STATE BANK OF PATIALA Vs. ASHWANI KUMAR

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the complaint bearing No. 546/06 dated 9.10.2006 (Annexure P10) filed under Sections 379, 380, 451, 452, 406, 409, 120 -B of the Indian Penal Code, 1860 ('IPC for short) and summoning order dated 10.10.2008 (Annexure P13) and all the subsequent proceedings arising therefrom. Learned counsel for the petitioner has submitted that no specific allegation had been made against the petitioner in the FIR. Hence, the petitioner -Bank was not liable to be prosecuted.

(2.) NONE has appeared on behalf of the respondent.

(3.) COMPLAINT (Annexure P10) reads as under: -