. The Bank has its operations in India. It possesses the status of a Scheduled Bank in India having its main Branch Office at Mumbai. It has also branches at Pune, Bombay, Delhi and Chennai. The petitioners were posted at Mumbai Branch of the Bank at the relevant point of time.

(3.) Opposite party No.2-SAF Yeast Co. Ltd. (hereinafter referred to as 'the Company') is a company incorporated under the Companies Act having its registered office at Mumbai. The company had opened a current account with Mumbai Branch of the Bank in relation to its business dealing from its registered office at Mumbai. The company has two units in India, one at Chiplun in Maharashtra and the other is at Sandila, U.P.

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C.N. VELANKAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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