KIRTI BORDIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioners submitted that a false complaint had been lodged against the present petitioners, only on the ground that petitioner-Smt. Kirti Bordia was the Chairman of Bhilwara Mahila Urban Co-operative Bank, and had presided over the Executive Committee/Board of Directors Meeting, when the loan file of the complainant was recommended, and a loan to the tune of Rs.35,00,000.00 was sanctioned; petitioner-Ravindra Kumar Bordia is the husband of petitioner-Smt. Kirti Bordia, and he was simply working as a Consultant with the Bank.