SHAMBHU PRASAD SINGH Vs. CBI

JUDGEMENT

(1.) Petition has been filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS) read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C), by the Petitioner/Accused No. 2 Shambhu Prasad Singh for the quashing and setting aside of the common Order dtd. 14/5/2025, of the Ld. Additional Sessions Judge (ASJ), in Misc. Crl. Nos. 532/2025 and 533/2025, vide which the Ld. ASJ has dismissed the said Applications under S.91 Cr.P.C.

(2.) Briefly stated, the Petitioner was a Director of M/s Dynamic Shells (India) Pvt. Ltd. (DSIPL)/Accused No. 1, which was incorporated in 2007-2008 and was engaged in manufacturing weather-proof PVC shelters. DSIPL initially banked with Syndicate Bank and approached Punjab National Bank (PNB) on 25/11/2009 to take over the existing credit limits. PNB subsequently sanctioned various credit facilities via Letter dtd. 18/2/2010.

(3.) DSIPL, through the Petitioner, applied for a temporary enhancement of the Cash Credit facilities from Rs.650.00 lakhs to Rs.1800.00 lakhs on 25/11/2010, which was approved by PNB vide letter dtd. 12/1/2011.