WAINGANGA KRISHNA GRAMIN BANK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith. By consent, heard finally.

(2.) The applicant is a Gramin bank. The respondent no. 3 herein has lodged a report, alleging commission of offences punishable under section 406 of the IPC, 409 of the IPC read with section 34 of the IPC by the applicant bank and its officers, with the Velapur police station. This was treated as the First Informant Report and a case in respect of the aforesaid offences has been registered at the said police station. The applicant has, by this application under section 482 of the Code of Criminal Procedure, approached this Court invoking its inherent powers and praying that the proceedings instituted vide the said First Information Report, be quashed.

(3.) I have heard Mr. Anil Variath, learned counsel for the applicant. I have heard Mr. S. P. Nikam, respondent no. 3 who appears in person. I have heard Mr. A. S. Shitole, learned APP for the State.