KAMLESH PAREKH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The revisional application has been preferred against the order dated 2-8-2019 passed by the Ld. Judge, Special (CBI) Court No. 4 in-charge of Special (CBI) Court No.2, Bichar Bhawan, Calcutta in connection with RC (CBI) Case No. 05 of 2016. The present revisional application refers to an open-dated non-bailable warrant of arrest issued against the petitioner to enable the Interpol to issue Red Corner Notice in connection with CBI, BS & FC Case No. RCBSK2016E0005.

(2.) The first information report was registered on the basis of a complaint lodged by the General Manager, State Bank of India (as leader of a consortium of 25 banks) with the Superintendent of Police, CBI, BS & FC, Kolkata.

(3.) The gist of the allegations in the complaint as reflected from the application made by the Central Bureau of Investigation (CBI) before the Special Court is to the effect that the directors, promoters, company secretary along with the officials who looked after the day to day affairs of M/s. Sri Ganesh Jewellery House (I) Ltd. entered into a conspiracy with unknown officials of nationalized banks and foreign companies, who in furtherance of the said conspiracy cheated a consortium of 25 banks during the period 2012 to 2014, by availing credit facilities of 4047.50 crores from a consortium of 25 banks, including 20 nationalized banks in the name of the accused borrower company causing wrongful loss to the tune of Rs. 2672 crores (excluding interest) as on the date of NPA out of which the share of 20 nationalized banks is Rs. 2223.13 crores. It has been further alleged that the accused persons forged/got forged certain documents for the purpose of cheating and used such forged documents as genuine. The public servants of the nationalized banks abused their respective official position in as much as they caused undue pecuniary advantage to the accused borrower company and others.