HARISH NARAYAN SINGHANI Vs. STATE

JUDGEMENT

(1.) By this order the aforesaid two petitions (Crl.M.(M) 330/99) and (Crl.M.(M) 338/99) first under Section 439 and the second under Section 438 of the Code of Criminal Procedure (for short the 'Code') filed by Harish Narayan Singhani and Monika Harish Singhani respectively are being disposed of.

(2.) . Both these petitions arise out of RC No. 12(E)/96-SRJ-VIII registered by the CBI under Sections 120-B reach with Sections 420,467,468.and 471, IPC.

(3.) . Learned Counsel for the petitioners has strenuously contended that no forgery, fraud or cheating has been committed by the petitioners and the case is false and baseless and their prosecution is unwarranted.