SHANKAR SINHA Vs. STATE OF ASSAM AND ANR.

JUDGEMENT

(1.) By this common judgment, I propose to dispose of the above 2 (two) criminal petitions filed under Section 482 Cr.P.C., which are pertaining to allegations of embezzlement of customers' money credited to their respective accounts maintained in the Induslnd Bank at Guwahati.

(2.) In Crl. Pet. No. 983/ 2017, under Section 482 Cr.P.C., the petitioners have prayed for quashing and setting aside the investigation and further proceeding in the FIR, registered as Paltan Bazar P.S. Case No. 1140/2017 under Section 120B/420/468/471 IPC against them.

(3.) In Crl. Pet. No. 984/2017, under Section 482 Cr.P.C., the petitioners have prayed for quashing and setting aside the investigation and further proceeding in the FIR, registered as Paltan Bazar P.S. Case No. 717/2017 under Section 120B/420/409/468 IPC and Charge-Sheet, dated 011.2017, filed in G. R. Case No. 9942/2017 of the Court of learned Chief Judicial Magistrate, Kamrup (M) at Guwahati.