UNITED BANK OF INDIA Vs. DEBASIS SARKAR

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of Complaint Case No. CS/25013/19 under Ss. 500/501/34 of the Indian Penal Code, 1860 and all orders passed therein including order dtd. 26/6/2019 passed by the Learned Chief Metropolitan Magistrate at Calcutta thereby taking cognizance and order dtd. 15/7/2019 passed by the Learned Metropolitan Magistrate, 11th Court at Calcutta thereby issuing process against the petitioners.

(2.) The petitioners' case is that petitioner No. 1 is a nationalized bank having its corporate finance office. The petitioner No. 2 is presently the Managing Director and CEO of the petitioner No. 1 and the petitioner No. 3 is the Assistant General Manager of the petitioner No. 1.

(3.) The accused No. 3 in the petition of complaint namely Pawan Bajaj was the erstwhile Managing Director and CEO of the petitioner No. 1. However, he has expired on or about 17/2/2019.