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Judgment
Per Narendra Kumar Vyas, J
The present petition has been filed by the petitioner seeking following relief(s):
“A. A writ and/or an order in the nature of writ of appropriate nature do issue commanding and directing the respondents to produce before this Hon'ble Court all the relevant records pertaining to the case of the petitioners for its kind perusal.
B. A writ and/or an order in the nature of writ of appropriate nature do issue quashing the undated order issued by respondent authority passed on incorrect facts and without following the master circular of the RBI and law laid down by Hon'ble Apex Court in facts and circumstance of the case.
C. A writ and/or an order in the nature of writ of appropriate nature do issue quashing the FIR No. RC0732026E0012 Dated 10/7/2026 registered with CBI EOB Kolkata District Kolkata filed by respondent bank without following the master circular issued by RBI and contrary to the law laid down by Hon'ble Apex Court in facts and circumstance of the case.
D. Any other relief which this Hon'ble Court may deem fit in the facts & circumstances of case.
E. Cost of the petition may also be awarded.”
The FIR in question, bearing Crime No. RC0732026E0012 dated 10.07.2026, has been registered with the CBI, EOB, Kolkata, District Kolkata. Therefore, this Court is prima facie of the view that no cause of action has arisen within the territorial jurisdiction of this Court.
In view of the above, after arguing the matter for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to take recourse available to him before the appropriate forum.
The prayer is allowed.
Accordingly, the instant petition is dismissed as withdrawn, with the liberty as prayed for.