N.L. JAHAGIRDAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner has sought to question the correctness of the order dated 29.8.2009 passed by the Court of the Special Judge for CBI Cases, at Bangalore on an application by the petitioner in Spl.CC.no.150/2005, under Section 227 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Cr.P.C.', for brevity).

(2.) It is stated that in the criminal proceedings initiated before the above said court, the petitioner is arrayed as accused no.9, by way of a supplementary charge sheet. The allegations in the complaint are to the effect that M/s Manx Auto Ltd. had produced fake documents purported to be that of a guarantor, to secure a loan from the Bank of India, when the petitioner was serving as Credit Officer, Corporate Banking Branch, Bangalore, during the period May 2001 to August 2001. He was said to have been transferred to the Richmond Town Branch on 26.8.2001 as Officer, Administration Department. And that on 18.10.2001 he was said to have been designated as Deputy Manager, Credit, at the said branch.

(3.) It is seen that even though the present petitioner was not one of the accused when the criminal proceedings were first initiated, the investigating officer had filed an application before the court below seeking the arraignment of the petitioner on the following contentions: