MANIPUR UPENDRA KINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Criminal Application is directed against the order of the learned Special Judge dated 18th November, 1997 in Miscellaneous Application No. 643 of 1997 rejecting the request for discharging the applicant from Special case No. 51 of 1991 on the file of the Court of Special judge, Greater Bombay.

(2.) AT the outset, it must be said that the Special case arises out of the allegations against the applicant, who at the relevant time was the Executive Director of union Bank of India. The applicant is original accused no. 1. The charge-sheet is laid in this case by the central Bureau of Investigation ("cbi" for short ).

(3.) THE First Information Report, which has been recorded by Dy. Superintendent of Police, CBI-ACB, Bombay is on the basis that information was received that the applicant and one Anilkumar (Accused No. 2) conspired with each other and cheated the Bank to the tune of Rs. 25. 00 lacs in the year 1986 in the following manner : -