BANWARI LAL KUSHWAH Vs. STATE OF RAJ

JUDGEMENT

(1.) The present petition has been filed under Section 438 Cr.P.C. for grant of transit bail to the petitioner in a case arising out of FIR No. 308/2011 registered at Police Station Thatipur Distt. Gwalior Madhya Pradesh for the offences under section 3(1)(2)(4) of the Madhya Pradesh Protection of Investors Act, 2000 and Section 420 of Indian Penal Code and Section 45(S) of the RBI Act, 1934. Petitioner has been named as accused in above said FIR.

(2.) As is evident that the above said FIR was registered in the year 2011.

(3.) Counsel for the petitioner has submitted that petitioner had submitted resignation in the year 2010 as Director of the Company qua which commission of offences is alleged by submitting Form No. 32 and same was received in the Office of Registrar of the Companies, Madhya Pradesh, Gwalior on 28th July, 2010.