- (1.) Heard Sri. Gopal Swaroop Chaturvedi, Senior Advocate, appearing for the petitioner and Sri. Syed Ali Murtaza, learned A.G.A.
(2.) The petitioner has approached this Court for quashing the FIR dated 11.04.2018 registered as Case Crime No. 78 of 2018, under Sections 420, 467, 468, 471, 409, I.P.C., P.S. Dilari, District Moradabad.
(3.) It is urged by learned Senior Advocate that petitioner is working as Senior Branch Manager at Gajraula Branch of Moradabad District Co-operative Bank Limited. On 11.04.2018, FIR was lodged against the petitioner and other persons by the fourth respondent, Deputy General Manager, Collection and Inspection, Dilari, District Moradabad, wherein, serious allegations have been made against petitioner and other subordinate staff of the bank. On enquiry, dismissal from service of all the employees including that of the petitioner has been proposed to the Board. That apart, allegations against the petitioner constitute commission/omission of offence that while working as Branch Manager, petitioner along with the other employees of the bank, including, clerk, cashier and the staff and Manager of schools and colleges, including, employees of the Minority Welfare Department, had syphoned off and embezzled the schlorship of the students, consequently, the bank employees were suspended and proceeded against in disciplinary proceedings, in which they were found guilty. It is further alleged that on enquiry the village Pradhan informed that the account holders are neither resident of the village nor the photographs match with any person of the village.;