AIROnline 2025 SC 230

Supreme Court Of India

(From : AIROnline 2017 Guj 147)

Hon'ble Judge(s): Abhay S. Oka, Augustine George Masih , JJ

Constitution of India , Art.226— Criminal P.C. (2 of 1974) , S.482— Quashing of proceedings - Civil dispute - Allegations of forgery were levelled against appellants borrowers and branch manager of bank in connection with loans sanctioned to appellants, which remained unpaid - One time settlement before DRT was finalised before issuance of charge sheet - No loss was caused to the bank and bank had no grievance - Dispute was primarily civil in nature arising out of commercial transaction and parties had resolved dispute amongst themselves - Since allegations against bank manager were not substantiated, chances of conviction of appellants were bleak - Great prejudice and injustice will be caused to appellants if criminal proceedings were allowed to continue - Criminal proceedings were quashed. AIROnline 2017 Guj 147-Reversed2014 AIR SCW 2065-Followed (Para 16 20 21 23) .....