SUSHEEL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The manager of the bank has informed to this Court that the amount involved in the FIR was one lac and it had already been deposited in the bank along with interest and the bank is not much interested in the prosecution of the petitioners. There could be a bona fide mistake on the part of the bank by making a wrong entry in the account of the petitioners No. 2 and 5 and as such there could be bona fide mistake on the part of petitioners No. 2 and 5 when they withdrew the amount from their own account. Keeping in view the fact that the bank had already recovered the amount along with interest and the FIR was lodged at the instance of the Manager and no useful purpose would be served to the State and the Society in the prosecution of the petitioner, the present petition is allowed and the FIR No. 330 dated 31.8.1995 under sections 403, 420, 467, 468, 471, 120-B IPC P.S. City Jagadhari with all subsequent proceedings stands quashed.