AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (procedure)
Inherent Powers
Quashing Of Fir - When Warranted
— Filing of FIR against Bank and Bank Manager by director of borrower company for fabrication of documents and grabbing property by bank — Default in payment of loan by company — Issuance of notice by bank — Director forcing bank for one time settlement — Property mortgaged in lieu of loan — Question of illegal grabbing cannot arise — Initiation of criminal proceedings would amount to misuse of process of law — Proceedings liable to be quashed.
AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (procedure)
Inherent Powers
Quashing Of Proceedings - When Not Warranted
— Application under S. 482 filed after rejection of discharge application and framing of charge — Non-filing of criminal revision against rejection of discharge and filing of application for quashing of proceedings — Is abuse of process of Court — Application liable to be dismissed.
AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (procedure)
Inherent Powers
Quashing Of Proceedings - When Not Warranted
— Application under S. 482 filed after rejection of discharge application and framing of charge — Non-filing of criminal revision against rejection of discharge and filing of application for quashing of proceedings — Is abuse of process of Court — Application liable to be dismissed.
J
J
Prev Next
