SUDARSHAN KUMAR ABROL Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicants-original accused nos.5 and 7 in CBI Special Case No.67 of 2013, are challenging the order dtd. 26/9/2018, passed in Special Case No.67 of 2013, rejecting the discharge Application of applicants for offences punishable under Ss. 120B read with 406, 420, 467, 468, 471 of the Indian Penal Code, 1860 and under Sec. 13(2) read with 13(1) (d) of the Prevention of Corruption Act, 1988. The gist of allegations against the applicants is that they conspired to cheat and defraud the Syndicate Bank, Shivaji Nagar Branch, Pune, to Rs.54.68 Crores during 2004-2007 in cash credit account of M/s. Satav Infrastructures Pvt. Ltd. in sanction and release of various credit facilities to the said company.

(2.) On 6/3/2009, the Chief Vigilance Officer of Syndicate Bank filed a complaint with CBI against M/s. Satav Infrastructures Pvt. Ltd. alleging they conspired with other accused to cheat and defraud the Syndicate Bank from 2004-2007.

(3.) On 26/3/2009, CBI registered a crime vide FIR No.RC-8(E)/2009/CBI/B.S.&F.C.Mumbai against M/s. Satav Infrastructures Pvt. Ltd. Applicant no.1 (original accused no.5) was Regional Head at Pune from 7/5/2002 to 23/10/2006, and applicant no.2 (original accused no.7) was the Chief Manager of Syndicate Bank, Shivaji Nagar Branch, Pune, from 1/9/2005 till 12/7/2009.