ICICI BANK LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. The Respondents waive service. The Petitions have been argued together and are disposed of by the common judgment.

(2.) The Petitions are filed to quash the FIR EOW C.R.No. 71 of 2021 arising out of C.R. No. 246 of 2021 filed by Respondent No.2 and the summons issued by the EOW.

(3.) In Writ Petition No. 2778 of 2021, Petitioner No.1 - ICICI Bank Limited is a Public Company incorporated under the Companies Act, 1956 and Banking Company within the meaning of the Banking Regulation Act, 1949. Petitioner No.2 - Ms. Zarin Daruwala worked with Petitioner No.1 as President. Petitioner No.3 - Girish Nayak was working with Petitioner No.1 as General Manager and Head of Corporate Banking Group. Petitioner No.4 - Arati Ramakrishnan was employed with Petitioner No.1 as Deputy General Manager. Petitioner No.5 - Vipul Parmar was working Petitioner No.1 as an Assistant Relationship Manager from June 2010 onwards. Petitioner No.6 - Kunjal Jadhav worked with Petitioner No.1 as Relationship Manager. Petitioner No.7 - Neha Badlani joined Petitioner No.1 in Strategic Solutions Group as a Relationship Manager.