(1.) Leave granted.
(2.) The appellants who are two in number allegedly committed various offences of cheating, forgery, etc. in respect whereof two First Information Reports were lodged being FIR No. R. C. No. 8 (S) /2001 to R. C. No. 12 (S) of 2001/cbi, Lucknow dated 6-7-2001 and R. C. No. 15 (S) /2001 to R. C. No. 18 (S) /2001/cbi, Lucknow dated 6.7.2001.
(3.) The appellants floated various groups of companies, viz. , M/s. Country Inform tech. Pvt. Ltd. , M/s Kamal Infosys Ltd, m/s. Triputi Financial Services and M/s. Century Consultant Ltd. Allegedly, once shri G. N. Srivastava, Secretary, City Cooperative bank Ltd. in criminal conspiracy with the appellants herein unauthorisedly and fraudulently permitted purchase of nine cheques of aforementioned two groups, viz. , Country Inform. Tech. and Kamal infosys worth of Rs. 1,71,35,000/ -. These cheques are said to have been signed by shri A. K. Johri. Shri Johri allegedly, furthermore, in conspiracy with Shri G. N. Srivastava got prepared a demand draft for rs. 45. 00 lacs from Bombay Mercantile bank out of the cheques purchased proceeds of Rs. 71,35,000/- on his oral instruction. He also allegedly transferred Rs. 99. 00 lacks from the account of Country inform. Tech. Services at State Bank of hyderabad, Lucknow and remitted it to century Consultant Ltd. , Mumbai although he was neither director nor Authorised Signatory in respect thereof. The appellants herein are said to have got transferred Rs. 1.45 crores out of cheques purchased proceeds of Rs. 1,71,35,000/- to Mumbai and got a pay order prepared for Rs. 99,90,000/- in favour of Century Consultant.