A RAVISHANKAR PRASAD Vs. STATE

JUDGEMENT

(1.) CRIMINAL Original Petition No.4764 of 2008 is filed by A10 A. Ravishankar Prasad, A11 A. Manohar Prasad and A12 M/s. Ravishankar Films Private Limited represented by A10 and A11 in C.C.No.71 of 2001; CRIMINAL Original Petition No.4765 of 2008 is filed by the very same two accused figuring as A5 and A6 and A8-M/s. Gemini Arts (P) Limited represented by A5, A6 and A7 in C.C.No.80 of 2001; CRIMINAL Original Petition No.4766 of 2008 is filed by the very same two accused figuring as A5 and A6 and A7-M/s. Gemini Pictures Circuits (P) Limited represented by A. Ravishankar Prasad in C.C.No.81 of 2001; and CRIMINAL Original Petition No.4767 of 2008 is filed by the very same two accused figuring as A4 and A5 and A6-M/s. Prasad Properties & Investments (P) Limited represented by A4 and A5 in C.C.No.82 of 2001 seeking quashment of the aforesaid criminal proceedings initiated against them.

(2.) THE petitioners in Criminal Original Petition No.4764 of 2008 have been charged under sections 120B read with 420, 467, 468 and 471 of the Indian Penal Code and sections 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988. THE petitioners in Criminal Original Petition No.4765 of 2008 have been charged under sections 120B read with 420 of the Indian Penal Code and sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988. THE petitioners in Criminal Original Petition No.4766 of 2008 have been charged under sections 120B read with 420, 467, 468 and 471 of the Indian Penal Code and sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988. THE petitioners in Criminal Original Petition No.4767 of 2008 have been charged under sections 120B read with 420, 468 and 471 of the Indian Penal Code and under sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) THE stand of the respondent-CBI taken in the counter filed by them in Criminal Original Petitions 4764 to 4767 of 2008 is as follows:-