VINOD KUMAR DHAWAN & ANR Vs. HARNARAIN SINGH

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short Cr.P.C. ) seeking quashing of the Criminal Complaint No.117/09 dated 24.01.2008 (Annexure P-12) titled as Harnarain Singh v. Vinod Kumar Dhawan and Anr. and the summoning order dated 15.07.2011 (Annexure P- 20).

(2.) Learned counsel for the petitioners has submitted that the petitioners are retired bank officials. Respondent took loan from the the bank. Complaint in question had been filed by the complainant levelling allegations that he had not signed the application dated 30.06.2007 seeking conversion of the loan. The Trial Court had sought report under Section 202 Cr.P.C. However, the report submitted by Assistant Sub-Inspector, CIA Staff (Annexure P-18) was not considered while passing the summoning order.

(3.) Learned counsel for the respondent, on the other hand, has opposed the petition.