SHAM JAIRAMDAS BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a revision filed by the applicant who are the original accused nos. 4 and 5 impugning an order dated 8. 12. 1985 passed by the Special judge, Greater Bombay in Special Case No. 12/1986 rejecting an application for discharge and directing that the charges be framed against the present applicants and other accused for an offence punishable under Sections 120-B, 465, 466, 468, 471, 477a, 420,417 read with 109 and 34 of the indian Penal Code and under Section 5 (2) read with 5 (l) (d) of the Prevention of Corruption Act, 1947.

(2.) I have heard both the sides and perused the record. The original papers of investigation were produced before me by the a. P. P. and I have perused the documents which the prosecution relies upon and which were collected in the course of the investigation.

(3.) The prosecution case is as under.