SABIH AHMAD FAROOQI, SON OF LATE SASHIUDDIN FAROOQI CHIEF GENERAL MANAGER, PERSONNEL AND H.R.D., STATE BANK OF INDIA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This quashing application has been filed for quashing of the order dated 08.01.2003 passed by the Judicial Magistrate, 1st Class, , Patna in Complaint Case No. 82 (C) of 2002 by which cognizance has been taken under Sections 420, 409, 120B, 467, 468 and 471 of the Indian Penal Code.

(2.) The complainant has alleged that in the year 1992, certain arrears of salary etc. was deposited in his account at Hatia Branch of the State Bank of India. It is said that his pass-book was missing, and later, he found that pass book was lying in the children library. The complainant is said to have informed the Branch Manager of the State Bank of India, Hatia Branch, who got a case registered in the Hatia Police Station. In the mean time, the complainant got transferred out of Ranchi and when he came to Patna, he met with the Chief General Manager with his complaints. The Chief General Manager referred the matter to the Fraud Monitoring Cell, which looked into the matter and reported that there was no forgery in the withdrawal slips and the money was actually withdrawn by the complainant. Being aggrieved by this, the present complaint case has been filed.

(3.) The Petitioner is the Chief General Manager of the State Bank of India (Development Banking) posted at Patna who has now retired from service.