KESHAV DESHPANDE Vs. STATE OF M.P.

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present petition has been filed under section 482 of the Cr.P.C., 1973 for quashment of FIR registered at Crime No.77/2017 for offences under Section 420, 467, 468, 120-B of IPC.

(3.) The facts of the case reveal that a written report has been lodged in the matter by M.P. Rajya Sahkarita Bank (Apex Bank) alleging commission of offence under Section 420, 467, 468, 120-B of IPC and the police has registered FIR at Crime No.77/2014 on 07/07/2017.