NITIN KUMAR TAYAL Vs. CBI AND ORS

JUDGEMENT

(1.) This petition has been filed by petitioner, who is a approved property valuer of certain Banks including SBI, for quashing the order of trial Court dated 15.11.2014 whereby charges under section120-B read with section 419/420/467/468/471 RPC have been framed against him.

(2.) In the petition, it has been stated that the petitioner being the proprietor of M/s Tayal Associates which is the approved valuer of certain Banks, the State Bank of India sought for the valuation of the following properties from the petitioner:

(3.) The petitioner deputed one Jasminder Singh, who was the employee of M/s Tayal Associates, for spot visit of the properties, who, along with his assistant Neeraj Gupta conducted the spot visit of all the properties mentioned hereinabove and handed over the valuation report to the Bank officials. It is stated that the State Bank of India in addition to the valuation done from the petitioner also conducted the valuation of the aforesaid properties from one Hem Raj Phonsa.