- (1.) Heard the learned Counsel for the parties.
(2.) This application has been filed under Section 482, Cr.P.C. praying for quashing of a proceeding being Case No.C-27678/08 under Section 403/ 406/409/420/120B of the I.P.C. now pending before the learned Metropolitan Magistrate, 14th Court, Calcutta.
(3.) The prosecution case as it appears from the petition of complaint lodged by the Senior Manager of the Rajasthan Bank Ltd. against the petitioners is that accused No. 1 to 4 approached the bank by representation that they are engaged in the business of hire purchase and lease financing and requested for credit facilities to finance the business. Allegedly accused persons fraudulently and dishonestly represented to the bank that the credit facilities if extended to them would be utilized for financing vehicles and hire purchase instalments whenever they would be received from the purchasers of the vehicles would be credited in the loan account of the accused persons with the bank as payment of the loan facility.;