ROWSAN ALI Vs. MANAGER, ALLAHABAD BANK

JUDGEMENT

(1.) The present revision has been preferred praying for quashing the proceeding being F.I.R. No. 331 of 2015 dtd. 11/7/2015 under Ss. 468/471/420/409/120B of the Indian Penal Code, corresponding to G.R. Case No. 1721/2015 pending before the Learned Additional Chief Judicial Magistrate, Kandi, Murshidabad.

(2.) The petitioner states that the Manager of Allahabad Bank, Siuli Branch, filed a written complaint before the Officer-in-charge of Burwan Police Station stating inter alia that the petitioner and others in connivance with the then Branch Manager of the said Branch namely Uday Kumar Ghosh had availed huge amount of loan with the help of forged land documents which were given as security for sanctioning of those loan amount.

(3.) On the basis of the said complaint Burwan P.S. Case No. 331 of 2015 dtd. 11/7/2015 under Ss. 468/471/420/409/120B of the Indian Penal Code against the petitioner and others.