The Single Judge Bench of the Rajasthan High Court comprising Justice Narendra Singh Dhadda in the case of SBI v. State of Rajasthan & Ors has ordered CBI investigation in the case related to missing of worth RS 11 Crore from the bank.
Submission of the Petitioner
The Counsel for the Petitioner has submitted that an FIR has been registered in the case and as per CVC guidelines fraud involving amount more than Rs.3 crore where involvement of staff is, prima facie, evident in relation to public sector banks, has to be investigated by ACB of CBI.
Reasoning and Judgement of the Case
The Counsel for the CBI makes no objection if case will be transferred to CBI.
The Court considered the contentions and pleadings of the parties, the Court transferred the case to CBI and held that as per guidelines issued by CVC as well as RBI, matter pertains to fraud involving amount more than Rs.3 crore has to be investigated by ACB Branch of CBI. So, petition deserves to be allowed.
Therefore, the Court disposed of the petition and directed the CBI to investigate the matter registered in the respective Police Station.
Case Details
Case: - S.B. Criminal Writ Petition No. 1449/2021
Petitioner – SBI
Respondent - State of Rajasthan & Ors
Judge: Justice Narendra Singh Dhadda
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