ARDHENDU GHOSH Vs. ALLAHABAD BANK

JUDGEMENT

(1.) The facts of the present case arising out of an application under Article 226 of the Constitution are:-

(2.) Senior Manager of the Gariahat Branch by his letter dated 24th July, 2001 brought it to the notice of the Gariahat Police Station that one Partha Chatterjee approached the branch with two fixed deposit receipts being Nos.233914 and 233915. Those were in the names of Sapna Chatterjee and Partha Chatterjee for an amount of Rs. 30, 000/- each, issued on 25th July, 1996 respectively.

(3.) On examination it could be gathered that the said two fixed deposit receipts were issued by the said branch though the stationery used was genuine. Sri Chatterjee claimed that the said amount of money was deposited through one of the members of the staff. He had Savings Bank Account being No. SB-67415 jointly with one Ardhendu Chatterjee, which was opened on 16th May, 1998. He had another account jointly with Sapna Chatterjee, being No. SB- 112050 opened on 23rd July, 1996. (Copy of such communication had been annexed being marked 'P-1' to the application).