S P SINGH Vs. STATE

JUDGEMENT

(1.) Quashment of the case registered as FIR No.65/2011 Police Station, Leh, is sought.

(2.) For appreciating controversy in its right perspective, it shall be quite relevant to precisely notice as to what led to the registration of the case:

(3.) By the instant petition, it is projected that the petitioner or M/S Sai Baba Company had neither misrepresented nor was involved in persuading the bank officials to remit the amount but the request for remittance of the amount from the account of 237 Engineering Regiment was made by the same Regiment and then bank officials while remitting the amount, on their own showing, had committed a mistake by adding zero #0# to the amount making it 9, 69, 30,000 (nine crores sixty nine lacs and thirty thousand).