GIRIDHAR NARAYAN KURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard finally by consent of learned counsel for rival parties.

(2.) IN the present writ petition there is a challenge to Criminal Complaint Case No. 808 of 2009 on the file of J.M.F.C. Akola (Court No.4) that was filed by respondent no.2 as a private complaint.

(3.) IT appears that a Writ Petition No. 4066 of 2008 was filed in this Court in the same matter and this Court had ordered that the total amount of Rs.2,45,91,000/- (including two crores) was ordered not to be paid to respondent no.4 in that petition until the decision in Special Leave Petition by the Supreme Court vide judgment and order dated 3.3.2009 in W.P. No. 4066/08. It appears that a branch of Dena Bank (nationalized bank) is located in the premises of Akola Municipal Corporation where routine banking transactions of the Corporation are carried out.