STATE BANK OF INDIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal writ petition, petitioner seeks for following relief:-

(2.) Learned counsel for the petitioner submits that petitioner has lodged FIR No.370 dt. 16/8/2021 registered at Police Station Todabhim, District Karauli. As per FIR, fraud is more than Rs.3.00 crore. As per guidelines issued by CVC as well as RBI cases of fraud involving amount more than Rs.3.00 crore where involvement of staff is, prima facie, evident in relation to public sector banks, has to be investigated by ACB of CBI. So, present investigation be transferred to the ACB Branch of CBI for investigation.

(3.) Learned counsel for the respondent No.3 submits that CBI has no objection for investigating the matter. So, the matter be handed over to CBI for investigation.