VEENA RAVINDRAN Vs. STATE

JUDGEMENT

(1.) THE Petitioners/A2 to A4, have focussed the instant Criminal Original Petition praying for passing of an order by this Court in calling for the records in C.C.No.30 of 2004 on the file of the Learned 11th Additional Special Judge for CBI Cases, Chennai. Petitioners' Contentions:

(2.) ACCORDING to the Learned Counsel for the Petitioners/A2 to A4, the charges framed against the Petitioners/A2 -A4 are that in the year 2001, they had entered into a conspiracy with the 1st Accused/S.P.Damodaran to cheat Union Bank and in pursuance of the same obtained loans in excess of the limits sanctioned to them, that in the process, the relative sanction advice Ex.P6 in the Bank was forged, that payment vouchers Exs.P15 to P18 were also forged and that the Bank suffered wrongful loss to the tune of Rs.23 lakhs and resultantly the Petitioners/Accused have wrongfully gained. Accordingly, they were charged under Sections 120 -B, 420, 467, 467 r/w 471 IPC. As regards, A1/public servant is concerned, apart from the above charges, he is charged in respect of offences under Sections 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) THE Learned Counsel for the Petitioners/Accused urges before this Court that as per D -6, the full amount was paid by the Petitioners.