SANTOSH KUMAR BAGLA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Sri P. Prasanna Kumar, learned Standing Counsel for CBI is present before the Court and accepts notice on behalf of the respondent-CBI and has vehemently contended that the impugned order passed by Trial Court is just and reasonable and has supported the same, whereunder, prayer for discharge sought for by petitioner has been rejected by the learned Trial Judge.

(2.) Petitioner is accused 3 in Special Criminal Case No. 243/2002 has sought for setting aside order dated 4-2-2017 passed by the XLVII Additional City Civil and Sessions Judge and Special Judge for C.B.I. Cases (CCH-48), Bengaluru.

(3.) Perusal of the case papers would indicate that prosecution has alleged that accused 1 and 2 entered into a Criminal Conspiracy with accused 3, who was the Chairman and Managing Director of accused 6; accused 4 was the Director of accused 6 and Managing Director of accused 7 and accused 5 was the Director of accused 8 to cheat the Bank in the matter of sanction and disbursal of credit facility to the tune of Rs. 1.10 Crores in violation of banking norms in favour of accused 6 and in furtherance of said Criminal Conspiracy, it has been alleged that accused 3 to 8 have committed the following illegalities: