Ananda Sen, J. - (1.) This appeal under Clause 10 of the Letters Patent has been filed by the petitioner challenging the final order dated 20.5.2012 passed by the learned single Judge in W.P.(S) No.2439 of 2016.
(2.) The appellant/petitioner joined in State Bank of India, as Clerk-cum-Cashier in the year 1987 and was posted as Medium Enterprise Relationship Manager (MERM) at Commercial Branch, Bokaro for the period of 12.6.2006 to 08.12.2009.
(3.) On 28.7.2014 complaint was lodged before the Superintendent of Police, Economic Offence Wing, CBI, Ranchi alleging criminal conspiracy, forgery, cheating in the matter of obtaining Cash Credit limit and term loans of various accounts on the basis of false and fabricated documents. Subsequently, five FIRs, being, R.C.8(S)/14, R.C.9(S)/14, R.C.10(S)/14, R.C.11(S)/14, R.C.12(S)/14 were registered by C.B.I-for offences under Section 120-B read with Sections 420, 468, 471 of the Indian Penal Code. The appellant/petitioner was not named in these FIRs.;