MEHTAB SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This batch of three criminal revision petitions by the accused/petitioners arise out of the order passed by the trial Court framing charge against them. Facts have been considered from Cr. Revision No.4753/2019.

(2.) The facts in brief are that an FIR dated 20/11/2017 at crime No.447/2016 under sections 409 , 420 , 468 , 471 & 120B IPC has been registered in Police Station Sarangpur, District Rajgarh at the instance of complainants R.C.Shrivastava, Branch Manager District Central Cooperative Bank Limited, Khujner and Dilip Kumar Chouhan, Assistant Accountant, Legal Cell; Head Office of the District Central Cooperative Bank Limited, Rajgarh. The gist of FIR is to the following effect:

(3.) The trial Court on 27/08/2019 by a detailed order has framed charges against each of the accused persons; (a) Mehtab Singh (b) Ramesh Kumar - incharge branch managers and (c) Shivnarayan Verma, supervisor respectively of the District Central Cooperative Bank Limited, Rajgarh are before this Court in the aforesaid revision petitions.