JUDGEMENT
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(1.)This
criminal petition is filed under Section 482 Cr.P.C. for quashing further proceedings against the petitioner A-4 in C.C. No. 255 of 2008 on the file of the I Additional Judicial Magistrate of I Class, Narasaraopet. Heard the learned counsel for the petitioner and 2nd respondent. Perused the record.
(2.)The 2nd respondent herein-Andhra Bank Credit Card Centre, represented by its Manager, filed a private complaint before the I Additional Judicial Magistrate of I Class, Narasaraopet against the petitioner and 4 others, alleging the offences under Sections 406, 409, 420, 468, 474 and 120(B) read with 34 IPC and the learned Magistrate forwarded the same to the police under Section 156(3) Cr.P.C. and II Town PS, Narasaraopet, registered it as Cr. No. 3 of 2006 and after due investigation filed a charge sheet against all the accused and the same was taken cognizance by the learned Magistrate in C.C. No. 255 of 2008. According to the complainant, in the course of developing their business and in the area of extending credit card facilities to the customers, the bank has engaged the services of A-1, who established the Credit Mobilizing Agency in the name and style of R.K. Associates of which A-1's wife A-3 and brother-A-4 are partners and that A-1 also established Credit Card Verification Agency in the name of M/s. Tirumala Agency with A-5 and one Syamkumar-L.W. 7 as partners and thus exercised control over the mobilizing agency and also verifying agency. It is alleged that in the name of R.K. Agencies, A-1 mobilized 116 credit cards and they were verified by M/s. Tirumala agency and it was found that A-1 created fake salary certificates of L.Ws. 13 to 17 and forged the signatures of L.W. 19 and also affixed forged seals and stamps.
(3.)During the course of enquiry by the complainant it was found that A-1 without handing over the credit cards to the real owners, swiped them and generated fake bills and utilized those amounts for his own use and caused wrongful loss to L.Ws. 13 to 17 to a tune of Rs. 23,00,000/-. It is further alleged that the bank got conducted a detailed enquiry through L.Ws. 1, 3, 4 and during the said enquiry, it was established that A-1 has played fraud on the bank and also customers and cheated them of huge amounts through the two agencies established by them in the name of his kith and kin to a tune of Rs. 26,10,000/- by using fake certificates and documents. It is further alleged that some of the salary certificates produced by A-1, which were found to be vague were forwarded by A-3 and A-4, who are partners of R.K. Associates.
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