Daya Chaudhary, J. - (1.) Crl. Misc. No. 23396 of 2011
(2.) APPLICATION is allowed as prayed for. Crl. Misc. No. M -12963 of 2011 The present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Krishan Kumar Batra for issuing directions to Respondents No. 1 to 3 to take appropriate action against Respondent No. 5.
(3.) LEARNED Counsel for the Petitioner contends that Respondent No. 5 has forged the report (Annexure P -1) by adding few lines and made the material alteration, which has been detrimental to the Petitioner and due to that the Petitioner has lost his service. Learned Counsel further contends that a representation in this regard has already been sent to the Bank authorities but no action has been taken.;