CHETKURU SRISAILAM Vs. STATE

JUDGEMENT

(1.) THESE petitions are filed under Section 437 Cr. P. C. , seeking bail to the petitioners/a8 and A9 in CC no. 187 of 2009 on the file of the XIV additional Chief Metropolitan Magistrate, hyderabad.

(2.) THE petitioner in Crl. P No. 3192 of 2009 is A8 and the petitioner in Crl. P. No. 3194 of 2009 is A9 in CC No. 187 of 2009 on the file of the XIV Additional chief Metropolitan Magistrate, Hyderabad.

(3.) THE Superintendent of Police, CBI, hyderabad has filed the charge-sheet against the petitioners and others alleging that they have committed the offences of conspiracy, cheating, cheating by personation, generating forged valuable securities, forging the documents for the purpose of cheating and knowingly using the forged documents as genuine. It is also alleged that they have also falsified the accounts of M/s. Satyam computers Service Limited (for short 'm/s. SCSL') and also caused disappearance of evidence of the offences to screen themselves from legal punishment. The charges levelled against the petitioners and other accused are under Sections 120-B read with 420, 419, 467, 468, 471, 477-A and 201 IPC.