MADHU GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the criminal misc. petitions under Section 482 Cr.P.C. arise out of the same FIR No.54/2009 registered at Police Station, Shastri Nagar, Jodhpur for offences under Sections 420, 467, 468 and 471 IPC, and therefore, the same are being decided by this common order.

(2.) The petitioners have preferred these misc. petitions for quashing of the aforesaid common FIR.

(3.) Non-petitioner No.2, who is Chief Manager of the Bank of Baroda, University Campus Branch, Jodhpur lodged FIR No.54/2009 at Police Station, Shastri Nagar, Jodhpur on 09.02.2009, in which he alleged that the loans were given to certain persons for business purposes. It was also alleged in the FIR that the loanee-Proprietor of M/s. Krishna Enterprises Shri Kumar Khanna s/o Shri Hardayal Khanna had moved an application before the Bank for grant of loan of Rs.25,00,000/-.