- (1.) Heard Shri Rahul Srivastava, learned counsel for the petitioner, Shri Gyan Prakash, learned counsel for the Central Bureau of Investigation and Shri Vikas Sahai, learned Additional Government Advocate representing the State.
(2.) By means of this writ petition the petitioner Jitendra Arya, has prayed for quashing of the First Information Report dated 28.2.2018 lodged at Case Crime No. RC1202018A0003 under sections 120-B, 409, 420, 467, 468, 471 IPC and 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988 and section 66 read with Section 43 of IT Act, 2003, police station CBI, ACB, Ghaziabad as also quashing of the order dated 28.2.2018 passed by the Superintendent of Police/Head of Branch whereby he has directed for registration and investigation of the case.
(3.) The brief facts giving rise to the present case are that a letter was written by Shri Sharad Kant Singh, Regional Manager, Prathma Bank, Regional Office, Alipur Chopia, district Amroha to the Superintendent of Police, Anti Corruption Branch, Central Bureau of Investigation, Ghaziabad, Uttar Pradesh intimating him in respect of a fraud transaction of Rs. 14,54,01,726/- detected in his Mandi Samiti Hasanpur Branch. By the said letter the Regional Manager has requested the Superintendent of Police, Anti Corruption, Central Bureau of Investigation Ghaziabad for registration of FIR against Shri Vipin Kumar, Shri Navin Kumar Sharma, Shri Soubir Singh, Shri Jitendra Arya, Shri Rajveer Singh, Smt. Meena, Shri Bhupendra Singh, Smt. Bhoori and also other unknown persons and investigation of the case.;