VIPIN KUMAR GUPTA Vs. XXX

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) praying that the summoning order dtd. 4/11/2019 in R.C. No.219/2016-E-0003-16 be set aside.

(2.) The case in brief is that the petitioner No.1 was previously posted as Deputy General Manager with the Oriental Bank of Commerce (now Punjab National Bank) whereas petitioners No.2 and 4 are posted as Manager and Senior Manager respectively in the same bank. A written complaint had been submitted by the Deputy General Manager, Oriental Bank of Commerce, Regional Office, Karol Bagh, Sh. Ravinder Yadav against Sh. Sanjay Khanna, Sh. Prem Nath Khanna and Sh. Sandeep Khanna, who are partners of M/s Adigear India, Smt. Amarjeet Kaur and other unknown officials of the Oriental Bank of Commerce, LU Branch, Pitampura and other unknown persons. On the basis of this complaint, the Economic Offences Wing-I of the Central Bureau of Investigation (CBI) registered an FIR against all of them under Ss. 120B/420 IPC and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.

(3.) The charge-sheet was filed against the accused showing the present petitioners in column No.12, explaining that they were placed at column No.12 as no sanction was granted by the competent authority to prosecute them.