IQBALSINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard.

(2.) These are three revision applications filed by the applicants herein challenging a common order dated 21/11/2016, passed by the Court of District Judge-4, Chandrapur, whereby applications for discharge filed by the applicants herein, were dismissed.

(3.) The applicants in Criminal Revision Application No.214/2016, were employees of SAIL-Chandrapur Ferro Alloy Plant of the Steel Authority of India Limited, which was known as Elektrosmelt India Limited. The applicant No.1 in the said application was the Executive Director of the plant, while applicant No.2 was General Manager (Finance) and applicant No.3 was General Manager, (Material Management and Marketing), at the relevant time. The applicant in Criminal Revision Application No. 208/2016 was a supplier and Proprietor from whom the aforesaid plant purchased coal. Similarly, the applicant in Criminal Revision Application No. 209/2016 was also another such supplier and proprietor.