Bank Of Baroda vs State
1999 Latest Caselaw 660 Del

Citation : 1999 Latest Caselaw 660 Del
Judgement Date : 11 August, 1999

Delhi High Court

Bank Of Baroda vs State on 11 August, 1999

Equivalent citations: 82 (1999) DLT 326

Author: A D Singh

Bench: A D Singh, R Sodhi

JUDGMENT

Anil Dev Singh, J.

1. Notice. Mr. Mittal accepts notice on behalf of respondent.

2. Petition can be disposed of at this stage itself. We have perused the complaint. It discloses the commission of a cognizable offence. Accordingly, the concerned SHO is directed to register FIR on basis of the complaint. In the circumstances, we also consider it appropriate to direct that investigation should be conducted by an officer of the rank of Asstt. Commissioner of Police, Economic Offences Cell. We order accordingly. With above observations, writ petition is disposed of.

Dasti.

Download the LatestLaws.com Mobile App