PARVEEN KUMAR JAIN Vs. C.B.I.

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. for quashing the proceedings arising out of RC (E) /2007/EOW -1 Del. Dated 30.4.2007 (Special Judge Case No. COR 6 of 2008, CBI v. P.K. Jain and Ors.) pending in the Court of learned Special Judge (District and Sessions Judge), Shimla.

(2.) IT has been submitted on behalf of the petitioners that a case was registered on 30.4.2007 on the basis ot a complaint made by Sh. S.K. Bhalla, Chief Manager, State Bank of Patiala, Asset Recovery Branch, Chandigarh under Section 120 -B read with Sections 420, 467, 468, 471 IPC and Section 13(1)(d) of Prevention of Corruption Act, 1988. The Central Bureau of Investigation Economic Offences Wing -1, New Delhi had registered the case and thereafter the case has been sent for trial to the Court of learned Special Judge, Shimla. The petitioners had put in appearance before the learned Special Judge, Shimla and the case was fixed for consideration of charge on 28.3.2009.

(3.) IT has been alleged that bank had accepted the compromise proposal of the petitioner No. 1 vide communication dated 17.3.2008 and in pursuance of the compromise the entire dues of the bank were cleared. The bank had given in writing on 6.8.2008 that the bank has no claim against the petitioners. In pursuance of the communication of the bank, the petitioners had withdrawn all the cases against the bank.