CHIEF MANAGER/AUTHORISED OFFICER, CANARA BANK, HYDERABAD AND OTHERS Vs. STATE OF ANDHRA PRADESH AND ANOTHER

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Crimial P.C., against the petitioners/A1 to A5 in Crime No.377 of 2010 of Sultan Bazar Police Station, Hyderabad, registered for the offences under Sections 406, 418 and 420 read with 34 IPC.

(2.) Learned counsel for the petitioners submitted that the allegations made in the complaint do not constitute the offences alleged. He further submitted that any act done by the petitioners in pursuance of the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act) is protected by Sec. 32 of SARFAESI Act. Despite granting several adjournments, no representation was made on behalf of the second respondent.

(3.) A perusal of the record reveals that the petitioners are A1 to A5 and second respondent is de facto complainant in Crime No.377 of 2010.