P.S. SHETTY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition is directed against the order dated 3.6.2013 passed by the District & Sessions Judge (East), Special Judge (CBI), Karkardooma Courts, Delhi whereby in reference to First Information Report No. RC -DAI -2011 -A -209 dated 25.07.2011 (AC No. 04/2012), the prayer of the petitioner for being discharged, was rejected and later charges were framed against him.

(2.) On the written complaint of one Shri M.R. Bagade, Chief Vigilance Officer, Syndicate Bank, a case was registered for the commission of offence under Ss. 120B read with Sec. 420, 467, 468 and 471 IPC and Ss. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 against the partners of M/s. Shree Sai Shyam Enterprises namely Rajeev Sharma and Sanjay Sharma and officers of the Syndicate Bank of Nirman Vihar Branch, Delhi.

(3.) As per the investigation and charge -sheet, co -accused Roshan Lal Rewaria and Hans Raj Kumar, who were posted as Chief Manager and Assistant Manager respectively in the Syndicate Bank, Nirman Vihar branch, New Delhi at the relevant time, had entered into conspiracy with the partners of the aforesaid firm and the petitioner P.S. Shetty, a panel advocate of the said bank, for providing overdraft limit to the firm to the tune of Rs. 90 lakhs and a term loan of Rs. 8.10 lakhs.