Indian Kanoon - Search engine for Indian Law

Delhi District Court

Cbi vs . Mahender Kumar Aggarwal & Ors. on 23 September, 2016

       IN THE COURT OF  :  MS. ANU GROVER BALIGA :
                       SPECIAL JUDGE : CBI [PC ACT]: 
                             DWARKA COURTS :  NEW DELHI.


In the matter of :­
CBI Vs.  Mahender Kumar Aggarwal & Ors. 
CBI No. 20/11

                         FIR No. RC­1(E)/2002­EOW­I/DLI
                         dated 07.01.2002 
                         Branch CBI/EOW­I/New Delhi
                         U/s : 120­B r/w 467, 468, 471 IPC & 13 (2) 
                         r/w 13 (1) (d) of the PC Act, 1988 


CENTRAL  BUREAU  OF 
INVESTIGATIONS  (C.B.I)                                               

                          V e r s u s

1.

    Mahender Kumar Aggarwal S/o Sh. Babu Lal Aggarwal, Director, M/s Rasivasia India (Pvt.) Ltd.

R/o 79/41, Punjabi Bagh (West), New Delhi . 

2.     M/s Rasivasia India (Pvt.) Ltd.

79/41, Punjabi Bagh, New Delhi (Through its Director) 

3.     Ramesh Goyal Partner, M/s Hind Steel Sales CBI No. 20/11 1/124 S/o Sh. Navranj Roy R/o A­4/4, Paschim Vihar, New Delhi.

4.     Ramesh Chand Aggarwal Chairman­cum­Director of M/s Upkar Estates (P) Ltd.

S/o Sh. R.R. Aggarwal R/o B­35, NDSE­I, New Delhi.

5. Alok Aggarwal Director M/s Rohini Strips Ltd.

S/o Sh. B.L.Aggarwal R/o 79/41, Punjabi Bagh (W),  New Delhi.

6.  Suresh Malik Approved Valuer S/o Sh. N.C.Malik, R/o C­2A­16/251 A, Janakpuri,  New Delhi.

7.    G.K.Dhawan, Chief Manager,  Oriental Bank of Commerce, S/o Sh. K.L.Dhawan R/o H­3/139, Vikaspuri, New Delhi. 

8.    Vipin Jain, Sr. Manager,  Oriental Bank of Commerce, S/o Late Sh. H.L. Jain R/o H. No. B­3, Suvidha Apartment, CBI No. 20/11 2/124 Plot No. 25, Sector­13, Rohini, Delhi.

Date of Institution (Initial Filing)                    :       30.06.2003
Date on which the case was                              :       01.10.2011
received on transfer in this court 
Date of reserving judgment                              :         09.09.2016
Date of pronouncement                                   :         23.09.2016

J U D G M E N T 

1. The   allegations   for   which   the   aforementioned   accused persons have faced trial in the present case, in a nutshell, are that all of them   entered   into   a   criminal   conspiracy   to   cheat   Oriental   Bank   of Commerce,   Industrial   Finance   Branch,   New   Delhi   (herein   after referred   to   as   OBC,   IFB)   and   in   pursuance   thereof   fraudulently induced it to disburse/sanction credit facilities to the extent of Rs. 1.25 crores   in   favour   of   accused   no.   2   Company   namely   M/s   Raswasia India (P) Ltd. on the basis of false and fabricated documents.

2. Briefly stated the allegations in the charge­sheet which form the genesis of the present trial are as follows :

(a)   In May 1998 accused no. 1 M.K. Aggarwal and his wife, both being the Directors of accused no. 2 Company namely M/s Raswasia India (P) Ltd. (hereinafter referred to as A­2 Company) approached the OBC, IFB, New Delhi with a loan application for sanction of credit facilities   to   the   extent   of   Rs.   250   lacs.     It   was   mentioned   in   the CBI No. 20/11 3/124 application   that   the   said   company   was   carrying   on   the   activity   of trading in shares and intended to diversify its activities to trading in iron and steel items and that as a collateral security for sanction of credit facilities they were willing to offer a farm house measuring 6 bighas at Khasra No. 938 Min. (0­5), 925 Min (1­5) (2 Bighas), Khasra no. 924 Min. (2 Bighas) and Khasra no. 1715 (2 Bighas) (hereinafter referred   to  as   the   farm   house)   standing   in   the  name   of   M/s   Upkar Estates Pvt. Ltd., a company of which M.K. Aggarwal was a Director.

(b)  The aforementioned loan application was processed at the branch level by accused no. 8 Vipin Jain, the then Manager (Loan) and the loan proposal was recommended in toto jointly by him and accused no.

7 G.K. Dhawan, the then Chief Manager of Industrial Finance Branch. The said bank officials in pursuance of the conspiracy entered by them with accused no. 1 M.K. Aggarwal recommended the credit facilities without   following  the  guidelines  issued  in this  respect.  Though the credit policy guidelines stipulated that finance to Steel sector should be discouraged   and   further   that   no   loan   should   be   advanced   to   an applicant   who   does   not   have   a   properly   introduced/satisfactorily conducted account or otherwise known to the bank, accused 7 and 8 recommended the loan application made by accused M.K. Aggarwal on behalf of accused Company despite the fact that neither the accused no. 1 M.K. Aggarwal had an account in the bank nor was he known to the bank in any manner.   Both these accused persons further did not CBI No. 20/11 4/124 properly   calculate   the   networking   capital   of   A­2   Company   and without verifying the credentials, track record and reputation in the market   of   accused   M.K.   Aggarwal   and   A­2   Company,   the aforementioned   officials   of   the   OBC,   IFB   accepted   the   unrealistic projected turnover of Rs. 1340.12 lacs for the year 1998­99 shown by A­2 Company in its application for loan and forwarded/recommended the same for sanction to the Regional Office.  

(c)     The   Regional   Office   on   processing   the   loan   proposal   found   it deficit   in   many   respects   and   directed   the   Branch   office   to   answer certain specific queries but the aforementioned officials namely A­7 and A­8 instead of inquiring into the queries themselves forwarded the queries raised by the Regional Office to M.K. Aggarwal and in turn forwarded his answers to the queries to the Regional Office again with a   recommendation   for   sanction   of   the   credit   facilities   and   that   too without   verifying   the   correctness   of   the   answers   given   by   accused M.K. Aggarwal.

(d)   While sanctioning the credit facilities, Regional Office interalia stipulated certain conditions which were to be complied with by A­2 Company and its Director M.K. Aggarwal, accused no. 1 before the disbursal of the credit facilities.  Accused no. 7 and 8 however without ensuring   the   compliance   of   two   main   conditions   laid   down   by   the Regional   Office   namely   that   the   audited   balance   sheet   of   A­2 Company as on 31.3.1998 was to be obtained and a charge on the farm CBI No. 20/11 5/124 house was to be created in ROC, disbursed the facilities in favour of A­2 Company.  

(e)  Further the connivance of A­7 and A­8 with M.K. Aggarwal also becomes apparent from the fact that when on 31.7.1998, he submitted a false stock statement of A­2 Company under his signatures showing hypothecated stocks worth Rs. 28 lacs, both of them on the basis of this stock statement alone allowed A­2 Company a drawing power to the extent of about Rs. 21 lacs without physically verifying the stocks. The said acts of A­7 and A­8 facilitated M.K. Aggarwal to avail an LC for   Rs.   50   lacs   on   31.7.1998   itself   on   the   basis   of   a   bogus   and unverified stock statement.   It is also alleged that though accused 7 G.K. Dhawan was under transfer on 31.7.1998, he hurriedly issued the aforementioned LC in favour of M/s Hind Steels Sales, Naraina (of whom accused no. 3 Ramesh Goel was a partner) on behalf of A­2 Company without even verifying that the transporters named in the invoices   raised   by   M/s   Hind   Steels   Sales   were   not   even   approved transporters as required under the guidelines of Advance Manual Vol­ I.  The said manual also laid down that the LC should be sent to the advising bank i.e the bank of the firm in whose favour the LC is issued but A­7 in total contravention of the said manual, handed over the LC to   accused   M.K.   Aggarwal   which   enabled   him   to   get   the   LC negotiated in Bombay Mercantile Co­operative Bank Ltd., Daryaganj, Delhi, that too in parts.   Further the bills/lorry receipts submitted by CBI No. 20/11 6/124 accused M.K. Aggarwal and accused Ramesh Goel in the said bank for negotiating   this   LC   were   bogus,   yet   OBC,   IFB   confirmed   the negotiation of the said LC and made a payment of Rs. 48,73,153/­ through bankers cheques.  

(f)  Based on yet again bogus bills, accused M.K. Aggarwal managed to get another LC issued by OBC, IFB, on 28.8.1998 in favour of M/s Rohini Strips Ltd which was a company of his brother, accused Alok Aggarwal   and   the   OBC,   IFB   Bank   honoured   the   said   LC   of   Rs. 48,69,442/­.

(g)  Investigation further disclosed that though both the LCs of Rs. 1 crores had been negotiated by 25.8.1998, the stock statement dated 31.1.1998   furnished   by   accused   M.K.   Aggarwal   with   the   bank reflected the receipt of material under one LC only and the amount of the second LC which was already availed was not deliberately shown in the said stock statement for had the amount of the second availed LC shown in the stock statement, no further drawing power  would have been available in the CC Account of A­2 Company and accused 8 Vipin   Jain   without   checking   the   stocks   made   available   a   drawing power   to   the   extent   of   Rs.   50   lacs   to   M.K.   Aggarwal   and   A­2 Company.  This enabled accused M.K. Aggarwal to submit a cheque for Rs. 29.05 lacs in the bank for issue of a pay order for Rs. 29 lacs favouring SAIL and accused 8 Vipin Jain used his exceptional power to  allow  the  said  withdrawl   which  also  shows  his   connivance  with CBI No. 20/11 7/124 accused M.K. Aggarwal.

(h)  Investigation further disclosed that the draft for Rs. 29 lacs issued by OBC, IFB favouring SAIL was deposited in SAIL by accused M.K. Aggarwal and his brother accused Alok Aggarwal (A­5) to clear the over   dues   of   M/s   Rohini   Strips   Ltd   and   infact   no   material   was purchased by A­2 Company from SAIL.  

(i)     During   investigation   it   was   also   revealed   that   accused   no.   4 Ramesh   Chand   Aggarwal,   the   Managing   Director   of   M/s   Upkar Estates (P) Ltd had also conspired with accused M.K. Aggarwal to cheat OBC, IFC in as much as though no resolution was passed by M/s Upkar   Estates   (P)   Ltd   authorizing   accused   M.K.   Aggarwal   to mortgage the farm house belonging to M/s Upkar Estates (P) Ltd as collateral security he made available the property documents of the farm house to accused M.K. Aggarwal and when the CC Account of A­2 Company became NPA, he attempted to sell the farm house to another person.    Accused no. 6 Suresh Malik, the Approved Valuer of OBC also was a part of the conspiracy in as much as he over valued the farm house consisting of 6 Bighas in Village Rajokri and reported that   its   market   value   to   be   Rs.   2,78,20,800/­   though   investigation disclosed that as per revenue records during 1998 the value of 1 Bigha in the area of Village Rajokri was approximately only Rs. 3 lacs and therefore its is alleged that Suresh Malik valued the farm house at a very   high   price   only   to   facilitate   accused   M.K.   Aggarwal   and   A­2 CBI No. 20/11 8/124 Company to obtain huge credit facilities from the bank.  

(j)     The   entire   aforementioned   facts   came   to   light   during   the investigation of FIR­RC­1(E)/2002­EOW­I/DLI which was registered on 7.1.2002 pursuant to a written complaint made by Sh. A.K. Mishra, Chief Vigilance Officer, OBC to CBI.  

3. Based on the aforementioned allegations in the charge­ sheet and the documents filed alongwith it, one of the Ld Predecessors of this court framed charges against the accused persons for having conspired to cheat the OBC and for having fraudulently induced it to disburse/sanction credit facilities to the extent of Rs. 1.25 crores in favour of A­2 Company on the basis of false and fabricated documents and   thus   for   having   committed   offences   punishable   under   section 120B IPC read with section 420/467/468 and 471 IPC and also for having individually committed offences of cheating, forgery and using forged documents punishable under section 420/467/468 and 471 IPC Further accused 7 and 8 were also charged for having misused / abused their public offices to fraudulently get sanctioned and disbursed the credit   facilities   to   the   extent   of   Rs.   1.25   crores   in   favour   of   A­2 Company and thereby for having committed criminal misconduct as defined under section 13 (1) (d) and punishable under section 13 (2) of the PC Act.

4. To   prove   its   case   the   prosecution   has   examined   43 witnesses   while   the   accused   persons   in   their   defence   have   also CBI No. 20/11 9/124 examined 11 witnesses. For the sake of brevity and clarity, this court will now consider separately the evidence produced by the prosecution against each of the accused persons, the statements tendered u/s 313 Cr.P.C by the said accused persons, the defence led by them and the submissions of the Ld Prosecutor and the Ld Defence counsels with respect to the aforementioned evidence and statements.

5. Coming first to the case of accused M.K. Aggarwal and Alok Aggarwal, the Directors of A­2 Company and M/s Rohini Strips Ltd.   respectively,   the   prosecution   is   relying   upon   the   testimony   of PW­1   to   PW­7,   PW­11,   PW­13,   PW­15,PW­17,   PW   20,   PW­23, PW­24, PW­35 to PW­37, PW39  and the documents produced by them to prove its allegations against them.  It is the contention of Ld. PP Ms. Shashi that it was these accused persons, who were the main conspirators and the beneficiaries and had hatched the conspiracy to fraudulently obtain credit facilities in the name of A­2 Company from OBC on the pretext that this company wanted to start a new business in   the   trading   of   steel,   though   their   intention   was   to   siphon   these facilities to clear the debts and dues of M/s Rohini Strips Ltd.  She has submitted that in pursuance of this conspiracy, accused M.K.Aggarwal being   the   Director   of   A2   Company   not   only   furnished   false information in the application filed on behalf of this company seeking the   credit   facilities   but   also   got   prepared   forged   and   fabricated documents to avail the credit facilities. She has pointed out that in his CBI No. 20/11 10/124 letter  Ex.PW­20/D1,   addressed   to   the   Chief   Manager,   OBC   this accused offered as collateral security for the grant of credit facilities, the farm house standing in the name of M/s Upkar Estates (P) Ltd wherein   he   falsely   alleged   that   by   virtue   of   the   General   Power   of Attorney registered in his name by M/s Upkar Estates (P) Ltd, he was fully empowered to mortgage the said property in favour of OBC.  A similar false assertion has also been made by this accused in another communication   addressed   by   him   to   the   Chief   Manager,   OBC, Ex.PW­39/D wherein he has falsely asserted that the general power of attorney   in   his   favour   has   been   executed   by   way   of   a   company resolution of M/s Upkar Estates (P) Ltd despite being aware that there was no such company resolution whatsoever. It has also been pointed out by Ld. PP that to ostensibly show the compliance of the condition of sanction of credit facilities namely that A­2 Company had obtained unsecured loans to the extent of Rs. 28 lacs, this accused submitted to OBC   a   false   and   fabricated   statement   of   stock   available   with   A­2 Company as on 30.7.1998,  Ex.PW20/J1  though no such stock ever existed with A­2 Company and submitted a false undertaking to OBC, that the said stocks stand hypothecated to OBC against grant of loan facility.   It has also been pointed out by Ld PP that this accused on 30.7.1998 made an application  Ex.PW21/M  to IFB, OBC requesting therein for opening of Letter of Credit (hereinafter referred to as LC) of Rs. 50 lacs in favour of M/s Hind Steel Sales, Naraina, New Delhi CBI No. 20/11 11/124 and during the negotiation of the said LC, this accused deposited with the   negotiating   bank   false   and   fabricated   lorry   receipts   /   delivery challans (Ex.PW1/1 to Ex.PW1/16, Ex.PW35/H1 to Ex.PW35/H24) showing   the   purchase   and   delivery   of   various   steel   items   by   A­2 Company   from   M/s   Hind   Steel   Sales.   Similarly   on   22.8.1998   this accused   again   made   an   application  Ex.PW21/L  to   IFB,   OBC requesting therein for opening of Letter of Credit (hereinafter referred to as LC) of Rs. 50 lacs in favour of M/s Rohini Strips and during the negotiation of the said LC, this accused deposited with the negotiating bank   false   and   fabricated   invoices   (Ex.PW­6/1   to   Ex.PW­6/4, Ex.PW­35/B Ex.PW­35/B1 and Ex.PW­35/B2).  It is the contention of   Ld.   PP   Ms.   Shashi   that   the   deposition   of   PW­36   Anil   Kumar Chauhan, an employee of accused M.K. Aggarwal clearly proves that this   accused   had   made   this   witness   forge   and   fabricate   all   the aforementioned delivery challans to falsely to reflect that various steel items had been purchased by him from M/s Hind Steels India Ltd and M/s   Rohini   Strips   Pvt.   Ltd.     though   no   such   material   had   been purchased by him and it is on the basis of these false documents that this accused had managed to avail credit facilities to the tune of Rs. 1 crore   from   OBC.     It   has   also   been   pointed   out   by   Ld   PP   that   the statements of various transport dealers - PW1 to PW7, PW9, PW10, PW13 and PW15 corroborate the statement of PW36 that the builties / delivery challan in question were all false and fabricated for all these CBI No. 20/11 12/124 witnesses have testified that their vehicles were never used to deliver any steel items whatsoever from M/s Hind Steels India Ltd and M/s Rohini Strips Pvt. Ltd. to A­2 Company.  She has also relied upon the testimony of PW14 to contend that the transporters M/s New Janta Road Lines, reflected to be the transporters in the invoices (Ex.PW­ 6/1 to Ex.PW­6/4, Ex.PW­35/B, Ex.PW­35/B1 and Ex.PW­35/B2) was not even in existence.  She has further submitted that this accused fraudulently also made a request to OBC for a pay order for Rs. 29 lacs favouring SAIL by falsely asserting therein that the said amount was to be paid to SAIL against an order placed by A­2 Company upon SAIL with the sole intention of siphoning the said amount to clear the dues with SAIL of M/s Rohini Strips Ltd of which his brother co­ accused Alok Aggarwal was the Director.   She has also pointed out that  PW11 A.K. Mishra, Chief Vigilance Officer, OBC has proved the complaint Ex.PW­11/A pursuant to which the FIR was registered and the investigation was conducted by the CBI.  It is alleged in the said complaint that the accused M.K. Aggarwal being the Director of A­2 Company obtained credit facilities to the extent of Rs. 1.25 crore from OBC   fraudulently   on   apparently   fake   documents   without   any underlying trade transactions.   It is the submission of Ld. PP that all the   aforementioned   documentary   evidence   clearly   proves   that   this accused had all the intentions to cheat OBC and he did so by getting prepared false and fabricated documents.  

CBI No. 20/11 13/124

6. In   rebuttal   to   the   aforementioned   contentions   of   Ld Prosecutor, Ld Defence counsels Sh. Rajiv Khosla and Sh. A.K. Roy on behalf of accused M.K. Aggarwal, Alok Aggarwal and accused A­2 Company have submitted that no cheating/forgery has been committed by M.K. Aggarwal and that present is a case where default in the loan amount took place only due to losses in the business of A­2 Company. They   have   pointed   out   that   the   accused   M.K.   Aggarwal   in   his statement tendered u/s 313 Cr.P.C has explained that his entire family was involved in steel business since the year 1965 and he himself had rich experience for trading in steel activities, having worked in many concerns/companies   dealing   with   manufacturing   and   sale   of   steel products.   They have also pointed out that this accused in the said statement has also informed this court that there was infact a resolution passed by M/s Upkar Estates Pvt. Ltd authorizing one Vijender Singh to execute a general power of attorney in favour of this accused with respect to the farm house and that the accused had submitted to OBC the extract of the meeting of  the Board of  Directors of M/s Upkar Estates Pvt. Ltd held on 13.5.1998 in this regard and a copy of the said extract,  mark D­1  has also been placed before this court during the aforementioned  statement   of   accused   recorded  u/s   313   Cr.P.C.     As regards   the   stock   statement  Ex.PW­20/J1,   the   submission   of   Ld counsel is that there is no proof produced by the prosecution to show that the said statement is false apart from making a bald allegation in CBI No. 20/11 14/124 this respect.   They have pointed out that the said statement is duly certified   by   a   Chartered   Accountant   and   that   the   stocks   mentioned therein were hypothecated by this accused in favour of OBC. It is also the submission of Ld Defence counsels that the testimony of PW­36 cannot   at   all   be   read   to   infer   that   he   had   forged   the   delivery challans/builties on the directions of this accused.   According to the defence it cannot be imagined that a Director of a company would get involved himself in the transportation of goods and the contention is that   accused   M.K.   Aggarwal   was   never   involved   in   preparation   of builties/delivery challans and that infact all the said documents were provided to him by PW­15 Jawahar Lal, who had been engaged by him for the delivery of goods from M/s Hind Steels Sales Ltd and M/s Rohini Strips Pvt. Ltd.  The contention of Ld Defence counsels is that infact   PW­1,   Shiv   Shankar   the   proprietor   of   M/s   Agra­Gwalior Roadlines, PW­15 Jawahar Lal and PW­36 Anil Kumar Chauhan have all connived together to falsely implicate the accused M.K. Aggarwal. Ld Defence counsel Sh. Rajiv Khosla has pointed out that PW­15 in his   deposition   has   admitted   that   he   was   dealing   with   the   transport business of M/s Rohini Strips Ltd but that he never got printed any receipts or builties with respect to his trucks and that he often used to use the trucks of PW1 M/s Agra­Gwalior Roadlines.  This according to Ld counsel  reveals that PW1 and PW15 used  to work together  for providing transport services not only to M/s Rohini Strips Ltd, A­2 CBI No. 20/11 15/124 Company   but   also   to  many   others   and   that   all  the   builties/delivery challans used to be arranged by PW­1, though the trucks were either provided by PW1 or by PW15.  The contention therefore is that PW15 had provided the trucks to A­2 Company for which he had used the builty book of PW1 but during investigation of this case, in order to save themselves from the consequences of this illegal act, under the pressure of CBI they falsely implicated the accused M.K. Aggarwal. As   regards   the   deposition   of   PW­36   Anil   Kumar   Chauhan,   the argument is that he has also deposed falsely under the pressure of the investigating agency for he was also a party to the misdeeds of PW1 and PW15.   In the alternative it has also been contended that PW6 being  an  employee of  M/s  Rohini  Strips  Pvt. Ltd with whom  both PW1 and PW15 had regular transactions may have requested PW36 to fill up the particulars in the builties and that he would have obliged them   in   the   usual   course   of   conduct   of   business   but   when   he   was confronted by the CBI officials during the investigation of this case, he under   fear   chose   to   falsely   implicate   the   accused   M.K.   Aggarwal. There is also another contention made by Ld Defence counsel namely that if the deposition of PW1 is to be believed that he had given a complete set of his bill book to a representative of M/s Rohini Strips Ltd on the asking of PW15, there was no need then for this company or the accused M.K. Aggarwal to fabricate delivery challans in the name of non existing firm namely M/s New Janta Roadlines and it CBI No. 20/11 16/124 could have used the bill book already available with it.  As regards the truck   owners   /   transport   dealers   namely   PW2   to   PW9   who   have testified before the court that they had never supplied their trucks to M/s Agra­Gwalior Roadlines, the contention is that none of them in their deposition stated that they were aware of the entire transactions / business undertaken by trucks owned by them.  It has been pointed out that PW2 admitted that it was his elder brother who was looking after the day­to­day affairs of the vehicle in question, similarly PW3 stated that it was his son who used to maintain the records with respect to the vehicle   in   question   and   PW9   is   only   the   wife   of   the   owner   who admitted that she had no personal knowledge of the trucks owned by her   husband.     Ld   counsels   have   also   contended   that   it   is   very interesting as to how the IO of  this  case  managed to trace out the addresses  of  these  witnesses,  when  he admittedly  did not  seek  any record from the MLO of the concerned state.  Their contention is that infact these addresses were provided to him by PW1 and PW15 only, which   further   shows   that   these   were   the   persons   who   had   actually provided transport services to the A­2 Company for delivery of the produced purchased by it.  As regards the siphoning of funds to SAIL, it has been pointed that the accused M.K. Aggarwal in his statement tendered u/s 313 Cr.P.C has explained that though A­2 company had no   director   transactions   with  SAIL,   it  used   to   purchase   cold  rolled coils / sheets from M/s Rohini Strips which in turn used to purchase CBI No. 20/11 17/124 raw material  for  the said  coils from SAIL  on regular  basis  and on many occasions to cut short the time required to make payment, A­2 used to directly make payment to SAIL on behalf of M/s Rohini Strips for  the raw material  purchased by them from SAIL.   It is also the submission of the Ld. Defence Counsel Sh. Rajiv Khosla that there is absolutely   not   a   shred   of   evidence   produced   by   the   prosecution   to show   that   Alok   Kr.   Aggarwal   in   his   personal   capacity   or   in   his capacity   as   one   of   the   Directors   of   M/s   Rohini   Strips   Ltd.   had conspired in any manner with his brother M.K.Aggarwal to cheat the Bank.   The contention is also that in the absence of the prosecution arraying M/s Rohini Strips Ltd. as an accused, Alok Aggarwal only being one of the Directors of the said company cannot be held guilty only because the dues of   the said company were adjusted by SAIL against the pay order issued on behalf of A2 company.  

7. It has also been lastly contended by Ld Defence counsel Sh. Khosla that   present is not at all a case of cheating or fraud but infact is a case where due to a slump in the steel market, accused 1 and his company suffered huge losses and therefore were unable to make payments as per the schedule set by the Bank. It has been submitted that this court must take into account that the OBC has settled its case with the accused M.K. Aggarwal and A­2 Company under the OTS scheme of the Bank and that the evidence in this respect brought on record   by   the   defence   through   its   witness   DW­1   and   documents CBI No. 20/11 18/124 Ex.DW1/A, Ex.DW1/B, Ex.DW1/C and Ex.DW2/A  clearly reveals that the Bank did not consider the present case to be that of willful default or fraud etc for the OTS scheme does not cover such cases. Ld counsel has submitted that in cases where a bank has itself settled its dues under the OTS scheme the Hon'ble Delhi High Court in two of its following judgments has quashed the criminal proceedings against the borrowers   who   had   been   similarly   charge­sheeted   as   the   present accused persons :

 Joginder Singh Logani Vs State (CBI) Crl. M.C 3400/2015 decided on 4.9.2015.

 Sanjay Bhandari & Anr. Vs CBI Crl. M.C. No. 5798/2014 and Crl. M.A. No. 19744/2014 decided on 29.6.2015.

8. In   rebuttal   Ld   PP   Ms.   Shashi   has   relied   upon   the following judgments to contend that the existence of the settlement between the accused 1, 2 and the Bank has no relevance to the facts of the present case where the prosecution has brought enough evidence to prove that the accused 1, 2 and 5 are guilty not only of cheating but also of the serious offences of forgery and of having conspired with public officials to cause loss to a nationalized bank : 

 State   of   Maharashtra   Through   CBI   Vs   Vikram   Anantrai Doshi 2014 (10) SCALE 690.

 Runu Ghosh Vs CBI 2011 SCC Online Del 5501

9. I have carefully considered the submissions made by the CBI No. 20/11 19/124 Ld.   Counsels   and   have   also   perused   the   evidence   produced   by   the prosecution.  In the considered opinion of this court though no doubt it is acceptable that a borrower may, for bonafide reasons beyond his control, be unable to repay a loan taken from a bank and that itself does not lead to an inference that he had the intention to cheat the bank, the circumstances proved on record by the prosecution in the present   case   do  lead  conclusively   to  the   inference  that  the  accused M.K.Aggarwal  had all the intentions to cheat the bank right from the time that he had applied for credit facilities on behalf of A2 Company. The entire chain of circumstances proved on record by the prosecution when considered cumulatively reveals that it was this accused who was at  the helm  of  affairs of  not only A­2 Company  but also M/s Rohini Strips Ltd. and that the sole intention of his applying in the name of M/s Raswasia India Pvt. Ltd (accused A­2 Company), for credit facilities was to clear the debts of M/s Rohini Strips Ltd and for this   purpose   he   in   conspiracy   with   his   brother   Alok   Aggarwal submitted   with   OBC,   forged   invoices/builties   and   stock   statements reflecting   bogus   transactions   of   purchase   of   steel   by   accused   A2 Company from M/s. Rohini Steels Ltd. 

10. Let   us   now   consider   each   of   the   said   circumstances proved on record by the prosecution to prove its charge against the accused M.K. Aggarwal and accused A­2 Company.

(a)   The   first   of   these   circumstances   being   relied   upon   by   the CBI No. 20/11 20/124 prosecution is the fact that it was accused M.K. Aggarwal only who was   at   the   helm   of   affairs   of   the   company   M/s   Rohini   Strips   Ltd. Though it has been sought to be strenuously contended on behalf of this accused that he had nothing to do with the affairs of M/s Rohini Strips Ltd., the said contention is  proved to be a blatant lie in view of Ex. PW­20/D­1, the application made by this very accused with OBC while seeking credit facilities.  In the said application this accused had himself mentioned that he is the Chief Executive Officer (CEO) and Promoter of M/s Rohini Strips Ltd. In addition, two of the prosecution witnesses   have   clearly   and   categorically   deposed   that   it   was   this accused only who was solely looking after the entire affairs of M/s Rohini Strips Ltd. and the said depositions have not been questioned in this respect by this accused.  PW­36 Anil Kumar Chauhan has interalia deposed that he knew the accused M.K. Aggarwal since the year 1991 when he had joined the services of M/s Rohini Metal and Alloy Pvt. Ltd,   of   which   M.K.   Aggarwal   was   a   Director.     According   to   this witness his father, an employee of MCD knew M.K. Aggarwal and had   got   him   this   job.     He   has   further   deposed   that   this   company merged with M/s Rohini Strips Ltd. in the year 1993 and that it was accused   M.K.   Aggarwal   who   used   to   look   after   the   work   of   M/s Rohini Strips Ltd.  He has further stated that initially the office of M/s Rohini Strips Ltd. was situated at 48/52, Punjabi Bagh and its factory was being operated from District Bhind (MP) and that in the year 1998 CBI No. 20/11 21/124 the office of this company was shifted to 79/41, Punjabi Bagh from where some business of M/s Raswasia India Pvt. Ltd. was also being conducted by accused M.K. Aggarwal only.  According to this witness the accused Alok Aggarwal, the younger brother of M.K. Aggarwal only occasionally used to visit the office of M/s Rohini Strips Ltd. and that it was accused M.K. Aggarwal only who used to look after the business of M/s Rohini Strips Ltd. His entire deposition reveals that in his 7­8 years of service with company M/s Rohini Strips Ltd., he was aware of who all were in actual charge of its affairs for he has also been   able   to   provide   the   name   of   the   Chartered   Accountant   and Company   Secretary   of   this   company.     In   his   cross­examination   no suggestions   whatsoever   have   been   put   to   him   that   he   has   deposed falsely with respect to the role of accused M.K. Aggarwal being solely at the helm of affairs of the accused M/s Rohini Strips Ltd. The other witness who has shed light on the role of this accused in the affairs M/s Rohini Strips is PW­15 Jawahar Lal.   He has interalia deposed that   he   had   started   his   career   as   a   truck   driver   and   had   eventually alongwith his brother purchased five trucks and had started his own transport business and had worked as a transporter for the company M/s Rohini Strips Ltd., amongst other firms and companies.   He has further   deposed   that   he   remained   associated   with   accused   M.K. Aggarwal   for   almost   6­7   years   and   according   to   him   it   was   this accused who was the owner of M/s Rohini Strips Ltd.  Yet again not a CBI No. 20/11 22/124 single question has been put in the cross­examination of this witness questioning this part of his deposition.  Though it is correct that there cannot be any concept of an individual owning a limited company, the deposition of this witness is to be understood in the background of his own status of being a transporter and the limited knowledge that he would have about the actual terminology.  His deposition has therefore to be to read to understand that   for all practical purposes the entire business   of   M/s   Rohini   Strips   Ltd.   was   being   done   by   accused M.K.Aggarwal only.   Further the accused M.K. Aggarwal himself in his statement tendered under section 313 Cr.P.C in reply to question No. 94 with respect to the delivery of goods by M/s Rohini Strips Ltd. to accused A­2 Company has also stated "we had a contract with Jawahar Lal to transport our material from Gwalior to Delhi and it was his job to provide us trucks".  In the context of the question put it is clear that 'we' is being referred to on behalf of M/s Rohini Strips Ltd and therefore this statement also makes it very apparent that PW36 and PW 15 Jawahar Lal have deposed correctly that it was the accused  M.K. Aggarwal only who was looking after all the business of   M/s   Rohini   Strips   ltd.   including   its   transportation   work     In   the considered opinion of this court the material referred to herein above is sufficient to infer that this accused was at the helm of affairs of M/s. Rohini Strips Pvt Ltd. 

(b) The relevance of this circumstance is that it explains the interest of CBI No. 20/11 23/124 this   accused   in   getting   the   credit   facilities   applied   in   the   name   of accused A2 Company diverted to the accounts of M/s. Rohini Strips Ltd. It also explains as to how he was in a position to get prepared forged and fabricated invoices properly issued in the name of  M/s. Rohini Strips Ltd. reflecting sale / trading of steel from this company to A2 Company which is the next circumstance proved on record by the prosecution. Admittedly, this accused had submitted an application dated 22.2.1998,  Ex.PW21/L   with IFB OBC requesting therein for opening of LC of Rs. 50 lacs in favour of M/s Rohini Strips Ltd and during the negotiation of the said LC, this accused and his brother / co­ accused Alok Aggarwal, Director of M/s Rohini Strips Ltd. deposited with   the   negotiating   bank,   Bombay   Mercantile   Co­operative   Bank Ltd.,   the   invoices  Ex.PW6/1   to   Ex.PW6/4,   Ex.PW35/B, Ex.PW35/B1   and   Ex.PW35/B2.  The   said   set   of   invoices/builties reflect   the   purchase   and   delivery   of   various   steel   items   to   A­2 Company   from   M/s   Rohini   Strips   Pvt.   Ltd   through   a   transporter namely M/s New Janta Roadlines.  To prove that the said transactions of purchase of steel  were bogus and the said invoices/builties were fake the prosecution is relying upon the testimony of PW­6 Ganga Singh   Chauhan,   PW­10   A.K.Nigam,   Transport   Inspector,   RTO, Gwalior, PW­13 J.S.Sodhi, PW­14 Narayan Prasad, Retired Postman, Post   Office   Naya   Bazar,   Gwalior,   PW­35   R.Chandra,   Asst. Government Examiner of Questioned Documents (AGEQD) and PW­ CBI No. 20/11 24/124 36 Anil Kumar Chauhan. 

11. PW­6   Ganga   Singh   Chauhan  examined   by   the prosecution has interalia deposed that he has been engaged in transport business   for   the   last   twenty   years   at   Gwalior   and   that   he   runs   his business in the name of M/s Chauhan Road Lines and that though the trucks bearing no. CPH­7482, MP07G­0471, MP07G­1210, MP07G­ 0512   shown   in   the   aforementioned   invoices   stand   registered   in   his name,   the   said   vehicles   were   never   attached   with   New   Janta   Road Lines, Naya Bazar, Gwalior  and that they had never carried out any material of M/s Rohini Strips Pvt. Ltd. to Delhi. 

12. PW­10 A.K.Nigam, Transport Inspector from the office of RTO, Gwalior has confirmed that PW­6 is the registered owner of the aforementioned vehicles and that this information was furnished to the CBI vide Ex. PW­10/A and Ex. PW­10/B. 

13. PW­13   J.S.Sodhi   has   interalia   deposed   that   he   is   a Transport Agent since 1982 and that he owns a fleet of trucks and that he had inherited this business from his father who was earlier running it alongwith his partner in the name and style of M/s New Janta Goods Transport   Company.     He   has   further   deposed   that   presently   he   is running the same business under the name and style of M/s Madhya Bharat   Transport   Company   and   that   the   partnership   firm   M/s   New Janta Goods Transport Company had been got dissolved in the year 1968   by   his   father.   He   has   further   deposed   that   to   the   best   of   his CBI No. 20/11 25/124 knowledge   no   transport   company   by   the   name   of   M/s   New   Janta Roadlines was operational from Naya Bazar, Gwalior.

14. PW­14 Narayan Prasad has interalia deposed that in the year 1997­98 he was posted as a postman at Laskar City Post Office, Naya Bazar, Gwalior, M.P. and that his duties included the distribution of   letters   in   the   said   area,   more   particularly   Naya   Bazar.     He   has deposed that he is aware of all the addresses of the companies / firms existing   in   the   said   area   and   that   during   his   tenure   in   Naya   Bazar which lasted till 2004, he had not come across any firm by the name of M/s New Janta Roadlines in the area of Naya Bazar.

15. PW­35   R.Chandra,   AGEQD   has   interalia   deposed   that the questioned invoices / builties (Ex. PW­1/1 to Ex. PW­1/16, Ex. PW­6/1 to Ex. PW­6/4, Ex. PW­35/B, Ex. PW­35/B1 and Ex. PW­ 35/B2) had been sent to him for his expert opinion and after comparing them with the specimen handwriting of one Anil Kumar Chauhan he had come to the conclusion that the said invoices / builties had been written by Anil Kumar Chauhan (Ex.PW1/1 to Ex.PW1/16 are lorry receipts   /   builties   relating   to   another   transaction   which   will   be discussed in detail a little later in the judgment).

16. PW­36 Anil Kumar Chauhan (whose deposition has been discussed in the preceding paragraphs also) has also deposed about these invoices.  As per this witness on the instructions of accused M.K. Aggarwal he had filled up the details of trucks etc in the builties / CBI No. 20/11 26/124 invoices  Ex.PW1/5   to   Ex.PW1/10,   Ex.PW6/1   to   Ex.PW6/4, Ex.PW35/B, Ex.PW35/B1, Ex.PW35/B2.   He has deposed that for some of the builties / invoices the accused M.K. Aggarwal had given the details to be filled in writing and some other were got filled in from him by M.K. Aggarwal sitting across the table.   He has specifically deposed that he had filled the builties / invoices on the instructions of M.K. Aggarwal as he was his employee and was working with him and had he refused to fill in these entries, his services would have been terminated by M.K.Aggarwal.   According to this witness two other employees working with M/s Rohini Strips Pvt. Ltd. namely Aman Bhardwaj   and   Purshottam   Sharma   had   also   been   asked   by   M.K. Aggarwal to fill in the builties and bills and invoices which they did at his instance.   He has categorically denied the suggestion that there were proper office records pertaining to the said builties / invoices and according   to   him   no   transactions   as   reflected   in   the   invoices Ex.PW6/1   to   Ex.PW6/4,   Ex.PW35/B,   Ex.PW35/B1   and Ex.PW35/B2 had taken place.

17. Now the submissions of Ld PP Ms. Shashi are that the aforementioned depositions of PW­13 and PW­14 prove that no firm in the business of transport by the name of M/s New Janta Roadlines ever existed in Gwalior;  the testimony of PW­6 proves that the truck numbers of his company have been falsely mentioned in the invoices Ex.PW6/1   to   Ex.PW6/4,   Ex.PW35/B,   Ex.PW35/B1,   Ex.PW35/B2 CBI No. 20/11 27/124 and   the   testimony   of   PW­36   proves   that   it   was   the   accused   M.K. Aggarwal   who   has   forced   this   witness   Anil   Kumar   Chauhan   to fabricate the said invoices.  

18. On the other hand, Ld Defence counsels Sh. Khosla and Sh.   Roy   have   submitted   that   though   they   are   not   disputing   the depositions   of   PW10,   PW13   and   PW14,   PW6   and   PW­36   have deposed  false  facts.     According to  the detailed  written  submissions filed by the Ld counsels PW 36 has falsely deposed that he had been instructed by the accused M.K. Aggarwal to fill up the name of M/s New Janta Roadlines in the aforementioned invoices and that infact the said invoices had infact been filled up by PW­36 on asking of PW­ 1 and PW­15 and during investigation he in connivance with them has falsely implicated accused M.K. Aggarwal at the instance and pressure of CBI.  However interestingly not a single suggestion has been put to this witness in this respect.  The only suggestion put to him in his cross examination with respect to accused M.K. Aggarwal instructing him to fill   the   builties   /   invoices   is   that   there   were   proper   office   records pertaining to the builties / invoices which were filled in by him.  There is not even a single suggestion put to this witness that Mahender Kr. Aggarwal had not instructed him to fill the invoices and the builties in question or that he had conspired with PW 15 Jawahar Lal and PW1 Shiv Shankar Singh and had filled up the said invoices / builties at their   instance   and   has   deposed   falsely   that   he   had   done   so   on   the CBI No. 20/11 28/124 instructions of accused M.K.Aggarwal. In the absence of questioning the   credibility   of   this   witness   during   his   cross­examination,   in   the considered opinion of this court, it could not have been argued by Ld Defence counsel Sh. Khosla during final arguments that this witness in connivance with PW1 and PW15 has falsely implicated the accused M.K. Aggarwal or that he would have filled up the builties on the request of PW1 or PW15. The contention of Ld counsel Sh. Khosla however is that the cross­examination of PW­1 and PW­15 should be read alongwith the testimony of PW­36 to come to a right conclusion. His   submission   is   that   a   careful   reading   of   their   depositions   will clearly reveal that both of them had dealings with M/s Rohini Strips Ltd. and used to transport goods on behalf of this Company and it is they only who had  at the time of loading the goods from the factory of M/s Rohini Strips Ltd. for onward delivery to accused   A2 company provided   PW   36   with   the   builties   in   the   name   of   M/s   New   Janta Roadlines  and thereafter PW36  on the basis of the said builties had mentioned the name of this transporter and its trucks  in the invoices in question.  

19. In   the   considered   opinion   of   this   court   the   said submission of the Ld. Defence Counsel  has  no merit for howsoever carefully   and   repeatedly   one   reads   the   depositions   of   these   two witnesses no inference whatsoever can be drawn that  PW36 had filled up  the  invoices  on  the  asking   of  PW1  and  PW  15  for   the  reasons CBI No. 20/11 29/124 being asserted by the Defence.  Infact not a single question relating to PW   36   or   these   invoices   in   particular   have   been   put   to   these   two witnesses. Admittedly these two witnesses have been examined by the prosecution to prove that the lorry receipts/builties Ex. PW1/1 to Ex. PW1/16 showing the purchase and delivery of various steel items by accused A­2 Company from M/s Hind Steel Sales were also forged and fabricated. As narrated hereinabove the accused A­2 Company had also requested OBC for opening a LC of Rs 50 lacs in favour of M/s Hind Steel Sales, Naraina   and during the negotiation of said LC the said   receipts/builties   had   been   deposited   with   the   negotiating   bank. Now let us examine what these two witnesses have deposed and what inferences can possibly be drawn from the said depositions.  PW1 Shiv Shankar Singh has interalia deposed that he is the proprietor of M/s Agra­Gwalior Roadlines and that neither he nor his staff at any point had filled up the lorry receipts Ex.PW1/1 to Ex.PW1/16.  According to him on the request of one Jawahar Lal who is also a transport dealer he had given his own lorry receipt book to a representative of M/s Rohini Strips.  Now as narrated hereinabove this Jawahar Lal has also been examined by the prosecution as PW15.  He has interalia deposed that he owns five trucks and that he had associated the same with M/s Agra­Gwalior Roadlines from Delhi and M/s Himachal Transport and M/s Haryana Transport functioning from Gwalior and that his drivers or he himself used to collect the hire charges from these firms.  He has CBI No. 20/11 30/124 also deposed that he had worked as a transporter for accused M.K. Aggarwal who was the owner of M/s Rohini Strips Ltd and that for the goods which were transported on the instructions of M.K. Aggarwal in his trucks, the builties and receipts used to be arranged by M.K. Aggarwal or his staff.   He has further deposed that in the year 1998 accused   M.K.   Aggarwal   had   asked   him   to   arrange   for   blank builties/lorry receipts and he in turn had requested the owner of M/s Agra­Gwalior Roadlines, Azadpur to arrange the same. 

20. Now the contention of Ld. Counsel Sh. Khosla is that since   PW1   in   his   cross­examination   has   admitted   that   generally   he used to give the lorry receipt book only to those business parties with whom he had every day dealings it should be inferred that PW1 had dealings   with   M/   s   Rohini   Strips   and  had   transported  goods   on   its behalf , more so when PW­36 himself has also stated that M/s Agra­ Gwalior Road Lines, the firm of PW­1 also used to have dealings with M/s. Rohini Strips for transportation of its goods.  Though this court agrees   that   such   an   inference   can   possibly   be   drawn   from   the aforementioned statements what is impossible to conclude from the said statements is that PW36 would have prepared the invoices  Ex. PW6/1   to   Ex.   PW6/4,   Ex.   PW35/B,   Ex.   PW35/B­1   and   Ex. PW35/B­2 on their instructions only. However the ingenious argument advanced   by   Ld.   Counsel   Sh.   Khosla   is   that   the   aforementioned conclusion can be drawn by making the following assumptions from CBI No. 20/11 31/124 the   cross   examination   of   PW1   and   PW15   and   from   the   statement tendered by accused Alok Aggarwal under section 313 Cr.P.C :­

a) Since PW1 and PW15 both used to work as transporters for M/s Rohini Strips Ltd. and PW36 used to look after the transport work of M/s Rohini Strips Ltd., both of them were known to PW36.

b) PW36 also knew accused M.K. Aggarwal, he being the real brother of Alok Aggarwal, Director of M/s Rohini Strips Ltd., and also carrying on the business of accused A­2 Company in the same building where a branch office of M/s Rohini Strips Ltd. was situated in Punjabi Bagh where PW36 used to work. 

c) Taking advantage of knowing accused M.K. Aggarwal, the Managing Director of accused A­2 Company,  on request of PW1 and   PW15,   PW36   got   them   the   business   to   transport   the   steel consignments from the godown of M/s Hind Steel Sales, Naraina to the godown of  accused A­2 Company in Naraina and it is he who asked PW15 and PW1 to give him a blank lorry receipt booklet for the said purpose and it is he who filled up the said lorry receipts in the name of accused A­2 Company.  During the investigation of this case when all these three persons felt that they could be held responsible for the blank lorry receipts being filled up in this manner,   all of them connived   together   to   falsely   implicate   the   accused   M.K.   Aggarwal. Further they only told the IO the names of the truck owners who had actually transported the consignment of steel goods from M/s Hind CBI No. 20/11 32/124 Steel Sales, Naraina to the godown of accused A­2 Company for the record   shows   that   the   IO   otherwise   had   not   collected   any   such information from any other source. 

d) As regards the transportation of goods from M/s Rohini Strips Ltd. to accused A­2 Company, it is again these three persons only who arranged the trucks. PW15 in particular along with PW6 had provided the trucks for the said purpose and it was PW15 only who had provided the builties/lorry receipts in the name of M/s New Janta Roadlines to PW36 who had then prepared the invoices Ex. PW6/1 to Ex. PW6/4, Ex. PW35/B­1 and Ex. PW35/B­2.

 e) In   reality   neither   accused   Alok   Kumar   Aggarwal   nor accused   M.K.   Aggarwal   were   in   any   manner   involved   in   the transportation of goods and that the receipts  Ex. PW1/1 to PW1/16 and   the   lorry   receipts   in   the   name   of   M/s   New   Janta   Roadlines corresponding   to   the   invoices  Ex.   PW6/1   to   Ex.   PW6/4,   Ex.   Ex. PW35/B and Ex. PW35/B­1  were all prepared by PW1, PW15 and PW36 and the same were prepared against genuine transactions only. In the statement tendered under section 313 Cr. P.C. the accused Alok Aggarwal has explained that the steel consignments were loaded in trucks from the factory of M/s Rohini Strips Ltd. at Gwalior by PW15 and after the said loading the same truck numbers were informed to a clerk of M/s Rohini Strips Ltd. and the said numbers were then filled up   by   PW36   in   the   invoices  Ex.   PW6/1   to   Ex.   PW6/4,   Ex.   Ex.

CBI No. 20/11 33/124

PW35/B and Ex. PW35/B­1. He has also explained that PW6 Ganga Singh Chauhan was a transporter at Gwalior and his services used to be availed by M/s Rohini Strips Ltd. for transportation of goods within Gwalior and that though he was not directly engaged for transporting the material from Gwalior to New Delhi by M/s Rohini Strips Ltd., Jawahar Lal may have used his trucks for the said purpose.

f)  If the accused M.K. Aggarwal was indeed in possession of the complete blank lorry receipt book handed over by PW1 to a representative of M/s Rohini Strips Ltd., there was no occasion for him to have got printed fake builties/lorry receipts in the name of M/s New Janta Roadlines for he could have used the same book for showing the transportation of steel consignment from M/s Rohini Strips Ltd.   to accused A­2 Company. 

21. In   the   considered   opinion   of   this   court   the   contention advanced by the Ld. Counsel Sh. Khosla cannot at all be accepted for in the absence of any cross examination of PW1, PW6, PW15 and PW36   on   the   aforementioned   facts,   it   is   not   legally   permissible   to make any assumptions as sought to be done by the defence on the basis of only one or more statements made by the said witnesses in their   deposition.   The   entire   purpose   of   conducting   a   trial   and examining witnesses before a Court is that all parties to the trial get an opportunity   to   examine   and   cross   examine   the   witnesses   on   the relevant   issues   and   the   Court   arrives   at   a   just   conclusion   after CBI No. 20/11 34/124 considering   the   said   examination   and   the   cross­examination   of   the witnesses. The court cannot at all be called upon to discredit witnesses behind their back in the manner sought to be done  in the present case. Further   at the stage of final arguments the Ld. Defence Counsel Sh. Khosla also cannot be heard to contend that even if the credibility of PW1,   PW­6,   PW   15   and   PW36   has   not   been   questioned   on   the aforementioned issues, during cross­examination, this Court must not rely upon their testimony only because of the statements tendered by the   accused   persons   under   sec   313   and   315   Cr.P.C.   without   any supporting evidence whatsoever. The mere statement of the accused Alok Aggarwal that the services of PW­6 Ganga Singh Chauhan used to be availed by M/s Rohini Strips Ltd frequently for transportation  of goods within Gwalior and PW­15 may have also used his trucks for transporting the steel consignments in question from Gwalior to the godown of accused A­2 Company at New Delhi, can hardly be held to be of any consequence for neither have these facts been put to PW­6 nor to PW­15.  No effort whatsoever has been made even to produce any   evidence   in   defence   to   show   that   PW­15   was   paid   the transportation   charges   for   the   said   consignment.     Further   very interestingly   accused   M.K.   Aggarwal   appears   to   be   absolutely confused in his statement u/s 313 Cr.P.C as to what stand he should take with respect to PW­6 - when the part statement of this accused under section 313 Cr.P.C was recorded on 4.6.2015 , this accused in CBI No. 20/11 35/124 reply to the incriminating deposition of PW­6 Ganga Singh Chauhan (question no. 88) sought to vehemently state that he did not know PW­ 6 Ganga Singh Chauhan at all and that he had seen him for the first time   in   the   court.     However   when   he   was   further   examined   under section 313 Cr.P.C on 5.6.2015, and the deposition of PW­36 was put to him  he took a somersault and stated  that all the lorry receipts / invoices deposed to have been filled up by PW­36 on his instructions were infact provided to his company by PW­6 Ganga Singh Chauhan and   Jawahar   Lal.     No   explanation   was   forthcoming   during   final arguments   for   the   said   contradictory   stands.     Even   otherwise,     it becomes evident  that the defence set up during final arguments is not even   consistent   with   the   statements   tendered   by   the   accused   M.K. Aggarwal  and Alok Aggarwal under  sec 313 Cr. P.C.   Though, as narrated hereinabove it has been sought to be strenuously contended that PW36  had misused his relations with accused M.K. Aggarwal to get     PW1   and   PW15   the   business   of   transporting   the   steel consignments from the godown of M/s Hind Steel Sails, Naraina to the godown   of   accused   A­2   Company,   accused   M.K.   Aggarwal   in   his statement tendered under sec 313 Cr. P.C. has stated that it is he who had appointed PW15 Jawahar Lal to provide accused A­2 Company with trucks, which he did, to load the material from the warehouse of M/s   Hind   Steel   Sails.     Both   accused   M.K.   Aggarwal   and   Alok Aggarwal are categorical in their statements tendered under sec. 313 CBI No. 20/11 36/124 Cr. P.C. that PW 36 had nothing to do with the working of accused A­ 2 Company or the transportation of goods from the premises of M/s Hind Steel Sales to its godown in Naraina and that he was only an employee of M/s Rohini Strips Ltd. 

22. Further   in   the   considered   opinion   of   this   court   the attempt by the Ld. Defence Counsels to somehow connect the forged invoices Ex. PW6/1 to Ex. PW6/4, Ex. PW35/B, Ex. PW35/B­1 and Ex. PW35/B­2, which reflect the   delivery of consignment of steel from the Gwalior factory of M/s Rohini Strips Ltd. to the godown of accused A­2 Company in Naraina with the invoices Ex. PW1/1 to Ex. PW1/16  and   to   contend   that   if   accused   M.K.   Aggarwal   was   in possession  of   a  blank  lorry  receipt  book  in  the  name  of  M/s   Agra Roadlines, there was no need for him to have used forged builties of M/s New Janta Roadlines, Gwalior, a non existing firm, runs counter to their own contention that the working of M/s Rohini Strips Ltd. was completely distinct and separate from that of accused A­2 Company. Admittedly   as   per   the   defence   put   forward   by   the   accused   M.K. Aggarwal in his statement under section 313 Cr.P.C, for the LC got issued   in   favour   of   M/s   Hind   Steel   Sales   Ltd,   it   was   the   duty   of accused A­2 Company to appoint its transporter and take delivery of steel consignment from the godown of M/s Hind Steel Sales Ltd while for the LC got issued in favour of M/s Rohini Strips Ltd, it was the duty of M/s Rohini Strips Ltd to deliver the steel consignments to the CBI No. 20/11 37/124 godown of accused A­2 Company - clearly therefore accused M.K. Aggarwal was bound to have deposited with the Bank two different set of builties issued by two different transporters and he therefore could not have used the blank lorry receipt book of M/s Agra Roadlines for transactions under both the LCs.  

23. Further the submission of the defence that PW1, PW15 and PW36 in connivance with each other falsely implicated accused M.K.   Aggarwal   only   to   save   themselves   from   prosecution   for   the offence of filling up blank builties does not appeal to common sense at all. If the transactions of delivery of goods were genuine as contended by Ld. Counsel Sh. Khosla, there is no offence made out for which the investigating agency could have possibly prosecuted them. Though Ld. Counsel Sh. Khosla has sought to strenuously contend that this court should visualize how PW36 alone was looking after the transportation of M/s Rohini Strips ltd. and how alone he was solely responsible for filling up the invoices  Ex. PW6/1 to Ex. PW6/4, Ex. PW35/B, Ex. PW35/B­1 and Ex. PW35/B­2, the evidence on record does not at all help this court   to make any such visualizations.     In the considered opinion of this court there is absolutely no valid or sufficient reason brought   forward   by   the   defence   for   this   court   to   disbelieve   the testimony of PW­36.  In fact in the considered opinion of this court his testimony is also corroborated by the deposition of  PW­17 and the stock   statements  Ex.PW­20/J2   and   Ex.PW­24/DY  submitted   with CBI No. 20/11 38/124 OBC,   IFB   by   accused   M.K.   Aggarwal   on   behalf   of   accused   A­2 Company. 

24. Coming first to the deposition of PW­17, Arun Kumar Bhatia, this witness has inter alia deposed that he had worked with M/s Rohini Strips Ltd. from 1995 to 1998 and on being shown Ex.PW­ 35/B (one of the forged invoices) he has specifically deposed that the vehicle mentioned in the said invoice namely truck no. MP­07­G­1368 belonged to M/s Rohini Strips. Yet again this statement of this witness has not been disputed and he has not been put any suggestion in his cross examination that the vehicle did not belong to M/s Rohini Strips Ltd.   A   perusal   of   Ex.   PW35/B   shows   that   in   the   said   invoice   a consignment of steel coils is stated to have been sent for delivery from the factory of M/s Rohini Strips Ltd. to the  premises of accused A­2 Company   at   New   Delhi   by   truck   No.   MP­07­G­1368   through   the transporter   M/s   New   Roadlines   Gwalior.     The   said   invoice   is   also accompanied   by   a   corresponding   builty/lorry   receipt   issued   in   the name   of   M/s   New   Roadlines   Gwalior.     In   other   words   as   per   this invoice   /   lorry   receipt   the   said   truck   belonged   to   M/s   New   Janta Roadlines.   Now if the defence taken by accused M.K. Aggarwal and Alok Aggarwal namely that the builties in the name of M/s New Janta Roadlines,   Gwalior   and   the   trucks   mentioned   therein   had   been provided to them by PW­15 and PW­6 was correct then clearly a truck belonging to M/s Rohini Strips Ltd could not have been mentioned in CBI No. 20/11 39/124 the said invoice.  The fact that it is so mentioned and the accused M.K. Aggarwal   and   Alok   Aggarwal   did   not   choose   to   controvert   the deposition of PW­17 that this truck belongs to M/s Rohini Strips Ltd clearly corroborates the statement of PW­36 that no consignments of steel were actually transported from M/s Rohini Strips Ltd to accused A­2 Company and that he had been dictated the numbers of the trucks and other details to be filled in the invoices Ex. PW6/1 to Ex. PW6/4, Ex.PW35/B,   Ex.   PW35/B­1,   Ex.   PW35/B­2.   by  the   accused   M.K. Aggarwal only.  

25. Further the deposition of PW­36 is also corroborated by the stock statements  Ex.PW­20/J2 and  Ex.PW­24/DY  submitted by accused M.K. Aggarwal on behalf of accused A­2 Company. These statements of stock as on 31.8.1998 and 30.9.1998 respectively reflect that no goods whatsoever were received by accused A­2 Company till 30.9.1998 with regard to the LC got issued in favour of M/s Rohini Strips   Ltd   by   accused   A­2   Company   on   22.8.1998.     It   has   been submitted by the Ld PP that had there been any actual transactions of sale/purchase of steel between accused A­2 Company and M/s Rohini Strips   Ltd   in   pursuance   of   the   aforementioned     fabricated invoices/builties, the said statements would have reflected the receipt of the said steel goods.   On the other hand it has been contended on behalf of accused M.K. Aggarwal that since the steel consignments / goods were to be delivered from Bhind, Madhya Pradesh to Delhi and CBI No. 20/11 40/124 sometimes the delivery of goods could take more than a month, there was nothing amiss in the said statements and the goods in question may have been received by accused A­2 Company after 30.9.1998. This court does not find much merit in the contention made by the accused for the co­accused Alok Aggarwal, the Director of M/s Rohini Strips   Ltd   in   his   statement   tendered   u/s   313   Cr.P.C   (in   answer   to question   no.   104)   has     stated   that   the   goods   in   question   had   been dispatched   from   the   Gwalior   unit   of   M/s   Rohini   Strips   Ltd   as   on 22/23.08.1998 and would have reached the premises of M/s Raswasia India Pvt Ltd within 3­4 days thereof.   In the considered opinion of this   court   the   contrary   contentions   being   taken   by   accused   M.K. Aggarwal and his co­accused Alok Aggarwal itself proves that both of them are lying.  At this stage it would also be relevant to consider an inspection   report  Ex.PW24/D  made   by   the   officials   of   OBC   with respect to the inspection carried out by them of the stock of accused A­ 2 Company on 7.11.1998. PW­24 Anil Sahi, the then AGM with OBC has proved this report,  Ex. PW­24/D  made by the officials of OBC namely Vipin Jain (who is one of the accused persons in the present case) and Sh. S.C.Madan, the then Chief Manager.   As per the said report both these officials along with accused M.K. Aggarwal had on 07.11.1998   visited   the   premises   Y­20,   Loha   Mandi,   Naraina,   New Delhi­28,   (the   address   of   which   had   been   furnished   by   accused M.K.Aggarwal as that of the godown of accused A­2 company) and CBI No. 20/11 41/124 had found that no name plate of A­2 company was displayed at the said premises and also observed that some other persons were present at   the   said   premises   who   appeared   to   be   the   owners   of   the   said premises.  According to this report the stock lying in the said godown premises did not appear to be belonging to accused A­2 company and it is specifically mentioned in the report that accused M.K.Aggarwal appears   to   have   given   wrong   information   to   the   bank   and   that   the funds   released   by   the   bank   in   favour   of   A­2   company   have   been diverted from the company.  It is also mentioned in the said report that the books of accounts of accused A­2 company were examined at the Branch   and   it   was   found   that   the     list   of   debtors   furnished   by M.K.Aggarwal was incorrect and that two firms mentioned in the list of debtors had confirmed to the bank that they had no transactions with accused A­2 company.   Now admittedly the accused M.K. Aggarwal having   accompanied   the   bank   officials   on   the   said   visit   and   being thereafter also called by the bank to explain the  aforementioned facts did not furnish any explanation to the bank at all  and this is evidenced by   the   communications  Ex.PW­39/G   and   Ex.PW21/C  sent   by   the Bank   to   accused   M.K.   Aggarwal   and   his   failure   to   give   any   reply thereto.     In   the   communication  Ex.PW21/C,  the   visit   of   the   bank officials for inspection was clearly mentioned and this accused was called   upon   to   submit   the   latest   balance­sheet   of   accused   A­2 Company alongwith the copies of all the sale bills.  Admittedly as per CBI No. 20/11 42/124 the record of the OBC and the deposition of PW­21 no such bills or balance­sheet was deposited by the accused M.K. Aggarwal on behalf of  accused  A­2 Company.  Further   even  during  trial  despite  PW­24 categorically   deposing   about   the   said   visit   and   also   identifying signatures of Vipin Jain on the inspection report and the report being exhibited, not a single question disputing the said visit or the report was put to PW­24 by the Ld. Defence Counsel appearing on behalf of accused M.K.Aggarwal and A­2 company. In his statement tendered u/s 313 Cr.P.C all that this accused had to offer as an explanation for the   observations   in   the   said   report   that   there   were   other   persons occupying   the   godown   in   question,   was   that   the   said   godown   was shared by many tenants.  No evidence was led by the accused in this regard at all.  During the course of final arguments also, all that was orally submitted was that all the books of accounts of the accused A­2 Company had been seized by the CBI and that therefore the accused is unable to prove that accused A­2 Company had infact traded in steel and all the statements of accounts maintained and submitted by it were correct.  In the considered opinion of this Court if infact the accused M.K. Aggarwal and accused A2 Company  were prejudiced in proving their   Defence   only   because   of   the   seizing   of   their   records   by   the Investigating Agency all that was required on their behalf was to ask for the said records from this Court.  Admittedly no steps in this regard were at all taken by the accused at any point of time and in such view CBI No. 20/11 43/124 it is being rightly contended by the Prosecution that the accused have no plausible defence to this circumstance brought on record by the Prosecution.

26. At this stage it would also be relevant to discuss another corroborating   circumstance   brought   to   the   fore   by   the   prosecution namely the conduct of accused A­2 Company in entering other bogus transactions also. The prosecution has examined one person namely Pramod   Kumar   Grover   as   PW­28   to   prove   that   the   accused   A­2 Company   was   habitual   of   entering   into   bogus   transactions.     This witness has interalia deposed that he runs his business in the name of M/s   R.P.Steel   Trading   Company   and   operates   from   Loha   Mandi, Naraina   and   he   knew   one   Mr.   Chandak   who   was   a   broker   also operating from Loha Mandi, Naraina   and that the said Mr. Chandak used to often ask him for issuance of bills in favour of certain firms and companies without actually trading in iron and steel with these companies and that he used to issue such bills against cheques issued in his favour by such firms and companies.   He has further deposed that   after   depositing   such   cheques   in   his   bank   account   OBC, Balimaran,   he   used   to   hand   over   the   cash   to   Mr.   Chandak   after deducting his commission.  He has further gone on to depose that  in the year 1998 Mr. Chandak had handed him over two cheques in the amounts of Rs.4 lacs and Rs. 2 lacs  Ex. PW­28/A­1 and Ex. PW­ 28/A­2 respectively  and that he had deposited these cheques in his CBI No. 20/11 44/124 accounts   and   after   getting   the   cash   withdrawn   and   deducting   his commission,   he   had   handed   over   the   rest   of   the   amount   to   Mr. Chandak.     He   has   further   categorically   deposed   that   though   these cheques have been issued on behalf of M/s Raswasia India Pvt. Ltd. in his favour, he had never supplied any steel or traded in steel with the said   company.     Now   yet   again   this   witness   has   not   been   cross­ examined at all on behalf of accused 1, 2 and 5 but it is sought to be contended that since the prosecution did not bother to examine Mr. Chandak, nothing incriminating comes to the fore from the testimony of   this   witness.     In   the   considered   opinion   of   this   Court   the   said contention does not have much merit for it is not being disputed that the account payee cheques had been issued by accused A­2 Company. The fact to whom the said account payee cheques had been issued, if not in favour of the firm of PW­28, was in the exclusive knowledge of accused M.K.Aggarwal or the accused A­2 Company.  If they have not come   forward   with   any   defence   whatsoever   with   respect   to   the issuance of the said cheques it is legally permissible, as contended by the prosecution, to raise an inference that the transactions relating to the cheques deposed by PW­28 were infact bogus.

27. In the considered opinion of this Court, the testimony of PW­13 and PW­14 proves that no firm in the business of transport by the name of M/s New Janta Roadlines ever existed in Gwalior.   The testimony of PW­6 proves that the truck numbers of his company have CBI No. 20/11 45/124 been falsely mentioned in the invoices  Ex. PW­6/1 to Ex. PW­6/4, Ex. PW­35/B, Ex. PW­35/B­1 and Ex. PW­35/B­2.   The testimony of  PW­36 proves  that  it was the accused    M.K.Aggarwal who had forced this witness Anil Kumar Chauhan to fabricate the said invoices. The   deposition   of   PW­17,   the   stock   statements  Ex.PW20/J2   and Ex.PW24/DY  and   the  issuance   of   cheques  Ex   PW28/A1   and   A2 corroborate   the   depositions   of   the   aforementioned   witnesses   and therefore the entire evidence discussed herein above is sufficient to hold that the prosecution has proved that these invoices had been got forged and fabricated by the accused M.K.Aggarwal to induce OBC to issue him  letter of  credit in favour  of  M/s Rohini Strips Ltd.   The contention of Ld Defence counsel Sh. Khosla that if accused M.K. Aggarwal is to be held guilty for the same, then this court should also hold Anil Kumar Chauhan guilty of forgery has absolutely no merit for clearly this person cannot be stated to have the mensrea to commit the offence of forgery.  The reliance of Ld Defence counsels in support of this   contention   on   the   judgment   pronounced   in   the   case   titled   and reported as Charu Sharma Vs Commissioner of Customs 2008 SCC (2009) 233 ELT 90 is misplaced for the facts in the said case clearly reflected that the employee therein was fully aware of the fraud being committed by her employer  and she was also a beneficiary thereof which is clearly not the position in the present case.

 28. At this stage, it would now be relevant to consider the CBI No. 20/11 46/124 role of the accused Alok Aggarwal in conspiring with his brother M.K. Aggarwal to cheat OBC and for having prepared and used fabricated invoices.  The contention of the defence with respect to this accused is that  no evidence  has  been brought by the prosecution  to prove the criminal intention of this accused to conspire with his brother accused M.K. Aggarwal or for having forged any invoices and that therefore he cannot be held guilty only on the premise that he was the Director of M/s Rohini Strips Ltd. which was the main beneficiary of the amount disbursed by OBC, more so when M/s Rohini Strips Ltd has not been arrayed as an accused by the investigating agency.  Though this court completely agrees with the Ld Defence counsel Sh. Rajiv Khosla that this accused cannot be held guilty only for the reason that he is the younger brother of accused M.K. Aggarwal and is the Director of M/s Rohini Strips Ltd which was the beneficiary of the cheating committed by accused M.K. Aggarwal,   in the considered opinion of this court, the   following   evidence   brought   on   record   by   the   prosecution sufficiently   proves   his  mens   rea    in   conspiring   with   accused   M.K. Aggarwal to cheat OBC and in using forged invoices :

a)     This   court   has   already   held   that   the   invoices  Ex.PW6/1   to Ex.PW6/4,   Ex.PW35/B,   Ex.PW35/B1   and   Ex.PW35/B2  were   all forged   and  fabricated  invoices  purportedly  issued  by  PW­36  in  the name of M/s Rohini Strips Ltd on the instructions of the accused M.K. Aggarwal.  Though the testimony of PW­36 does not incriminate this CBI No. 20/11 47/124 accused   Alok   Aggarwal   in   the   fabrication   of   these   invoices,   the evidence brought on record by the prosecution clearly shows that he used the said forged invoices in order to fraudulently induce OBC to release   an   amount   of   Rs.   50   lacs   approximately   in   favour   of   M/s Rohini Strips Ltd. which he then used to clear the dues of M/s Rohini Strips Ltd. with SAIL.  PW­27 Sushil Kumar, the then Deputy Chief Officer of Bombay Mercantile Bank Ltd has interalia deposed that it was he who had dealt with the LC Ex.PW20/F which was issued by OBC on the application of accused A­2 Company in favour of M/s Rohini Strips Ltd.  He has further deposed that a representative of M/s Rohini Strips Ltd had submitted with his bank the said LC alongwith documents attached therewith for discounting.   Now the documents interalia attached with this LC are the copies of invoices Ex.PW6/1 to Ex.PW6/4, Ex.PW35/B, Ex.PW35/B1 and Ex.PW35/B2 and a letter addressed   to   Bombay   Mercantile   Co­operative   Bank   Ltd   (D­175) which   is   signed   by   this   accused.     PW27   has   specifically   deposed before the court that all the documents pertaining to this LC have been certified to be correct and true by him - the entire file containing the aforementioned   documents   handed   over   by   this   witness   to   the   IO during   investigation   has   also   been   exhibited   as  Ex.PW27/L  and admittedly the accused Alok Aggarwal has not questioned the fact that he   had   addressed   the   letter  D­175  to   the   Bombay   Mercantile   Co­ operative Bank Ltd. The said facts do infact clearly prove that this CBI No. 20/11 48/124 witness knowingly submitted these forged documents with Bombay Mercantile Co­operative Bank Ltd. for purposes of discounting and the said bank then forwarded these forged documents to OBC for further discounting.  

b)   The   other   circumstance   proved   on   record   which   proves   the connivance of this accused with accused M.K. Aggarwal is the fact of him issuing the cheque dated 25.8.1998 Ex.PW­39/T2 for an amount of Rs. 45 lacs in favour of SAIL when admittedly as on this date there was a negligible balance in the account of M/s Rohini Strips Ltd which is apparent from the statement of bank account of this company in PNB, Ex.PW­39/O1. It is being rightly contended by the prosecution that the said cheque was issued by this accused despite there being no balance in the account of M/s Rohini Strips Ltd because he was very well aware that before the cheque is presented for clearing such an amount would be credited to the account of M/s Rohini Strips Ltd on account of the second LC issued in favour of M/s Rohini Strips Ltd on the   basis   of   the   aforementioned   forged   invoices.     Infact   such   an amount   was   credited   in   the   account   of   M/s   Rohini   Strips   Ltd.   on 26.8.1998   by   Bombay   Mercantile   co­operative   Ltd   vide   voucher Ex.PW­39/T1, on account of the second LC issued by OBC in favour of M/s Rohini Strips Ltd. and clearly it was this amount which resulted in the honouring of the cheque Ex.PW­39/T2 and for clearing the dues of M/s Rohini Strips Ltd. with SAIL.  It is interesting to note that when CBI No. 20/11 49/124 this   incriminating   fact   was   put   to   this   accused   u/s   313   Cr.P.C,   he neither denied the issuance of the cheque nor the fact that there was negligible balance in the account of M/s Rohini Strips Ltd.  His only explanation   was   that   M/s   Rohini   Strips   Ltd   used   to   purchase   raw material for the cold rolled coils / sheets from SAIL against credit / PDCs and on many occasions to cut short the time required to make payments, the purchaser used to directly make payment to SAIL on behalf of M/s Rohini Strips Ltd.  Ld Defence counsel Sh. A.K. Roy for this   accused   was   at   pains   to   explain   during   the   course   of   final arguments as to how the said explanation  can be even considered to be a plausible defence for him issuing a cheque on 25.8.1998 in favour of SAIL without there being any substantial balance in the account of M/s Rohini Strips Ltd. unless he was aware that before this cheque is presented for clearing, this amount would be credited in the account of M/s Rohini Strips Ltd. on the basis of the forged invoices submitted by him and accused M.K. Aggarwal for discounting of the second LC.  

29. The aforementioned facts, in the considered opinion of this   court,   are   clearly   sufficient   to   hold   this   accused   guilty   of conspiring  alongwith  accused   M.K.  Aggarwal  to  cheat  OBC  to  the extent of Rs. 50 lacs and in pursuance thereof using forged invoices as genuine knowing fully well that the same were forged and fraudulently inducing OBC to release an amount of Rs. 50 lacs on the basis of the said bogus invoices.  

CBI No. 20/11 50/124

30. The contention  of  the Ld Defence counsel  Sh. Khosla that this accused cannot be held guilty despite the evidence proved against him as the investigating agency failed to array and prosecute M/s Rohini Strips Ltd. cannot at all be upheld for such a proposition has never been laid down by any of the Superior courts. Though the proposition that a corporate entity is an artificial person which acts through its officers, directors, managing director, chairman etc. and if a person or a group of persons who control the affairs of a company commit an offence with the criminal intent, their criminality can be imputed   to   the   company,   is   well   laid   down   there   is   no   law   which provides that in case the company is not prosecuted, even the said person or group of persons controlling its affairs cannot be held liable. Ld. PP Ms. Shashi has rightly relied upon the judgment of the Hon'ble Supreme   Court   pronounced   in   the   case   titled   and   reported   as  Anil Hada Vs Indian Acrylic Ltd. 1999 SUPP (5) SCR 6 to contend that the prosecution of M/s Rohini Strips Ltd. was not at all necessary for the prosecution to charge­sheet this accused.  In the said judgment the Hon'ble Supreme Court has clearly held that a conniving officer of a company may individually be prosecuted without the company being prosecuted.   No doubt the said observations have been made by the Hon'ble Supreme Court in the context of the provisions of Negotiable Instruments Act, the underlying principle laid down is that the failure to prosecute a company does not make the prosecution of its conniving CBI No. 20/11 51/124 officers bad in law.  

31. The   next   very   material   and   important   circumstance proved on record which reveals the intention of these accused persons to siphon the funds released in favour of accused A­2 Company to clear the dues and liabilities of M/s Rohini Strips Ltd. is the applying of the accused A2 Company with OBC for a pay order in favour of SAIL on the pretext that accused A2 Company had purchased some steel products from SAIL and payment had therefore to be made to it, though no such transactions had been made by accused A2 Company. Admittedly,   the   accused   M.K.   Aggarwal   on   behalf   of   accused   A­2 Company had issued a cheque dated 31.8.1998 in the amount of Rs. 29,00,500/­,  Ex.PW20/G  in   favour   of   OBC   and   had   requested   the bank to issue a pay order in favour of SAIL for the said amount on the pretext   that   accused   A­2   Company   was   required   to   pay   the   said amount to SAIL on account of steel purchased by it from SAIL. It is also an admitted fact that the said amount was however adjusted by SAIL to clear the dues and liabilities of M/s Rohini Strips Ltd. and not against any account of accused A­2 Company. The issuance of the said cheque and pay order and the fact of SAIL adjusting the pay order amount   against   the   dues   of   M/s   Rohini   Strips   Ltd.   is   not   being disputed by accused M.K. Aggarwal at all.  When the said cheque and the pay order was put to the accused u/s 313 Cr.P.C he had admitted the issuance of the same and had sought to explain that though accused CBI No. 20/11 52/124 A­2   Company   had   no   direct   transactions   with   SAIL,   it   used   to purchase cold rolled coils/sheets from M/s Rohini Strips Ltd. which in turn used to purchase raw material for the said coils from SAIL on regular basis and on many occasions to cut short the time required to make payments, accused A­2 Company used to directly make payment to   SAIL   on   behalf   of   M/s   Rohini   Strips   Ltd.   for   the   raw   material purchased   by   them   from   SAIL.     Though   it   has   been   sought   to   be contended   by   Ld   Defence   counsel   Sh.   Khosla   that   the   same explanation was also tendered on oath by accused u/s 315 Cr.P.C and that therefore the same should be believed by this court, I am afraid that the same cannot be accepted for no evidence has been brought by the accused in support of this defence.  The transactions of purchase of steel by accused A­2 Company from M/s Rohini Strips Ltd. and for which   the   said   payment   was   got   adjusted   from   SAIL   were   in   the exclusive knowledge and possession of accused A­2 Company and its Managing Director accused M.K. Aggarwal and Alok Aggarwal, the Director of M/s Rohini Strips Pvt Ltd and therefore it was their duty to have produced the same.  In the absence of the production of the same clearly an adverse inference is to be drawn that there were no such transactions between the accused A­2 Company and M/s Rohini Strips Ltd. for which accused A­2 Company had to make a payment of about Rs. 29 lacs to SAIL and that therefore clearly the amounts released by OBC in favour of accused A­2 Company were siphoned off to clear CBI No. 20/11 53/124 the debts of M/s Rohini Strips Ltd.  

32. In the considered opinion of this Court the entire set of circumstances   proved   and   discussed   herein   above   are   forming   a complete chain of events from which the only conclusion that can be drawn   is   that   the   accused   M.K.Aggarwal   and   Alok   Aggarwal   in conspiracy with each other  cheated OBC by fraudulently inducing it to release credit facilities in favour of accused A­2 Company on the basis of forged and fabricated invoices.  Accused A­2 Company is also to be held guilty on the said counts for as explained by the  Hon'ble Supreme   Court   in   its   judgment   dated   09th  January'2015 pronounced in the Crl. Appeal No. 34 of 2015 in the case titled as Sunil Bharti Mittal Vs. CBI, that if a person or a group of persons who   control   the   affairs   of   the   company   commit   an   offence   with   a criminal intent, their criminality has to be imputed to the company as well. It is worthwhile to mention that Ld. Defence Counsel Sh. Khosla has strenuously contended before this court that the prosecution has not   been   able   to   sufficiently   prove   all   the   aforementioned circumstances and therefore its case beyond all reasonable doubt and that this Court cannot on the basis of the weakness of Defence hold the accused   guilty.   His   contention   is   that   the   arguments   raised   by   him during final arguments, if not the cross­examination of the witnesses, clearly create doubt with respect to the circumstances proved on record by the prosecution and that therefore this court should grant the benefit CBI No. 20/11 54/124 of doubt to the accused M.K. Aggarwal.  In the considered opinion of this   court   the   contention   being   made   by   the   Ld   Defence   Counsel cannot   be   upheld   for   though   there   can   be   no   doubt   about   the proposition that it is the prosecution who has to always prove its case against   all   reasonable   doubt,   it   is   not   any   imaginary   doubt   beyond which the prosecution is required to prove its case.   The case of the prosecution has to be examined in the context of the defence raised by an   accused   and   if   the   accused   himself   does   not   raise   any   defence whatsoever during the examination of witnesses and does not question the evidence led by the prosecution, the Court is not then bound to conjecture a defence only on the basis of the submissions made during final arguments. As regards the reliance of Ld counsel Sh. Khosla on the orders of quashing of criminal proceedings by the Hon'ble Delhi High   Court   in   the   cases   of  Joginder   Singh   Logani   and   Sanjay Bhandari (supra - judgments relied upon  by the Ld counsel) in cases of the settlement reached between the accused persons and the bank therein, suffice is to state that this court has only the jurisdiction to decide whether the accused herein have been guilty of the offences of cheating and forgery and does not have the jurisdiction to quash the proceedings or to acquit the accused on the basis of the settlement reached between him and the Bank.   Admittedly there has been loss caused   to   the   Bank   despite   the   accused   A­2   Company   paying   the amount   agreed   to   in   the   OTS   Scheme   and   therefore   it   cannot   be CBI No. 20/11 55/124 accepted that no offence of cheating is made out because there was no loss   to   the   bank.       Further   as   pointed   out   by   Ld   PP   the   Hon'ble Supreme Court has categorically held in Vikram Anant Rai Doshi's case  (supra   -   judgment   relied   by   Ld   PP)   that   merely   because   a settlement is reached between the bank in question and the borrowers, the same does not exonerate the borrowers from the crimes of financial fraud.

33. In   view   of   the   detailed   discussion   herein   above   the accused persons M.K. Aggarwal, Alok Aggarwal and the accused A­2 Company are thus to be held guilty for having committed the offences punishable under section 420 IPC, 471 IPC and section 120­B IPC. Accused M.K. Aggarwal and accused A­2 Company have also to be held guilty for the offence punishable under section 468 IPC.

34. Coming next to the role of  accused Ramesh Goel, the allegations   against   him   in   the   charge­sheet   are   that   he   being   the proprietor   of   M/s   Hind   Steel   Sales   conspired   with   accused   M.K. Aggarwal to enable this accused to avail from OBC, Letter of Credit facilities to the tune of Rs. 50 lacs in favour M/s Hind Steel Sales on the basis of forged and fabricated invoices/delivery challans and lorry receipts.  Ld PP Ms. Shashi has submitted that though no transactions of sale of steel products was done by this accused in favour of accused A­2 Company,  he  prepared forged  and  fabricated  invoices  Ex.PW­ 35/H1   to   H24  corresponding   to   the   forged   and   fabricated   lorry CBI No. 20/11 56/124 receipts/builties  Ex.PW1/1   to   Ex.PW1/16  got   prepared   by   accused M.K. Aggarwal, thereby fraudulently inducing OBC to release credit facilities to the tune of about Rs. 50 lacs in favour of accused A­2 Company.  She has pointed out that to prove that builties/lorry receipts Ex.PW1/1 to Ex.PW1/16 were forged and fabricated by accused M.K. Aggarwal, the prosecution has examined apart from PW­15 and PW­ 36, PW­1 Shiv Shankar Singh, the proprietor of  M/s Agra­Gwalior Road Lines and PW2 to PW5, PW7, PW11,PW13, the owners of the vehicles whose numbers are reflected in the said builties.  Ld. PP has further   pointed   out   that   the   deposition   and   report   of   the   Assistant Government   Examiner   of   Questioned   Documents,   Government   Of India,   Chandigarh   who   has   been   examined   as   PW­35   has   clearly proved that accused Ramesh Chand Goel had written and prepared the invoices/bills/delivery   challans     namely  Ex.PW­35/H1   to   Ex.PW­ 35/H24.   She has pointed out that as per the reports of this witness Ex.PW­35/D   and   Ex.PW­35/M  it   is   this   accused   only   who   had written the numbers of the trucks on the delivery challans in question and her submission is that since  the said trucks were never used in the transportation of any material from M/s Hind Steel Sales to accused A­ 2 Company, the writing of the registration number of these trucks by this accused on the delivery challans in question not only proves that he had prepared forged documents but also that he had conspired and connived   with   accused   M.K.   Aggarwal   in   cheating   OBC   and CBI No. 20/11 57/124 fraudulently inducing it to issue Letter of Credit in favour of his firm namely M/s Hind Steel Sales.  

35. In rebuttal, Ld counsel Sh. R.N. Vats on behalf of this accused has submitted that the reports submitted by  PW­35  do not incriminate this accused at all and the same do not at all prove that it is this   accused   who   had   issued   fake   lorry   receipts.     Ld   counsel   has pointed out that PW­35 in his cross­examination has admitted that he had   not   examined   the   handwriting   of   all   the   contents   of   the invoices/bills/delivery challans in question and this according to him is to be interpreted to mean that this witness has not given any opinion on   the   writing   of   the   truck   numbers   in   question.     It   is   also   the contention of Ld counsel Sh. Vats that as per the agreement entered between accused A­2 Company and M/s Hind Steel Sales, the steel was sold by M/s Hind Steel Sales to accused A­2 Company on ex­ godown basis i.e it was the accused A­2 Company which was to take delivery   of   steel   from   the   godown   of   M/s   Hind   Steel   Sales   and therefore the accused Ramesh Chand Goel, the Managing Partner of this   firm   had   nothing   to   do   with   the   trucks   employed   by   accused Mahender   Aggarwal   on   behalf   of   accused   A­2   Company   to   take delivery of the steel.  The contention therefore is that prosecution has miserably failed to prove that this accused had acted in connivance with   accused   M.K.   Aggarwal   in   cheating   OBC   or   that   he   had   got prepared forged and fabricated bills/invoices/delivery challans.  

CBI No. 20/11 58/124

36. Most of the contentions made by Ld counsel Sh. Rajiv Khosla   on   behalf   of   accused   M.K.   Aggarwal   in   respect   of   these invoices have already been spelt out in the preceding paragraphs while determining the guilt of accused M.K. Aggarwal and therefore are not being repeated here.  In addition to the said contentions Ld counsel Sh. Khosla has also pointed out that this court must take into account that PW­1   in   his   cross   examination   has   admitted   that   he   cannot   state whether   any   consignments   were   actually   transported   or   not   and therefore the contention is that even if it is to be accepted that PW­36 had filled the builties Ex.PW1/1 to Ex.PW1/16 on the instructions of accused   M.K.   Aggarwal,   even   then   it   cannot   be   ruled   out   that   the transportation of steel produced from M/s Hind Steel Sales to accused A­2 Company did infact take place as reflected in the said builties, more   so   when   none   of   the   owners   of   the   truck   examined   by   the prosecution have been able to conclusively prove that they had not transported any steel material from M/s Hind Steel Sales to accused A­ 2 Company.  

37. Dealing first with the contentions of Ld counsel Sh. Vats on   behalf   of   accused   Ramesh   Chand   Goel   namely   that   the   reports submitted by PW­35 do not incriminate this accused at all and that PW­35 has not given any opinion in respect to the writing of truck numbers on the bills/delivery challans, this court finds that the same has no merit at all.   To appreciate the contention of Ld counsel Sh.

CBI No. 20/11 59/124

Vats it is necessary herein to reproduce the statements made by PW35 in his cross­examination on which reliance is been placed by Sh. Vats :

I   have   not   given   opinion   with   respect   to   the portion reflected in blue colour in Ex.PW35/H­1, H­ 2, H­3, H­4, H­5, H­6 and H­7.

It is incorrect to suggest that on Ex.PW35/H­15 to H­17 the truck number and challan number are not in the handwriting of Sh. Ramesh Goel.   Vol. (I in my opinion had opined that this truck number and challan   number   on   these   exhibits   are   written   by Ramesh   Goel   after   comparing   the   same   with   the specimen, handwriting and signature of Sh. Ramesh Goel.

I   have   not   given   opinion   with   respect   to   the truck number and the challan number mention on Ex.PW35/H­18 to H­24.

Now the aforementioned statements are being relied to contend that since the expert has admitted that he did not examine and give his opinion with respect to the portions in which the truck numbers are mentioned   in  Ex.PW35/H­1   to   Ex.PW35/H­7,  Ex.PW35/H­18   to Ex.PW35/H­24, he would not have even examined the said portions in the remaining exhibits also and that he has falsely deposed that the truck numbers in the remaining exhibits on examination were found to be in the handwriting of the accused Ramesh Goel. The deposition of PW­35 reveals that vide  Ex.PW35/G  dated 2.9.2003 the documents CBI No. 20/11 60/124 Ex.PW35/H1 to Ex.PW35/H27 were sent by the investigating agency to the Government Examiner of Questioned Documents, Government Of India, Chandigarh with a request that the questioned handwriting marked as Q­26 to Q­83 encircled with red pencil be examined and compared   with   the   specimen   handwriting   of   the   persons   namely Ramesh   Goel,   Alok   Aggarwal,   Mahender   Aggarwal   and   Ramesh Chand Aggarwal.  PW­35 vide his report Ex.PW35/M opined that it is Ramesh Goel who has written the red enclosed writings and signatures marked Q26 to Q49, Q58, Q60, Q62, Q64, Q78, Q80.   Now Q26 to Q32 are the bills, and Q33 to Q49 are the delivery challans that have been exhibited as Ex.PW35/H1 to Ex.PW35/H8 and Ex.PW35/H9 to Ex.PW35/H24 respectively.  It is pertinent to take note that in the bills Ex.PW35/H1 to Ex.PW35/H8 the portion in which the truck numbers was written was not included in the encircled portion by the IO and therefore   there   was   no   occasion   for   the   expert   PW35   to   give   his opinion   about   the   same.     Similarly   is   the   case   with   the   delivery challans Ex.PW35/H18 to  Ex.PW35/H24.  It is only on the delivery challans  Ex.PW35/H8 to  Ex.PW35/H17 that the encircled portion to be examined included the portion containing the truck numbers and therefore in such circumstances the expert was called upon to only examine the handwriting in which the truck numbers were written on Ex.PW35/H8 to Ex.PW35/H17,  which he  did so and categorically opined that the same were in the handwriting of the accused Ramesh CBI No. 20/11 61/124 Goel   only.     It   is   quite   apparent   to   the   naked   eye   that   the   portions containing the truck numbers in the remaining exhibits are not in the same ink as the remaining portions of the said exhibits and therefore apparently the investigating officer did not choose to include them in the encircled portion to be examined by the expert.   However in the exhibits  Ex.PW35/H8   to   Ex.PW35/H17  the   portion   containing   the truck   numbers   is   in   the   same   ink   as   their   remaining   contents   and therefore   the   opinion   of   the   expert   was   sought   with   respect   to   the same.  In such facts the expert PW35 was completely justified to state in his cross­examination that he had not given his opinion with respect to   the   portion   containing   the   truck   numbers   in  Ex.PW35/H1   to Ex.PW35/H7  and  Ex.PW35/H18   to   Ex.PW35/H24.     The   said statement cannot at all be read to infer that the expert had not even examined the portion containing the truck numbers on  Ex.PW35/H8 to Ex.PW35/H17  and therefore the contention of Ld counsel in this regard is to be absolutely rejected.  

38. However having held so this court does agree with the defence that the evidence led on record by the prosecution to prove that   no   transaction   of   steel   purchase   and   delivery   had   taken   place between M/s Hind Steel Sales and accused A­2 Company has certain discrepancies, the benefit of which will have to be given to the accused Ramesh   Chand   Goel     for   none   of   the   transporters   of   the   truck whose   numbers   are   reflected   in   the   invoices   in CBI No. 20/11 62/124 question and who have been examined by the prosecution as PW2 to PW5, PW7, PW11, PW13 have been able to conclusively prove that they had not transported any steel material from M/s Hind Steel Sales to accused A­2 Company.

39.           Though  it has been rightly contended out by Ld PP that the aforementioned truck owners could not have proved a fact in negative, this court ignore the fact that though all of them in their examination in chief have deposed that their trucks were never engaged by M/s Agra­ Gwalior Roadlines to transport any goods from M/s Hind Steel Sales to accused A­2 Company, most of these witnesses have admitted in their cross examination that they were directly not in charge of the affairs of their trucks.   To cite a few instances - PW2 Satender Dev though   in   his   examination­in­chief   has   categorically   stated   that   his vehicle bearing no. DL­1G­9108 was never engaged in the year 1998 to   transport   any   goods   from   M/s   Hind   Steel   Sales   to   accused   A­2 Company, he admits in his cross­examination that he was not looking after the day­to­day affairs of the vehicle till the year 2001 and that till the said year it was his brother who was doing so.   Similarly though PW3 Mahavir Pd Gupta has stated in his examination­in­chief that his vehicle bearing no. DL­1G­9756 has never transported any material from M/s Hind Steel Sails to accused A­2 Company, he admitted in his cross­examination that it is his sons who used to maintain the record with   respect   to   the   truck   in   question.   In     view   of   the   above   their CBI No. 20/11 63/124 testimony cannot be held to be of that standard on the basis of which it can   be   conclusively   held   that   their   trucks   were   not   used   for   the transportation   of   steel   from   M/s   Hind   Steel   Sales   to   accused   A2 Company. PW4 has interalia deposed that he is the manager of a firm namely M/s Roll Mill Industries, Shahdara and that vehicle belonging to the said firm was in the name of Mrs. Chanchal Kathuria and that only on the basis of the fact that the said vehicle was a small truck, he can state that the said truck could not have been used for transportation of   the   steel   consignment   reflected   in   builty  Ex.PW1/4.     PW9   is Chanchal Kathuria and she states that it is her husband who was the partner in the aforementioned firm and that she had merely heard from her husband that the vehicle was a mini truck.  PW5 Ashok Kumar has also   admitted   in   his   cross­examination   that   his   vehicle   bearing   no. DHL 7628 during the year 1998 was not completely under his control. This   witness   infact   also   admits   that   he   had   on   some   occasions transported steel material of M/s Hind Steel Sales though according to him that was after the year 1998.   He has also stated in his cross­ examination that during the investigation of the present case the CBI officials had told him that 20­22 tonnes of some material had been stolen and that his vehicle was suspected to be involved in the said theft   -   in   such   view   the   defence   is   right   in   contending   that   the testimony of this witness does not inspire much confidence.  

40. In view of such statements made by the transporters and CBI No. 20/11 64/124 the   statement   made   by   PW1   that   he   cannot   confirm   whether   the transportation of steel material had taken place or not and that he can only confirm that the lorry receipts were not filled in my him, in the considered opinion of this court it cannot be conclusively held that the transactions of sale of steel reflected in the aforementioned invoices and builties were all together fabricated and therefore the benefit of doubt in this respect will have to be given to accused Ramesh Chand Goel, more so when the prosecution has not been able to show the complete trail   of money paid to him by OBC back to accused A­2 Company (Admittedly there is only one cheque Ex.PW­39/J­3 for Rs. 6 lacs issued by this accused in favour of accused A­2 Company after receiving the payment  in respect of the LC). Though the facts and circumstances brought on fore during trial do give rise to a suspicion that this accused may have actually supplied steel to M/s Rohini Strips Ltd. and for receiving the payments due from it, he may have agreed to conspire with accused M.K. Aggarwal to prepare invoices in the name of accused A­2 Company, the said aspect not having been investigated remains in the realm of   suspicion only. 

41. It is made clear that the above observations of this court do not at all effect the finding of this court that it was PW­36 who had filled the builties, Ex.PW1/1 to Ex.PW1/16 on the asking of accused M.K. Aggarwal.   The only benefit of doubt that this court has given with   respect   to   these   builties   is   that   since   the   testimony   of   the CBI No. 20/11 65/124 transporters unlike that of PW 6, is not conclusively leading to the inference   that   no   consignment   of   steel   was   transported   from   the godown of this accused to that of accused A­2 Company, there could be a possibility that the transactions reflected in the said builties and invoices  Ex.PW35/H1   to   H24  prepared   by   this   accused   Ramesh Chand   Goel   had   taken   place.   Clearly   this   benefit   of   doubt   is   not available in case of the invoices Ex.PW6/1 to Ex.PW6/4 for   it is to be   borne   in   mind   that   the   invoices  Ex.PW­35/H1   to   H­24  were prepared   by   the   consignor   Ramesh   Chand   Goel   himself   unlike   the invoices  Ex.PW6/1 to Ex.PW6/4  which PW­36 has clearly deposed were   fabricated   by   him   on   behalf   of   the   purported   consignor   M/s Rohini Strips Ltd., on the asking of accused M.K. Aggarwal.

42.         Coming now  to the role of accused Suresh Chand Malik, the contention of the Ld. PP is that he deliberately in connivance with the accused M.K.Aggarwal over valued the farm house consisting of 6 bighas in village Rajokri, Tehsil Vasant Vihar and reported its market value   to   be   Rs.2,78,20,800/­   though   the   evidence   produced   by   the prosecution discloses that the value of 1 bigha in the area of village Rajokri, Tehsil Vasant Vihar in the year 1998 was approximately only Rs.2­3 lacs.  The submission of Ld. PP is that this over valuation done by the accused S.C.Malik facilitated M.K.Aggarwal in obtaining the loan facilities to the extent of about Rs. 1 crore and that therefore this proves the active connivance of this accused with M.K.Aggarwal.  Ld. CBI No. 20/11 66/124 PP has pointed out that during investigation the IO had collected three sale deeds of similar pieces of land in village Rajokri, Tehsil Vasant Vihar   (appearing   as   annexures   of   D­279   of   the   documents   filed alongwith the charge sheet) from the then Sub Registrar, Kapashera Sh.   Shanti   Lal   and   the   prosecution   witness,   PW­22   M.S.Dagar, successor of Sh. Shanti Lal has confirmed that vide forwarding letter Ex. PW­22/A  (appearing at D­279), Sh. Shanti Lal had supplied the IO   Sh.P.K.Khanna   the   said   sale   deeds.     She   has   submitted   that   a perusal of the said sale deeds executed in the year 2002 reveal that the rate of one bigha of agricultural land in Village Rajokri, Tehsil Vasant Vihar was only about Rs. 3 lacs.   She has further pointed out that the very same farm house as mortgaged by A2 company in favour of OBC was sought to be sold by accused Ramesh Chand Aggarwal to one Rajinder Gupta in the year 2001 for about Rs.12 lacs only vide three sale deeds registered with the Sub Registrar, Kapashera and that the said sale deeds have been proved on record by Rajinder Gupta himself, who has been examined as PW­16.  She has further contended that the very   fact   that   OBC   could   sell   the   said   farm   house   during   auction proceedings for only Rs.22 lacs also proves that the valuation of the farm   house  by  the  accused  S.C.Malik  at  about  Rs.2.78  Crores   was absolutely   baseless   and   done   only   to   aid   M.K.Aggarwal   to fraudulently induce OBC to extend credit facilities to him.  

43. Ld.   Sr.   Counsel   Sh.   Ajay   Burman,   on   behalf   of   this CBI No. 20/11 67/124 accused   has   however   contended   that   the   evidence   produced   by   the prosecution is not at all sufficient to conclude that the rates of 1 bigha of agricultural land in Village Rajokri, Tehsil Vasant Vihar was only about Rs. 3 lacs and that the accused S.C.Malik had deliberately in connivance   with   the   accused   M.K.Aggarwal   over   valued   the   farm house.  He has submitted that there were no circle rates of agricultural property notified prior to the  year 2007 and that therefore there is no material   for   the   prosecution   to   contend   that   the   rate   of   1   bigha   of agricultural   land   in   village   Rajokri,   Tehsil   Vasant   Vihar   was   only about Rs.3 lacs in the year 1998.  He has pointed out that the accused in his valuation report (part of document D­24) had clearly reflected that he had arrived at the fair market value of the farm house on the basis of the inquiries made by him from the local property dealers and depending upon its location.   He has further pointed out that the IO P.K.Khanna in his cross­examination has admitted that he had neither visited the land in dispute nor examined the owners of the adjacent lands nor examined any property dealer of the area to determine the market   value   of   the   farm   house   nor   even   had   asked   any   other government approved valuer to determine the rates of the farm house. It has also been pointed out that though this IO sought to depose that he had collected the government rates from the Revenue Department, admittedly no such rates have been filed with the charge­sheet.   The contention therefore is that no investigation whatsoever was done to CBI No. 20/11 68/124 determine the fair market value of the farm house and that the sale deeds placed on record from the office of Sub Registrar, Kapashera cannot at all be made the basis of determining the fair market value of the farm house.  Ld. Counsel has submitted that sale deeds can never be the true indicator of the actual sale price of a   property for it is common practice to show less value of property in the registered sale deeds to avoid stamp duty.   His contention is that if the value of a property is to be calculated from its sale deed then there would be no purpose of appointing valuers by banks.   Thus according to him the sale deeds collected by the IO during investigation and placed before the court do not at all reflect the actual price of the agricultural land of Village Rajokri existing in the year 1998.   In the alternative he has contended that if the prosecution is allowed to rely upon the sale deeds collected   from   Sub   Registrar   Kapashera   then   this   court   must   also consider a sale deed produced by the accused in his defence.  He has pointed out that the accused in his defence has also proved sale deed of an agricultural piece of land of village Samalkha, Tehsil Vasant Vihar, Ex. DW­3/A which reveals that 43 bighas of the said land was sold for Rs. 16 crores in the year 2000.  His contention is that village Samalkha is adjacent to village Rajokri in the same Tehsil Vasant Vihar and that therefore the said sale deed Ex. DW­3/A should be relied upon by this court   to  infer  that  the  valuation  done  by  S.C.Malik  of   6  bighas  of agricultural land  in village Rajokri at Rs.2.78 crores was fair and not CBI No. 20/11 69/124 over valued.  He has further contended that the mere fact that the farm house was sold by OBC in auction proceedings at Rs.22 lacs is hardly an indication of its fair market value for according to him properties in bank auction proceedings are usually sold at throw away prices for a variety of reasons.   It has also been contended by Ld. Counsel that there is not a shred of evidence produced by the prosecution apart from the   valuation   report   to   prove   that   the   accused   S.C.Malik   had   any meeting of minds with M.K.Aggarwal to aid him in cheating OBC and therefore the contention is that this accused is entitled to be acquitted.  

44. In support of his contentions Ld counsel Sh. Burman has relied upon the following judgments :

 Sudir Engineering Company Vs Nitco Roadways Ltd. 1995 (34) DRJ 86.

 State of Haryana & Ors. Vs Manoj Kumar AIR 2010 SCC 1779.

 Manoj   Naik   &  Associates   Vs  Official  Liquidator  (2015)   3 SCC 112.

 Mehrawal Khewaji Trust (Regd.) Faridkot & Ors. Vs State of Punjab & Ors.  AIR 2012 SCC 2721.

 Chindha Fakira Patila (D) Tr. Lrs. Vs Spl. Land Acquisition (2011) 10 SCC 787.

 Nelson Fernandes & Ors. Vs Special Land Acquisition AIR CBI No. 20/11 70/124 2007 SCC 1414.

 Thulasimani   Ammal   Vs   Commissioner   of   Income   Tax   & Anr. (2000) 158 CTR Mad 5.

After carefully considering the aforementioned submissions and the record this court is of the considered opinion that this accused will have to be granted the benefit of doubt in view of the sale deed Ex DW­3/A produced by him during defence evidence. This sale deed reflects   that   an   agricultural   property   measuring   about   43   bighas   in village Samalkha, Tehsil Vasant Vihar was sold for an amount of 16 crores in the year 2000. Now admittedly Village Samalkha is adjacent to Village Rajokri in the same Tehsil Vasant Vihar and therefore it cannot be stated that it is being wrongly contended on behalf of this accused that if a property in an adjacent village in the same Tehsil could   be   sold   at   such   a   price,   his   valuation   of   the   Farm   House measuring 6 bighas  at Rs. 2.78 crores cannot be stated to be so over valued so as to lead to an inference that he had connived with the accused M.K. Aggarwal to cheat the Bank. His contention that price of an immovable property  depends upon various factors like its location, size, etc. stands fortified by the huge difference in the prices reflected in     sale   deeds   Ex.DW3/A   and   those   annexed   by   the   investigating agency with  D­279.   Further as pointed out by Ld. Defence counsel and admitted by the Ld. Prosecutor there were no circle rates notified CBI No. 20/11 71/124 for   agricultural   properties   prior   to   the   year   2007   and   therefore   the parties   to   a   transaction   of   such   a   property   prior   to   this   year   were absolutely at liberty to reflect any sale price in the sale deed without it being   questioned   by   the   Sub­Registrar.     In   such   view,   in   the considered opinion of this court the contention of the prosecution that it should be held that the farm house was over valued by this accused only   because   some   sale   deeds   reflected   a   lower   price   of   similar properties, cannot be upheld.                   

45.   No doubt the fact that the Farm House was eventually auctioned only for Rs. 22 lacs by the Bank does raise a suspicion that this accused over valued its price, in the considered opinion of this court the contention of Ld. Counsel Sh. Burman that price obtained for a property at a Bank auction can hardly be stated to be indicative of its fair market value, cannot be negated outrightly.     In  Manoj Naik's case (supra - the judgment relied upon by the Ld Defence Counsel) the official liquidator had proposed auction of properties of a company in liquidation at very less prices.   However when the revaluation of the said properties was done under the supervision of the Supreme Court the   property   fetched   ten   times   the   price   quoted   by   the   official liquidator   and   the   Hon'ble   Supreme   Court   made   a   telling   remark namely that properties are sold for a song in the so called sales made in the proceedings under the provisions of the Companies Act 1956.  The said observation of the Hon'ble Supreme Court is being rightly relied CBI No. 20/11 72/124 upon by Ld Senior counsel Sh. Burman to contend that even in bank auctions properties are sometimes sold at throwaway prices.

46. Further as pointed out by the Ld. Defence counsel the Investigating   Officer   PW   39   has   clearly   admitted   in   his   cross examination that he had never visited the farm house in dispute nor examined the owners of the adjacent lands or any property dealer of the area - no evidence was therefore collected by the Investigating agency to controvert the report tendered by this accused to the effect that he had made enquiries from the aforementioned persons to arrive at his valuation. In the absence of the same, the prosecution cannot be allowed   to   contend   that   the   valuation   done   by   the   accused   was absolutely incorrect. 

47. In view of the discussion herein above this court is of the considered   opinion   that   the   material   brought   on   record   by   the prosecution   is   not   sufficient   enough   to   hold   that   this   accused   in connivance with accused M.K. Aggarwal had over valued the farm house and that he will have to be granted the benefit of doubt.

48. Next to be considered is the case of the accused Ramesh Chand Aggarwal.  Ld. PP has submitted that the connivance of this accused   with   accused   M.K.   Aggarwal   has   been   proved   by   the prosecution from the fact that he being the Managing Director of M/s Upkar Estates (P) Ltd.  got a GPA executed on 14.5.1998 in favour of M.K. Aggarwal through one Vijender Singh, an Authorized Signatory CBI No. 20/11 73/124 of M/s Upkar Estates (P) Ltd. in respect of the farm house, authorizing accused   M.K.   Aggarwal   to   deal   in   any   manner   with   the   said   farm house   and   that   this   act   of   the   accused   enabled   the   accused   M.K. Aggarwal   to   mortgage   the   said   farm   house   in   favour   of   OBC   in consideration   of   the   grant   of   credit   facilities   in   favour   of   A­2 Company.  She has submitted that it was this accused only who got the aforementioned   GPA   executed   despite   there   being   no   resolution passed  by the Company M/s Upkar  Estates  (P)  Ltd authorising the execution of GPA in favour of M.K Aggarwal for he alone being the Managing   Director   of   this   Company   could   have   made   available   to accused M.K. Aggarwal, the property documents of the farm house in the   name   of   M/s   Upkar   Estates   (P)   Ltd.   which   facilitated   M.K. Aggarwal to obtain credit facilities from OBC by depositing the said documents with OBC and creating an equitable mortgage on the farm house.  According to Ld PP  the connivance of this accused with M.K. Aggarwal is also apparent from the fact that he made the accused M.K. Aggarwal a Director in M/s Upkar Estates (P) Ltd. in July 1998 with the  sole   purpose  of   providing  a  Corporate  Guarantee  for   the  credit facilities being sought from OBC.   She has submitted that  Ex.PW­ 24/DX,  the   resolution   signed   by   this   accused   being   the   Managing Director   of   M/s   Upkar   Estates   (P)   Ltd.   inducting   accused   M.K. Aggarwal as a Director in M/s Upkar Estates (P) Ltd. and authorizing him to execute the Corporate Guarantee for the grant of credit facilities CBI No. 20/11 74/124 to accused A­2 Company by OBC clearly proves that this accused was at all times acting in connivance with the accused M.K. Aggarwal in order to facilitate him in fraudulently obtaining credit facilities from OBC. She has also  submitted that the documents Ex.PW16/A, B and C  further prove the mensrea of this accused to cheat OBC.   She has pointed out that vide these documents this accused sought to sell the farm  house  to  one Rajender  Gupta  in the  year  2001,  despite  being aware that he was not authorized to do so as the said farm house was mortgaged with OBC and that accused M.K. Aggarwal and accused no. 2 Company had defaulted in the repayment of the credit facilities.

49. In reply Ld counsel Sh. Sanjay Manchanda on behalf of this accused has vehemently contended that contentions of the Ld PP are   without   any   merit   for   according   to   him   not   only   has   the prosecution  failed to prove that the accused Ramesh Chand Aggarwal had   got   the   said   GPA   executed   but   has   even   failed   to   prove   the execution of the said GPA.  He has pointed out that though a copy of the said GPA was given Ex.PW21/O5 when PW­21 Mahender Singh, the   then   Manager   of   IFB   branch   of   OBC   deposed   that   the   said document was seized by the IO from the bank records vide the seizure memo Ex.PW21/O, the said exhibition can in no manner give rise to an inference that the prosecution has proved the said document.   He has contended that it is well settled law that endorsement of an exhibit number on a document is only for the purposes of identification and CBI No. 20/11 75/124 has no relation with its proof and in this regard he has relied upon the judgment  pronounced by the Hon'ble Delhi High Court in the case titled   and   reported   as  Sudhir   Engineering   Company   Vs   Nitco Roadways Ltd. 1995 (34) DRJ 86.  He has thus contended that in the absence of the prosecution examining the executant Vijender Singh of the said GPA the same cannot at all be read in evidence.  As regards the availability of the property documents of the farm house with the accused M.K. Aggarwal Ld counsel Sh. Manchanda has pointed out that   the   accused   Ramesh   Chand   has   explained   to   this   court   in   his statement tendered u/s 313 Cr.P.C that he has been in the business of sale / purchase of properties for the last many years and that in the year 1997 he had given M.K. Aggarwal the original documents of the farm house in question because M.K. Aggarwal had wanted to purchase the said farm house and usually in the case of properties the practice is to hand over the original documents to the intended purchaser for due diligence.  Ld counsel has further pointed out that in the said statement this   accused   has   also   explained   that   he   did   not   ask   accused   M.K. Aggarwal for the return of the said documents nor filed a criminal case against him for having cheated him for he had been introduced to him by Sh. Ratan Jindal with whom he had good business relations.   As regards the passing of board resolution  Ex.PW­24/DX  and inducting the accused  M.K. Aggarwal as a Director in M/s Upkar Estates (P) Ltd. the explanation given by the Ld counsel is again that this accused CBI No. 20/11 76/124 in   his   statement   u/s   313   Cr.P.C     has   explained   that   it   was   on   the request   of   Sh.   Ratan   Jindal   of   the   Jindal   Group   of   Companies, personally   known   to   this   accused   for   last   many   years   for   many properties were purchased by the Jindal Group through him, that he had agreed to make the accused M.K. Aggarwal a Director in M/s Upkar Estates (P) Ltd. and to agree that M/s Upkar Estates (P) Ltd. would provide a Corporate Guarantee against the loan granted to M.K. Aggarwal by OBC.   It has also been contended by Ld counsel Sh. Manchanda that no dishonest intention can be inferred from the act of this accused selling the farm house to Rajender Gupta in the year 2001 for this accused had no knowledge that the accused M.K. Aggarwal had mortgaged this farm house in favour of OBC at that particular stage and that it was only in the year 2002 when this accused appeared before the IO of this case in March­April 2002 that he was made aware of the said fact.  

50. It is also the contention of Ld counsel Sh. Manchanda that none of the aforementioned circumstances being relied upon by the prosecution are sufficient to infer that this accused had cheated OBC of any amount.  He has pointed out that in the FIR there was no role at all attributed to this accused in the fraudulent transactions done by accused M.K. Aggarwal and the bank in question at no point of time  alleged that it has been cheated by this accused and therefore the submission is that in the absence of any allegations of cheating by the CBI No. 20/11 77/124 complainant bank, the IO could not have charge­sheeted this accused merely   on   the   basis   that   he   was   the   Managing   Director   of   the Company   whose   property   was   illegally   mortgaged   by   the   accused M.K.   Aggarwal   with   OBC.     In   support   of   the   said   contentions   Ld counsel has relied upon the judgments titled and reported as   State of Madhya Pradesh Vs Sheetla Sahai & Ors. (2009) 8 SCC 617.

 V.S. Murthy Vs State (CBI) 2013 (1) JCC 674.

 VY Jose Vs State of Gujarat & Anr. (2009) 3 SCC 78.

It has been further contended by Ld counsel Sh. Manchanda that the prosecution also cannot take the aid of the offence of conspiracy in seeking to secure the conviction of this accused for the prosecution has not at all proved any chain of events from which the only conclusion of this accused having conspired with the other co­accused persons can be drawn.  Ld counsel has submitted that it is well settled law that to prove the offence of conspiracy the prosecution is required to prove beyond all reasonable doubt, the incriminating circumstances, which form a complete chain of circumstances so as to prove the guilt of the accused   charged   with   the   offence   of   conspiracy.     Ld   counsel   has referred   to   the   following   judgments   to   contend   that   the   charge   of conspiracy cannot be stated to have been proved against the accused R.C. Aggarwal in the present case :

 State (NCT of Delhi) Vs Navjot Sandhu @ Afsan Guru (SC) 2005 (3) JCC 1404.

CBI No. 20/11 78/124

 Regina Vs Murphy (173 Eng. Reports 508)  Anil Maheshwari & Ors. Vs CBI 2013 (136) DRJ 249.

 Esher Singh Vs State of A.P 2004 (11) SCC 585  Subramanian Swamy Vs A. Raja (2012) 9 SCC 257  P.K. Narayanan Vs State of Kerala 1995 (1) SCC 142.

 CBI Vs K. Narayana Rao 2012 (9) SCC 512.

 John Pandian Vs State 2011 (1) JCC 193.

 State of Kerala Vs P. Sugathan & Anr. (2000) 8 SCC 203.

 V.C. Shukla Vs State 1980 (2) SCC 665  Kehar Singh Vs State AIR 1988 SC 1883

51. In addition it has also been submitted by Ld. Counsel Sh. Manchanda   that   in   the   absence   of   the   prosecution   arraying   the company M/s Upkar Estates Pvt. Ltd., this accused could not have at all been charge­sheeted. 

52. In rebuttal Ld. PP Ms. Shashi, to contend that it was not at   all   necessary   for   the   prosecution   to   have   charge­sheeted   the company M/s Upkar Estates Pvt. Ltd., has relied upon the following two judgments of the Hon'ble Supreme Court titled and reported as :

CBI No. 20/11 79/124

 Anil Handa Vs. Indian Acrylic Ltd. 1999 Supp (5) SCR 6.

 Sheoratan   Aggarwal   and   Another   Vs.   State   of   Madhya Pradesh AIR 1984 SC1824.

53. I have carefully considered the submissions of both the Ld. PP and the Ld.   Defence Counsel.   In the considered opinion of this Court the preliminary objection of Ld. Counsel Sh. Manchanda that   this   accused   could   not   have   been   charge­sheeted   at   all   in   the absence of M/s Upkar Estates Pvt. Ltd. being arrayed as an accused has   no   merit   for   it   is   apparent   from   the   chargesheet   itself   that   the allegations of  having entered into a conspiracy with the other accused persons to cheat OBC   and in pursuance thereof to have cheated the said   Bank   are   against   this   accused   in   his   individual   capacity   only. Coming now to his contentions on merits, after carefully perusing the entire   evidence   on   record   this   Court   does   agree   that   no   separate charges for the offence of cheating the Bank are proved against this accused for no evidence has been brought on record to show that this accused had himself in any manner fraudulently induced the bank to do any act which caused a loss to the Bank. It is not the case of the Prosecution that the Corporate Guarantee given by his company was invoked by OBC and not honored. The General Power of attorney, Ex PW20/O­5 referred to Ld PP also does not record that this accused being   the   Managing   Director   of   M/s   Upkar   Estates   Pvt.   Ltd.   had authorized any Vijender Singh to execute the said attorney in favour of CBI No. 20/11 80/124 M.K.   Aggarwal   ­   infact   the   prosecution   has   not   even   bothered   to examine Vijender Singh or the concerned Sub Registrar to prove the execution of this document and therefore it is being rightly contended by Ld. Counsel Sh. Manchanda that the said document cannot be ready in evidence. In such facts  it has to be held that no separate offence of cheating the Bank  can be said to be proved against this accused.    

54. However   having   said   so   it   still   needs   to   be   examined whether he can be held guilty of the substantive offence of having entered into a conspiracy with accused M.K. Aggarwal for cheating the Bank ­ the prosecution has proved on record certain circumstances on the basis of which it is being contended that an inference be drawn that this accused had conspired with accused M.K.Aggarwal to cheat the Bank and the question to be determined now is whether the said circumstances form a chain of events from which the only irresistible conclusion about the guilt of this accused can be safely drawn and no other hypothesis against his guilt is possible.

i) Now the first of the said circumstances proved on record is that this accused in July'1998 made the accused M.K.Aggarwal a Director in M/s   Upkar   Estates   Pvt.   Ltd.   with   the   sole   intention   that   the   said company could then provide a corporate guarantee   for the grant of credit facilities in favour of A­2 Company by the Bank. The Board Resolution signed by this accused being the Managing Director of M/s Upkar Estates Pvt. Ltd. inducting accused M.K.Aggarwal as a Director CBI No. 20/11 81/124 in   the   said   company   and   authorizing   him   to   execute   the   corporate guarantee for the grant of credit facilities to accused A­2 company has been proved as Ex. PW­24/DX.  Further this accused in his statement tendered u/s 313 Cr.PC has clearly admitted that he had got passed the said   resolution   to   facilitate   accused   M.K.Aggarwal   to   obtain   credit facilities from the Bank.

ii)   The   second   circumstance   proved   on   record   is   the   fact   that   the original ownership documents of the Farm house were handed over by this accused to accused M.K.Aggarwal which enabled M.K.Aggarwal to offer to create an equitable mortgage with respect to the Farm house in favour of the Bank in consideration of the Bank granting him credit facilities.  Though as stated herein above Ld. Counsel Sh. Manchanda may be right in contending that the prosecution has failed to prove the power   of   attorney   with   respect   to   the   Farm   house,was   purportedly executed by an authorized representative of M/s Upkar Estates Pvt. Ltd. in favour of accused M.K.Aggarwal, it cannot be disputed that the original ownership documents with respect to the Farm house were deposited by accused M.K.Aggarwal with the Bank and it has to be borne in mind that the accused Ramesh Chand Aggarwal has admitted that he had handed over the said documents to accused M.K.Aggarwal.

iii) The third circumstance proved on record is that in March'2001, i.e. after   the   account   of   A­2   company   had   become   NPA,   this   accused attempted to sell the Farm house to  PW­16  Rajinder Gupta despite CBI No. 20/11 82/124 being aware that the Farm house was mortgaged with the Bank.  This witness in his deposition has stated that he had purchased the Farm house from the accused Ramesh Chand Aggarwal vide the sale deeds Ex. PW­16/A, Ex. PW­16/B & Ex. PW­16/C, all dated 14.03.2001 and that at the time of the execution of the said sale deeds the accused Ramesh   Chand   Aggarwal   had   not   handed   over   the   ownership documents of the said Farm house.  Though it is being contended on behalf of this accused that he had given the ownership documents of the Farm house to accused M.K Aggarwal only for due diligence and that   in March'2001 he had no knowledge that the Farm house stood mortgaged with the Bank and that the loan account of M.K.Aggarwal had   become   NPA,   the   said   contention   cannot   be   accepted   for   it   is totally   absurd   for   a   property   dealer   to   hand   over   the   original documents of a property for such a purpose when the same can be easily   achieved   by   giving   the   photocopies   thereof.   It   is   also inconceivable that even at the time of selling the farmhouse he did not bother to ask for them or took no action to get them back only because at the time of registration of sale deed of an agricultural property,  it is revenue records which are got verified -though the Sub­Registrar may not want to go through such documents, no purchaser would buy a property without having in his possession, the complete chain of the ownership documents of the property. Thus this court  is of the opinion that  this  accused  did have the knowledge that the  farmhouse stood CBI No. 20/11 83/124 mortgaged with the Bank.

55. Having   said   so   this   Court   however   does   accept   the contention   of   the   Defence   that   even   if   all   the   aforementioned circumstances are taken to be established they do not give rise to the irresistible inference that this accused was in conspiracy with the other accused persons to cheat OBC. This is so because if this accused was ad idem with the accused M.K.Aggarwal for cheating the Bank, it does not appeal to common sense that he would have agreed to his company M/s   Upkar   Estates   Pvt.   Ltd.   furnishing   a   bank   guarantee   for   the repayment of loan / credit facilities by accused A­2 Company.  There is absolutely no reason as to why this accused would knowingly take the   risk   of   exposure   if   he   was   already   aware   that   accused M.K.Aggarwal   on   behalf   of   A­2   Company   had   no   intentions   of repaying the loan / credit facilities to the Bank. The reasons for him having   handed   over   original   documents   to   accused   M.K.   Aggarwal could also be the one furnished by this accused M.K. Aggarwal in his statement tendered under section 315 Cr. P.C. In the said statement this accused has inter­alia stated that he had purchased an agricultural land in village Rajokari, in the name of his company i.e. A­2 company from accused Ramesh Chand Aggarwal   and that he had wanted to mortgage the said land at the time of applying for the loan with OBC but that when he approached the concerned Patwari for the mutation entry for the said land, as required by the Bank, he was informed that CBI No. 20/11 84/124 the mutation still stood in the name of Ramesh Chand Aggarwal as the consolidation proceedings were not complete. As per this accused he then approached this accused Ramesh Chand Aggarwal who agreed to offer  him  another   land  in  exchange   belonging  to  his   company  M/s Upkar Estates Pvt. Ltd.,  namely the Farm House in question and that is how the original ownership documents of the said Farm House were handed over by this accused Ramesh Chand Aggarwal to him. The said   statement   of   accused   M.K.   Aggarwal   does   give   rise   to   a hypothesis against the guilt of accused Ramesh Chand Aggarwal with respect   to   the   offence   of   conspiracy.     The   fact   of   this   accused attempting to sell the Farm House despite being aware that it stood mortgaged   with   OBC   could   also   be   due   to   his   own   anxiety   as   a property   dealer   to   free   his   property   from   the   Bank   recovery proceedings rather than him attempting to facilitate the accused M.K. Aggarwal in cheating the Bank. 

56. In view of the discussion herein above, in the considered opinion   of   this   court,   though   the   circumstances   proved   by   the prosecution   to   give   rise   to   a   grave   suspicion   against   the   accused Ramesh Chand Aggarwal, they do not form a chain of events from which the only irresistible conclusion about the guilt of this accused can be safely drawn and therefore in view of the judicial dicta relied upon by the Ld. Counsel Sh. Manchanda, in particular the judgment pronounced by the Hon'ble Supreme Court in the case titled as State CBI No. 20/11 85/124 Vs. Navjot Sandhu (supra), this accused has to be given the benefit of doubt. 

57. Coming finally now to the role of the two public servants namely  accused 7 G.K. Dhawan and accused 8 Vipin Jain, Ld PP Ms. Shashi has interalia made the following contentions : 

a) the prosecution has led sufficient evidence to prove that both of them, in complete contravention of the guidelines laid down in the Advance Loan Manual of the bank Ex.PW24/DZ2 and the guidelines issued   by   the   Head   Office   that   finance   to   steel   sector   was   to   be discouraged, recommended the grant of Credit facilities to accused no.

2 Company for starting a new venture in the Steel sector without even verifying the credentials, track record and reputation of accused M.K. Aggarwal and A­2 Company in the market and despite the fact that accused M.K. Aggarwal was not known to the bank.

b) the fact that the accused Vipin Jain himself wrote the letter,  Ex. PW­20/B  recommending   the   loan   proposal   of   the   A­2   company instead   of   using   the   prescribed   printed   format   shows   his   personal interest in the said loan proposal and the fact that when the Regional Office asked for certain clarifications regarding the said proposal, both accused 7 and 8 instead of answering the clarifications/queries made merely forwarded the reply of accused Mahender Kumar in the said respect  shows their connivance with the said accused. 

c)   in   their   recommending   letter  Ex.   PW­20/B  both   these   accused CBI No. 20/11 86/124 persons deliberately reflected an inflated projected turnover of the A2 Company and incorrectly calculated the Minimum Permissible Bank Finance (MPBF) and Net Working Capital (NWC) of A­2 Company with the intention to get the credit facilities sanctioned in its favour. 

  d) despite being aware that no board resolution had been passed by M/s  Upkar  Estates  Pvt. Ltd authorizing  accused  M.K.  Aggarwal  to mortgage   the   farm   house   in   favour   of   OBC,   they   intimated   the Regional Office that since the original documents of the farm house had been submitted at the branch, the farm house could be considered as a security against the recommended credit facilities.

e)   they   disbursed   the   credit   facilities   in   favour   of   accused   A­2 Company   without   complying   with   two   of   the   sanction   conditions imposed by the Regional Office namely that the audited balance­sheet of accused A­2 Company for the year 1997­98 was not asked for and the charge on the assets of accused A­2 Company was also not got registered with the ROC before the release of credit facilities. It has been pointed out that the fact that PW­20 P.C. Sood in his deposition clearly   stated   that   he   had   written   the   letter   dated   16.9.1998, Ex.PW20/I to accused Company asking them to furnish their audited balance­sheet for the year 1997­98 and that no cross­examination of this witness was done on the said issue, clearly proves that the accused 7 G.K. Dhawan had not collected the said audited balance­sheet before the   disbursal   of   credit   facilities   to   the   accused   2   Company,   in CBI No. 20/11 87/124 compliance of the condition laid down by the sanctioning authority and   this   clearly   shows   his   connivance   with   the   accused   M.K. Aggarwal.  

f) connivance of accused 7 and 8 with accused M.K. Aggarwal also becomes   apparent   from   the   fact   that   they   did   not   conduct   a   pre sanction visit to check the stock of accused A­2 Company and further when   on   31.7.1998,   he   submitted   a   false   stock   statement   of   A­2 Company,  Ex. PW20/J­1  under his signatures showing purchase of material worth Rs. 28 lacs, both of them on the basis of this stock statement alone allowed A­2 Company a drawing power to the extent of about Rs. 21 lacs without physically verifying the stocks. 

g)  the deposition of PW21 Mahender Kumar also proves that pursuant to an application made by accused A­2 Company for issuance of a LC on 31.7.1998, this accused on the very day itself, despite the fact that he stood transferred from the branch w.e.f 22.7.1998, directed that the LC be issued on the same day and even handed over the same to the accused Mahender Aggarwal.  According to Ld PP as per the banking norms and rules the LC is never to be handed over to the customer and should have, in the ordinary course of conduct of business, been sent through registered post to the advising bank mentioned in the LC and her contention is that the conduct of accused G.K. Dhawan in getting the LC prepared in haste and handing it over to accused Mahender Aggarwal shows his proximity with him and also supports the case of CBI No. 20/11 88/124 the prosecution that he was in conspiracy with him.  

h)  accused Vipin Jain despite being the Manager (Loans) did not take any   steps   whatsoever   to   get   physically   verified   the   stock   / hypothecated   assets   of   the   accused   A­2   Company   and   deliberately accepted   the   false   stock   statement   dated   31.8.1998,  Ex.PW   20/J­2 furnished   by   accused   M.K.   Aggarwal   in   which   the   amount   of   the second availed LC was not reflected intentionally and based on the said false statement this accused made available a drawing power to the extent of Rs. 50 lacs to M.K. Aggarwal and A­2 Company.  It has been contended that this enabled accused M.K. Aggarwal to submit a cheque for Rs. 29 lacs in the bank for issue of a pay order for Rs. 29 lacs   favouring  SAIL   CAPITAL   and   accused   8  Vipin   Jain   used   his exceptional power to allow the said withdrawal which also shows his connivance with accused M.K. Aggarwal.  

58. In rebuttal to the aforementioned contentions Ld counsel Sh. Kanwal Nain on behalf of accused G.K. Dhawan has vehemently contended that the evidence produced by the prosecution itself shows that nothing illegal was done by the accused G.K. Dhawan and that he had   merely   acted   as   per   settled   banking   practices   and   norms.     As regards   the   recommendation   by   this   accused,   of   the   loan   proposal made by accused M.K. Aggarwal on behalf of accused A­2 Company without   this   accused   being   not   known   to   IFB,   OBC,   it   has   been pointed   out   by   Ld   counsel   Sh.   Nain   that   the   deposition   of   PW8 CBI No. 20/11 89/124 Narender   Kumar   proves   that   PW8   had   himself   introduced   accused M.K. Aggarwal to the DGM Sh. S.K. Khanna of the Regional Office who had then sent  both PW8 and accused M.K. Aggarwal to meet accused   G.K.   Dhawan.     The   contention   therefore   it   that   when   the accused Mahender Aggarwal had been sent by the Regional Office to the branch office with a request that his loan proposal be considered, there was no option but for the accused G.K. Dhawan to forward his loan application to the Regional Office.  It has also been strenuously argued that the accused G.K. Dhawan being the Branch Manager had only forwarded the loan application made by accused M.K. Aggarwal to the Regional Office and that the loan application was processed and the   loan   sanctioned   only   at   the   level   of   Regional   Office   and   that therefore the allegation of the prosecution that loan should not have been sanctioned at all, for accused M.K. Aggarwal was not known to the bank and further that loan to  steel industry was to be discouraged, has nothing to do with this accused.   It has been pointed out by Ld counsel Sh. Nain that the deposition of PW26 Sh. P. Sridhar and the document D­288 filed by the prosecution itself makes it clear that it was the Regional Office which had processed the loan application of the   accused   A­2   Company   and   had   considered   its   case   as   a   new connection and the proposal as one for  trading  of iron and steel and not for industry to which could be granted. Further according to ld Counsel the calculations of projected turnover, MPBF  and NWC were CBI No. 20/11 90/124 mentioned   in  Ex.PW   20/B    only   on   the   basis   of   the   documents submitted by A2 Company alongwith their application and that it was for the Regional Office to have made  the said calculations at the time of processing of  the proposal which they did and that therefore no reliance can be placed on the said calculations to contend that the same were made only to favour the A2 Company. It is thus been contended that the mere forwarding of the loan application by the accused G.K. Dhawan to the Regional Office cannot at all deemed to be an illegal act or an act reflecting that he was in conspiracy with accused M.K. Aggarwal to enable him to obtain a loan / credit facilities in favour of accused A­2 Company. 

59. It is also the submission that the original documents of the   Farm   house   submitted   by   accused   M.K.   Aggarwal   were   duly forwarded to the Regional Office and the same were got vetted by the Legal Retainer by the Regional Office itself and that only after the said Retainer had given an opinion about the sufficiency of the documents submitted by accused M.K. Aggarwal, was an equitable mortgage got created   in   favour   of   OBC   and   the   relevant   documents   were   got executed by accused G.K. Dhawan from accused M.K. Aggarwal. The contention therefore is that if the Legal Retainer had failed to point out that the board resolution of M/s Upkar Estates Pvt. Ltd was required for creation, in favour of OBC, of an equitable mortgage with respect to   the   Farm   house,   the   accused   G.K.   Dhawan   cannot   be   held CBI No. 20/11 91/124 responsible for the same.  

60. As regards the alleged non compliance of the two of the sanction conditions laid down by the Regional Office before disbursal of the credit facilities it has been pointed by Ld counsel Sh. Nain that these   allegations   are   absolutely   baseless   for  Ex.PW24/DZ3,   the Document Register maintained by OBC clearly reveals that the audited balance­sheet of accused A­2 Company as on 31.3.1998 was obtained by accused G.K. Dhawan before the disbursal of the credit facilities and further the documents  Ex.PW21/O15 and Ex.PW21/O16  prove that the document for creation of charge on the assets of accused A­2 Company   was   executed   by   the   Company   in   favour   of   OBC   on 31.7.1998 i.e again before the disbursal of the credit facilities. He has contended   that   the   prosecution   is   trying   to   mislead   this   court   by representing   that   a   charge   is   only   created   after   the   office   of   ROC registers the same.   He has submitted that the creation of a charge is always   deemed   to   have   taken   effect   from   the   date   of   execution   of documents creating the charge and not from the date of its registration in the office of ROC and that in the present case it was on 30.7.1998 that the charge was created by accused A­2 Company in favour of OBC and the application for registration of charge was made within 30 days thereof in the office of ROC, which is the statutory requirement and that therefore no illegality has been committed by accused G.K. Dhawan in this respect.

CBI No. 20/11 92/124

61. Ld   counsel   Sh.   Nain   has   further   contended   that   no illegality   can   be   stated   to   have   been   committed   by   accused   G.K. Dhawan in accepting the stock statement furnished by A­2 Company, Ex.PW20/J1,  without   physically   getting   its   stock   verified   for   the deposition of the bank officials themselves have proved that as per general   bank   practices   a   stock   statement   certified   by   a   Chartered Accountant can be accepted by the bank without physical verification of the stocks and that the bank officials are only required to inspect the stocks at irregular intervals and the stock statement Ex.PW20/J1 was duly authenticated by the Chartered Accountant of the accused A­2 Company.   It has also been submitted that PW31 C.R. Sharma has admitted in his cross­examination that the branch office had taken 21 days to release the first installment of the credit facilities, after the receipt   of   the   sanction   order   and   therefore   the   allegation   of   the prosecution that the LC was released in haste has no basis.  It has also been submitted that applications for almost 100 LCs are received in a bank on a daily basis and they are processed and issued on the same day itself and therefore the fact that the LC was issued on request of A­2 Company, the very next day of an application being filed there for, hardly gives rise to an inference that accused G.K. Dhawan was going out of his way to help accused M.K. Aggarwal.   It has been further  pointed out  that PW20 P.C. Sood, the successor of  accused G.K. Dhawan has himself stated in his deposition that he took over the CBI No. 20/11 93/124 charge of the branch only on 1.8.1998 and that prior to the same it was the accused G.K. Dhawan who was responsible for the work of Chief Manager of the branch and the contention therefore is that despite the transfer order of accused G.K. Dhawan being for 22.7.1998, he was relieved of his duties only on 1.8.1998 and therefore was duty bound to get LCs issued for which applications had been received prior to 1.8.1998.   It is also the contention of Ld counsel Sh. Nain that the deposition   of   PW21   does   not   conclusively   prove   that   the   LC   was handed over by accused G.K. Dhawan to accused M.K. Aggarwal.  

62. In conclusion Ld counsel Sh. Nain has contended that in the   present   case   where   the   prosecution   is   relying   on   circumstantial evidence to prove the offence of conspiracy against the accused G.K. Dhawan,   the   evidence   produced   by   it   is   wholly   insufficient   and inconclusive   to   prove   the   guilt   of   the   accused   G.K.   Dhawan.     Ld counsel   has   referred   to   the   following   judgments   in   support   of   his contentions :

 C. Chenga Reddy & Ors. Vs State of A.P (1996) 10 SCC 193.  Abdulla Mohammed Pagarkar Vs State (Union Territory of Goa, Daman and DIU) (1980) 3 SCC 110.

 R. Balakrishna Pillai Vs State of Kerala (2003) 9 SCC 700.

 State of U.P Vs Ram Balak & Ors. (2008) 15 SCC 551  Vinay D. Nagar Vs State of Rajasthan (2008) 5 SCC 597  Inspector of Police, Tamil Nadu Vs Bala Prasanna (2008) 11 CBI No. 20/11 94/124 SCC 645.

 Arun Bhanudas Pawar Vs State of Maharashtra (2008) 11 SCC 232.

 Varun Chaudhary Vs State of Rajasthan (2011) 12 SCC 545

63.   As   regards  accused   Vipin  Jain,   Ld.   Senior   Counsel, Ajay Burman has contended that this accused was also performing his duties   as  per  the  banking  norms,  rules   and  regulations   and  that  no procedural   lapse   whatsoever   was   committed   by   him   either   in   the recommendation   of   the   loan   proposal   made   by   accused   Mahender Kumar or in calculating the drawing power available to accused A­2 company. In support of this contention has referred to the statements made by PWs 18,19, 24,29 and DW5. Ld. Counsel has also pointed out that PW­11 Sh. A.K. Mishra, Chief Vigilance Officer, OBC has admitted in his cross­examination that whenever any discrepancy or lapse is found to have been committed with respect to any account and on the role played by any bank officer, the Inspection and Control Department of OBC conducts an investigation with respect to the same and submits its report to the Disciplinary Action Department and that in   the   present   case   also,   the   said   Department   had   conducted   an investigation into the asserted lapses found pertaining to the account of A­2   company   and   that   it   had   reported   that   no   lapses   had   been committed by any of the branch officers including the accused Vipin Jain   and   that   is   the   reason   that   he   i.e.   PW­11   while   making   his CBI No. 20/11 95/124 complaint   to   the   CBI   had   annexed   a   summary  Ex.   PW­11/DY therewith specifying therein that no lapses had been committed by any of the branch officers.  Ld. Counsel Sh. Burman has also pointed out that even the Disciplinary Authority in the present case, in its reports Ex. PW­18/DX and Ex. PW­18/DY  and the Board of Directors, in their   reports  Ex.   DW­4/H,  Ex.   DW­10/A   and   Ex.   DW­10/B  have found nothing objectionable in the conduct of the accused Vipin Jain and that, therefore, the contention is that when the own department of OBC did not find any lapse committed by accused Vipin Jain either in recommending   the   loan   proposal   of   accused   A­2   company   or   in calculation   of   its   drawing   power,   this   court   cannot   on   the   mere allegation of the investigating agency hold that the accused Vipin Jain had committed any irregularity with respect to the aforementioned acts or that he had deliberately contravened any banking practices to favour the accused M.K. Aggarwal. According to Ld. Counsel, infact it was this accused who had, vide his report Ex. PW24/D, brought it to the attention of the bank that accused A­2 company had siphoned off the funds of the bank which clearly makes it apparent that he was never in connivance or in conspiracy with accused Mahender Kumar.  

64. It has also been submitted by Ld. Counsel Sh. Burman that   the   deposition   of   the   Sanctioning   Authority   PW­18   Sh.   S.C. Sharma reveals that the sanction for the prosecution of this accused Vipin Jain was given by PW­18 in a completely mechanical manner CBI No. 20/11 96/124 without even going through the entire records of this case. 

65. In support of his contentions that the evidence produced by the prosecution is wholly sufficient to hold this accused guilty, Ld. Counsel has relied upon the following judgments:

 C. Chenga Reddy & Ors. Vs State of Andhara Pradesh 1996 SCC (Crl) 1205.

 Rita Handa Vs CBI 2008 (3) JCC 2020.

 Radheshyam Kejriwal Vs State of West Bengal & Anr. JT 2011 (2) SC 433.

 P.S. Rajya Vs State of Bihar 1996 SCC (Cri) 897  R.K. Srivastava Vs CBI 2011 VII AD (DELHI 257)  S. Ram Yadav Vs CBI & Ors. W.P. (CRL) 763/2011 & Crl. M.A. 473/2013.

 State of Karnataka Vs Ameer Jan AIR 2008 SC 108.

 Shakun Grover Vs CBI Crl. A. No. 760/2010 with Crl. A. No. 767/2010 and Crl. A. No. 819/2010.

 Mohd.  Iqbal  Vs  State  of  Andhra Pradesh  AIR  1979 SCC

677.

66. In   rebuttal   Ld   PP   Ms.   Shashi   has   relied   upon   the following judgments :

 Hawa Singh Vs CBI ILR (2012) 4 Del 290  Indu Bhushan Chatterjee Vs The State of West Bengal 1958 CBI No. 20/11 97/124 SCR 1001.

 State of Rajasthan Vs B.K. Meena & Ors. AIR 1997 SC 13  S.A. Venkat Raman Vs U.O.I & Anr. AIR 1954 SC 375.

67. I have carefully considered the submissions made by the Ld. Counsels and have gone through the depositions, the documents and the judicial dicta referred to by the Ld. Defence Counsels. In the considered opinion of this court it is being rightly contended by Ld Counsels   Sh.   Nain   and   Sh.   Burman   that   the   evidence   brought   on record both by the prosecution and the defence does indicate that there were no such procedural lapses committed by accused 7 and 8 which lead only to the irresistible inference that they abused their position as public servants to obtain for the accused Mahender Kumar and A­2 company, any pecuniary advantage.  The findings of this court on each of the issues raised by the prosecution are as follows :

a) The first allegation against them is that they, in contravention of the guidelines   laid   down   in   para   1.4   of   page   4   of   Advances   Manual, Volume­I   (Appraisal   of   Credit   Proposals   And   General   Instructions) issued by the Bank, Ex. PW­24/DZ­2 recommended the grant of credit facilities   in   favour   of   accused   A2   company   without   its   Director accused M.K.Aggarwal having an account in the Bank or otherwise being   known   to   the   Bank   and   without   independent   verification   of antecedents / scrutiny of information / papers submitted on behalf of the said company by accused M.K.Aggarwal. In the said manual it has CBI No. 20/11 98/124 been   emphasized   that   the   selection   of   'Borrower'   is   of   utmost importance   and   applicant   should   have   a   properly introduced/satisfactory conduct of account or be otherwise known to the   Bank   and   the   Branch   Managers   must   conduct   independent verification of antecedents / scrutiny of information / papers submitted by   the   applicant   before   making   recommending   any   loan   proposals.

Now   as   pointed   out   by   the   Ld.   Defence   Counsels,   as     per   the deposition of PW­8 Sh. Narender Garg he had an account with OBC, Connaught Circus and it is he who had introduced M.K. Aggarwal to Sh. S.K. Khanna, DGM of Regional Office and it was Sh. Khanna who had   directed   accused   M.K.   Aggarwal   to   submit   his   proposal   for availing credit facilities to IFB, OBC. In other words  a witness of the prosecution itself has deposed that he had first introduced the accused M.K.Aggarwal   to   the   DGM   of   Regional   Office     and   then   on   his directions   to   the   Branch   Manager   DGM     -   in   such   facts   the prosecution cannot at all allege  that accused M.K.Aggarwal was not at all known to the Bank and accused 7 and 8  recommended his proposal only   because   they   were   in   connivance   with   him.     Further   the submission   of   accused   Vipin   Jain   that   since   the   accused M.K.Aggarwal in his application had asserted that he was connected with the Jindal Group of Companies, he did not find it necessary to independently   verify   his   credentials   may   indicate   the   lackadaisical attitude of this officer but cannot lead to the irresistible conclusion that CBI No. 20/11 99/124 he did so only to aid and facilitate this accused in cheating the Bank. It needs to be borne in mind that a perusal of  Ex. PW20/C  shows that the Regional Office did not question the absence of any such inquiry while raising other queries on receiving the loan proposal. Further not a single officer of the Bank has come forward, during trial also, to say that   the   said   lapse   constituted   a   major   deviation   from   the   normal practices   followed   in   the   Bank.     As   regards   recommending   the proposal via a handwritten note instead of filling up a printed format prescribed for the same, it is to be noted that neither has any bank official deposed about the said format nor has the said format been seized or  produced  on record by the Investigating Officer. Without going through the said format and in the absence of any deposition in regard of the same,  no conclusion can be drawn at all that non filling up of the same was done by the accused persons to conceal from the Regional   Office,   some   important   information   about   accused   A­2 Company. Thus no adverse inference can be drawn against the accused persons even in this regard. 

b)  It   is   also   an   admitted   position   that   the   proposal   of   accused M.K.Aggarwal   was   processed   and   sanctioned   only   at   the   Regional Office.   PW­19   Suresh   Chand   Dutt,   who   as   per   his   deposition   was posted as Manager at Regional Office during the relevant period, has clearly   stated   that   the   processing   of   the   proposal   made  by   accused M.K.Aggarwal was done at the Regional Office by himself and by Sh.

CBI No. 20/11 100/124

P.Sridhar.   He has also categorically deposed that the calculation of maximum permissible bank finance as well as of networking capital was   done   at   the   Regional   Office.     In   view   of   such   evidence,   the prosecution   cannot   be   at   all   allowed   to   contend   that   the   said calculations made by the accused Vipin Jain and forwarded by accused G.K.Dhawan, in any manner, facilitated the grant of credit facilities in favour of accused A­2 company.   The Advance Manual referred to above also does not envisage that such calculations have to be made at the Branch level for a loan which is to be processed and sanctioned by the  Regional   Office  and  therefore the  submission  of   accused  Vipin Jain   that   the   calculations   mentioned   in   this   respect   by   him   in   his recommending letter,  Ex. PW­20/B  were   only on the basis of  the documents  submitted  by  the accused  M.K.Aggarwal  along  with his application and were done   only for the convenience of the Regional Office appears to be correct.

c) As regards the allegation that these two accused avoided answering the clarifications / queries raised by the Regional Office and instead forwarded the queries to   accused M.K. Aggarwal and then his reply back to the Regional office,it again does not at all appear to be a major deviation­   infact   none   of   the   bank   officials   examined   by   the prosecution have stated anything with respect to the same.  

d) There is also much merit in the contention of the defence that if the Legal Retainer of the Regional Office did not find anything amiss in CBI No. 20/11 101/124 the documents submitted by accused M.K. Aggarwal for the creation of an equitable mortgage of the Farm house in favour of the OBC, they could not have known that the resolution of the company M/s Upkar Estates   was   also   required.   It   has   been   pointed   out   by   Ld   Defence counsels that Ex.PW24/DX1 (D­64), a document seized by the IO and placed on record by the prosecution itself reveals that the   accused G.K. Dhawan had sent this communication   to the Legal Retainer of OBC at the Regional Office, one R.K. Dhawan, annexing therewith that   all   the   original   loan   documents   and   the   original   documents relating to the Farm house and requesting him to examine the same to ensure that all   proper documentation has been done by the branch office and all the terms of sanction have been complied with.   It has also   been   pointed   out   that   the   said   Legal   Retainer   vide   his endorsement   on   the   back   side   of  Ex.PW24/DX1  categorically recorded   that   he   has   perused   all   the   enclosed   documents   and enclosures sent to him with the said letter and have found them to be in order.   Though it has been sought to be contended on behalf of the prosecution that the said Legal Retainer Sh. R.K. Dhawan examined by the prosecution as PW­30 has stated that he had only been sent nine documents   namely     LD9,   LD­16,  LD­26,  LD­28   (three   in  number) LD­11, LD­5, LD­61, (various documents executed by accused M.K. Aggarwal   in   favour   of   OBC),   and   not   the   remaining   enclosures   / documents referred to in Ex.PW24/DX1, in the considered opinion of CBI No. 20/11 102/124 this court this witness does not appear to have spoken the truth and has given evasive answers with respect to the receipt of the documents relating to the creation of equitable mortgage. The forwarding letter sent to this witness, Ex.PW24/DX1 clearly records that alongwith the original   documents   LD9,   LD­16,   LD­26,   LD­28   (three   in   number) LD­11, LD­5, LD­61, other documents as mentioned on page 140 and 141 of the documents register alongwith original property papers are also being forwarded to him. Admittedly pages 140 and 141 of the documents  register   were also  seized  by the  IO during investigation from   the   records   of   the   OBC   and   the   said   pages,  Ex.PW24/DZ3 clearly   reveal   that   the   copy   of   power   of   attorney   dated   14.5.1998 purportedly   executed   on   behalf   of   M/s   Upkar   Estates   Pvt.   Ltd   in favour of accused M.K. Aggarwal had been taken on record by the Bank.  In other words this power of attorney was also sent to the Legal Retainer  Sh. R.K.  Dhawan.   Further  the  endorsement of  this  Legal Retainer,   PW­30   on   the   back   side   of   this   forwarding   letter   to   the following effect ­  "Perused the enclosed Docs, Aff/undertaking & other   enclosures   detailed   on   pre   page   which   are   in   order   and hence   approved",   makes   it   clear   that   he   had   received   all   the documents   referred   to   in  Ex.PW24/DX1  and   has   falsely   deposed before   the   court   that   he   does   not   remember   having   received   any documents apart from the nine documents stated by him.  In such view when the Legal Retainer of the Regional Office found the documents CBI No. 20/11 103/124 sent to him to be in order and satisfying the terms of sanction, in the considered opinion of this court it cannot be held that the accused 7 and 8 had deliberately not taken from accused M.K. Aggarwal all the necessary documents for the creation of equitable mortgage. It was the duty of the Legal Retainer to have examined the documents sent to him   and   to   be   aware   that   the   power   of   attorney   alone   executed   in favour of accused M.K. Aggarwal by a purported representative of M/s Upkar Estates Pvt. Ltd without there being any board resolution passed by M/s Upkar Estates Pvt. Ltd authorizing  accused M.K. Aggarwal to mortgage the Farm House in question with OBC, IFB, would not be a valid document.  On his failure to do so, it is being rightly contended by the defence that the accused 7 and 8 not being legal experts, cannot be held guilty of any dereliction in this respect.

e)  As regards the non compliance of the two sanction conditions laid down by the Regional Office also, it has to be held that the prosecution has failed to prove that the accused G.K. Dhawan was guilty of any such   non   compliance.   The   contention   of   this   accused   that   he   had collected   the   audited   balance­sheet   of   accused   A­2   company   from accused M.K. Aggarwal is clearly supported by  Ex.PW24/DZ3.  As narrated herein above Ex.PW24/DZ3, a copy of the document register maintained at the branch office and seized by the IO clearly records that a copy of audited financial statements as on 31.3.1998 in respect of   the   accused   A­2   Company   was   available   with   the   branch   as   on CBI No. 20/11 104/124 29.7.1998.  The relevant page of the said register bears the signatures of both accused 7 and 8 and it is not the case of prosecution at all that this page was fabricated by the accused 7 and 8 at a subsequent date. As   narrated   herein   above   infact   the   copy   of   the   audited   financial statement was even sent to the Legal Retainer for his examination. The contention of Ld PP Ms. Shashi that the fact that the successor of accused G.K. Dhawan, PW­20 P.C. Sood had written a letter dated 16.9.1998,  Ex.PW20/I  to   accused   A­2   company   asking   them   to furnish their audited balance­sheet for the year 1997­98 proves that accused G.K. Dhawan had not collected the same, cannot be upheld. The   said   witness   was   not   asked   for   any   explanation   by   the   Ld prosecutor for writing the said letter and in the absence of the same it cannot be inferred that the sole reason for doing so was that accused G.K.   Dhawan   had   not   collected   the   same   from   accused   M.K. Aggarwal.   The possibility that PW­20 was not aware that the said document was available with the bank cannot be ruled out at all.   In the considered opinion of this court it was the duty of the prosecution to have asked PW­20 clearly and in categorical terms, the reasons for him to send Ex.PW20/I.  They cannot be heard to contend that since the   accused   did   not   ask   the   witness   for   the   said   explanation,   an inference is to be drawn that he knew that the explanation if given would have been adverse to him.  It has been rightly contended by Ld counsel Sh. Nain that when the witness himself did not utter a word CBI No. 20/11 105/124 that the accused G.K. Dhawan had not collected the said statement and that is why he was constrained to send the letter Ex.PW20/I, there was no reason for the accused to have cross examined him on the said issue.  The onus to prove this issue was upon the prosecution and it did not   shift   by   PW­20   merely   deposing   that   he   had   send   the   letter Ex.PW20/I to accused A­2 company.  

There also appears to be no force in the contention of the investigating agency that since these accused persons did not create charge  over  the  securities  of   accused   A­2  Company   with  the  ROC before   disbursal   of   credit   facilities   to   it,   they   did   not   ensure   the compliance of the sanction conditions.  A perusal of Ex.PW20/E, the sanction letter issued by the Regional Office interalia mentions that all documentation   formalities   including   charging   of   securities   shall   be completed   before   allowing   the   facilities   and   the   same   shall   be   got vetted from the Legal Retainer of Regional Office.  The said condition nowhere lays down that the formalities of creating charge has to be done with the office of ROC and therefore there is no basis for the allegation made in the charge­sheet that accused G.K. Dhawan did not comply with the sanction conditions by not completing the formalities of creation of charge on the securities of accused A­2 Company in ROC before release of the facilities.  It has been rightly contended by Ld counsel Sh. Nain that the creation of a charge and its registration in the   office   of   ROC   are   two   separate   and   distinct   acts   and   the CBI No. 20/11 106/124 investigating officer has failed to appreciate the same.  Section 2 (16) of the Companies Act, 2014 defines charges so as to mean an interest or lien created on the property or assets of a company as security and includes a mortgage and the essential feature for the creation of such a charge as laid down by this section itself is that a written agreement should be entered into by the company in favour of the lender.   In other   words   a   charge   is   created   by   execution   simplicitor   of   an agreement   by  the   borrower   in   favour   of   the  lender   manifesting   his intention to offer one or more of its specific assets or properties as security for the repayment of the borrowed money.  The registration of such a charge is altogether a separate and distinct act and is provided for under section 77 of the Companies Act, 2013 and lays down that all charges created by a company have to be registered with the ROC. The contention of Ld PP however is that since the charges created by accused   A­2   company   would   not   have   been   valid   without   their registration, the condition laid down in the sanction order issued by the Regional   Office   for   completion   of   all   documentation   formalities including charging of securities should therefore be deemed to have required the completion of documentation  for its registration with the ROC also.   The said contention of Ld PP does not appear to have much force for firstly section 77 of the Companies Act, 2013 makes it clear   that   unregistered   charges   would   be   void   only   against   the liquidator and any creditor of the company on the winding up of the CBI No. 20/11 107/124 company  and   non   registration   of   a   charge   does   not   invalidate   the charge against the company as a going concern. Secondly admittedly the accused M.K. Aggarwal had executed agreement dated 30.7.1998 with OBC,  Ex.PW21/O19  for creation of the equitable mortgage in respect of the Farm house and another agreement dated 29.7.1998 for hypothecation of assets of accused A­2 Company,  Ex.PW24/F4  and these   agreements,   as   narrated   herein   above   were   sent   to   the   Legal Retainer Sh. R.K. Dhawan for his examination and opinion whether or not the same satisfied the conditions of the sanction. Yet again he did not give an opinion that the said documents should also be deposited with the ROC for registration of charge before the release of credit facilities. In such view in the considered opinion of this court it is being rightly contended on behalf of the accused G.K. Dhawan that he complied with the conditions of sanction as laid down by the Regional Office   by   getting   the   aforementioned   two   documents   executed   by accused M.K. Aggarwal, before the release of credit facilities. It is also a matter of record   that the said agreements alongwith the requisite form no. 8 and form no. 13 as required by the Companies Act 1956 were deposited with the office of ROC on 24.8.1998 as evidenced by Ex.PW21/O15 to O18.   In other words the charges were created on 30.7.1998 i.e before the disbursal of the credit facilities and it is only the   registration   of   the   charge   created   that   was   got   done   after   the disbursal of the credit facilities.

CBI No. 20/11 108/124

f) The next allegation against these accused persons is that they did not physically cross check the stocks of accused A­2 company before allowing the company the drawing power of about Rs. 21 lacs immediately after the loan was sanctioned by the Regional Office. In this respect it is worthwhile to take note that  PW­19 Sh. S.C. Dutt who was the then Manager at the Regional Office, has admitted the following in his cross examination: "once a loan is sanctioned by the Regional office, then for the first time to ascertain drawing power physical cross checking of the stock is not required if the party submits a statement duly certified by a Chartered Accountant." Though no doubt this witness in his examination in chief had deposed that generally the statements as well as stocks submitted by a party are required to be cross checked and verified at the Branch level before ascertaining   the   drawing   power,   the   statement   given   by   him   in   his cross examination makes it clear that the requirement of physically cross checking the stocks is not necessary when the drawing power is being calculated for the first time after the sanction of the loan and the party   files   a   copy   of   the   statement   of   stock   duly   certified   by   a Chartered Accountant. Similarly,  PW­31 Sh. C.R. Sharma  the then General  Manager  (Credit), Head Office, OBC has also in his cross examination   stated   that   whenever   a   Chartered   Accountant   certified stock statement is furnished with the bank by the borrower, then on the basis of the same, drawing power can be ascertained and loan can be CBI No. 20/11 109/124 disbursed without physical verification at that time.  PW 29 Sh. S.K. Khanna, the then Deputy General Manager, Regional Office, OBC and PW­32 Sh. Ajay Jindal, the then Manager (IFB), OBC have also deposed similar facts in their testimony. None of the aforementioned witnesses were re­examined by the prosecution to suggest that they had deposed incorrect facts in their cross­examination. In such view it is   to   be   accepted   that   no   irregularity   can   be   stated   to   have   been committed by accused 7 and 8 in calculating the drawing power of accused A­2 company on the basis of the certified statement of stock, Ex.  PW20­J/1  furnished  by accused  M.K.  Aggarwal on   behalf   of accused A­2 company. As regards the pre sanction visit also  PW 29 Sh. S.K. Khanna and PW 26 Sh. P. Sridhar,  have also deposed in their   testimony   that   no   pre   sanction   visit   in   the   present   case   was required as the firm was venturing into a new field and there would have been no stocks which could have been inspected. 

g) As regards the allegation that the accused G.K. Dhawan appeared to have acted in haste by issuing a LC on 31.7.1998 despite having been transferred from the branch w.e.f 22.7.1998 it will be relevant to consider the depositions of PW 20 P. C. Sood and PW31 C.R. Sharma. PW20   Sh   P.C.   Sood,   the   successor   of   accused   G.K.   Dhawan   has clearly stated in his cross­examination that he took over the charge of the Branch  only on 1.8.1998 and that prior  to the same  it was the accused   G.K.   Dhawan   who   was   responsible   for   the   work   of   Chief CBI No. 20/11 110/124 Manager   of   the   Branch.   In   view   of   such   deposition   clearly   there appears to be nothing wrong on the part of accused G.K. Dhawan in getting the LC issued on the request of accused A­2 Company made on 30.8.1998. Further PW31 C.R. Sharma has also stated in his cross­ examination that the branch office had taken 21 days to release the first installment of the credit facilities, after the receipt of the sanction order and to his knowledge the same was not released in haste.  Thus clearly his deposition also does not appear to support the allegation of the   prosecution   that   the   LC   was   released   in   haste.   As   regards   the handing over of the LC by accused G.K. Dhawan to accused M.K. Aggarwal, though no doubt the deposition of PW21 and the admission of accused M.K. Aggarwal himself that he was handed over the said LC, does indicate that the accused G.K. Dhawan acted irregularly, it is not being disputed by the prosecution that this act alone could not have aided the accused M.K. Aggarwal in getting the LC discounted in any Bank   other   than   the   Advising   Bank.   Admittedly   the   sanction   order issued by the Regional Office itself did not provide for restricted LCs and therefore the LC in question could have been discounted by any Bank other than the Advising Bank. It cannot be at all ignored that in the   charge­sheet   itself   the   Investigating   Officer   has   categorically mentioned   that   gross   negligence   was   committed   by   S.K.   Khanna, DGM, Regional Office by failing to lay down in the sanction order of the credit facilities itself that the LCs should be restricted / prohibited CBI No. 20/11 111/124 to ensure proper end use. Further admittedly it is this Bank official only who was found at fault by OBC and was also dismissed from services for not having followed the proper procedure in sanctioning of the credit facilities. Ld. P.P had no explanation as to why the role of this Bank official was not properly and more thoroughly investigated in getting the credit facilities sanctioned in favour of the accused A­2 Company    and why only the branch officials who had only released the credit facilities in terms of the sanction order were investigated.  

h)  Coming now to the allegation that the connivance of the  accused Vipin Jain with accused M.K. Aggarwal should also be inferred in view of the fact that this accused used his exceptional power to first get cleared a cheque for Rs. 29 lacs issued by accused A2 Company in its own favour and then got a pay order in the amount of Rs. 29 lacs issued from the account of  accused A2 Company in favour of SAIL, it will be relevant to discuss the contentions made by the Ld PP and Ld Defence counsel and the evidence produced in this respect in a more detailed manner.   Ld. PP has submitted that the prosecution through the depositions of PW­ 19,20,21,24 and PW­31 has proved the said allegation beyond all doubt. She has pointed out that though as per the records proved by these witnesses both the LCs of Rs. 1 crore had been negotiated by the respective firms viz. M/s Hind Steel Sales and M/s Rohini Strips Ltd by 25.8.1998, this accused  did not deduct the amount of second availed LC from the closing stock as on 31.8.98 and CBI No. 20/11 112/124 made   available   a   drawing   power   of   Rs.   50   lacs   to   accused   A­2 Company   on   the   said   date.     She   has   also   pointed   out   that   these witnesses   have   also   proved   it   is   this   accused   who   received   and initialed   the   stock   statements   dated   31.8.1998  Ex   PW   20/J1  and Ex.PW­20/J2  submitted   by   accused   M.K.   Aggarwal   but   did   not deliberately   physically   verify   the   stocks   of   accused   A­2   Company despite the fact that these were not certified by a chartered Accountant, with the sole intention to provide further drawing power to accused A­ 2   Company   in   its   CC   account   which   enabled   the   accused   M.K. Aggarwal to get issued a pay order in the amount of Rs. 49 lacs in favour of SAIL to get cleared the dues of M/s Rohini Strips Ltd.

68. In reply Ld. Defence counsel Sh. Burman has submitted that   the   contentions   of   the   Ld.   PP   are   absolutely   incorrect   for   the depositions     of   none   of   the   aforementioned   witnesses   lead   to   any inference of misconduct committed by this accused.  He has submitted that infact the cross­examination of these witnesses amply proves that no illegal or irregular act has been committed by this accused. The contention   of   Ld   counsel   Sh.   Burman   is   that   the   deposition   of   the aforementioned prosecution witnesses makes it very clear that there was no practice of physically inspecting the stocks before allowing drawing power and that the inspection of the hypothecated stock used to be done only in a random manner and at irregular intervals and that too only by an officer deputed by the Branch Manager. It has been CBI No. 20/11 113/124 pointed out by   Ld Counsel Sh Burman that accused Vipin Jain was deputed   by   the   Branch   head   to   inspect   the   stocks   of   accused     A2 Company only in the month of November 1998 and he did so and submitted   a   report  ExPW24/D  vide   which   he   infact   brought   it   the notice of the Bank that accused A­2 company did not appear to be having any stock and appeared to have siphoned off the funds of the bank and the contention therefore is that had this accused been   in connivance or in conspiracy with accused Mahender Kumar he would not   have   given   such   a   report.     Ld   counsel   Sh.   Burman   has   also contended   that   the   mere   fact   that   this   accused   being   the   Manager (Loan)   had received  the  stock  statements  submitted  by  the accused company and initialed the same in acknowledgment of having received it does not at all lead to the inference that he, in connivance with the accused  M.K.  Aggarwal,  sought to  certify  that the  statements  were correct.  It has also been pointed out by Ld Counsel that as per the own records of OBC, the second LC pertained to consignment of goods from Bhind to Delhi and was negotiated only on 25.8.1998 and that therefore   there   was   no   reason   for   this   accused   to   have   doubted Ex.PW­20/J2,  the   stock   statement   as   on   31.8.1998  which   reflected that the stocks had not been received till 31.8.1998 and therefore the contention is that this accused cannot at all be held liable for failing to subtract the chargeable stock received under second LC before issuing the pay order on request of accused M.K. Aggarwal.  As regards the CBI No. 20/11 114/124 siphoning of funds to clear the dues of M/s Rohini Strips Ltd against SAIL, the contention is that this accused had clearly mentioned on the pay order that the same had been issued on account of accused A­2 Company and that therefore could not have at all imagined that the same would be used to clear the dues of M/s Rohini Strips Ltd.

69. After   carefully   considering   the   aforementioned submissions of the Ld Counsels and perusing the evidence produced, in   the   considered   opinion   of   this   court   no   inference   of   criminal misconduct   can   be   inferred   against   this   accused   in   respect   of calculation of drawing power also. Now the first allegation against this accused   in   this   respect   is   that   he   calculated   the   same   without physically verifying the stocks of accused A2 Company. In order to appreciate the contentions made by the Ld. PP and the Ld Defence counsel   in   this   respect     it   will   be   now   necessary   to   consider   the depositions of the bank officials referred to by the Ld counsels. As regards PW­19 S.C. Dutt, the then Senior Manager, OBC, Regional Office, Ld. PP has pointed out that he has categorically deposed that the stock statements submitted by a party are generally required to be cross checked and verified at the branch level before ascertaining the drawing power available to a party.  Similarly the statement of PW­20 P.C. Sood, the then Branch Manager, IFB, OBC to the effect that as per the banking rules, the physical verification of stocks is required to be done before marking the drawing power in favour of any parties, is CBI No. 20/11 115/124 being relied upon by the Ld. PP to contend that the accused Vipin Jain could   not   have   calculated   the   drawing   power   without   physical verification of the stocks of accused A­2 Company.  

70. In   the   considered   opinion   of   this   court   the aforementioned   statements   made   by   PW­19   and   PW­20   in   their examination­in­chief   cannot   be   relied   upon   by   the   Ld   PP   without referring to the clarifications given by PW­19 and other prosecution witnesses   in   their   cross­examination   with   respect   to   the aforementioned issue of calculation of drawing power.   In   particular the following statements made by the prosecution witnesses in their cross­examination   do   reflect   as   contended   by   the   defence   that   no illegal act appears to have been committed by the accused Vipin Jain in calculating the drawing power without physical verification of the stocks of accused A­2 Company :

Statement of  PW19 Sh. S.C. Dutt  inter alia to the effect: 

"....No specific condition was imposed by the Regional Office directing the branch office to conduct physical verification and cross checking the stock statements submitted by the party before allowing drawing power."

"....it is correct that as per the normal practice the physical verification of stocks are required to be conducted in a random manner and at irregular intervals."

"....   whenever   physical   verification   of   stocks   are CBI No. 20/11 116/124 required to be conducted then an officer for the said purpose is specifically deputed by the Branch Head."

Statement of PW24 Sh. Anil Sahi interalia to the effect :

"......   Our   branch   has   published   a   loan   manual wherein   it   has   been   specifically   incorporated   that   the   stock statement submitted by the party are required to be verified by the Credit Loan Officer and the premises of the party is required to be visited by the bank on irregular basis.  As per this manual, bank had instructed the Branch Manager to appoint a Monitoring Officer who was required to submit the quarterly report to the sanctioning authority about the conduct of the account and visit of the premises of the borrower on quarterly basis."

"....   as   per   loan   manual,   it   may   not   be   the responsibility of the credit loan officer to visit the premises of the party for verifying the stock statement. (Vol. It may be any officer appointed by the Branch Manager to do the needful.)"  

Statement of PW31 Sh. C.R. Sharma, General Manager (Credit), HO, OBC  inter alia to the effect :

'.........any borrower who has approached the bank for availing the loan facility is required to furnish his stock statement and on the CBI No. 20/11 117/124 basis of  this stock  statement  drawing power  of  the borrower is ascertained.  After release of the funds the borrower is required to furnish his subsequent stock statement at regular intervals which is required to be verified by the branch officials as per the terms of the sanction.'

71. This   accused   has   also   produced  Sh.   S.C.   Malhotra (DW­5), a retired official of the OBC in his defence and this official has interalia stated that he has retired from the post of DGM (credit) from   the   Head   Office   of   OBC   on   31.7.2011   and   that   as   per   bank practices   the   drawing   power   is   allocated   on   the   basis   of   stock statement   received   by   the   branch   and   since   the   operations   in   cash credit are on a continuous basis, physical verification of the stock may be done subsequently at irregular intervals by an officer assigned with the said duty. The aforementioned statements of prosecution witnesses and a defence witness, all of whom who have held important positions in   the   Bank   and   therefore   would   have   knowledge   of   general   Bank practices, do infact support the contention of the accused Vipin Jain that since the sanction order issued by the Regional Office itself did not   specify   that   the   drawing   power   is   to   be   calculated   only   after physical verification of the stocks, as per the bank practices the stocks could have been verified after the release of funds / CC at irregular intervals and that too after the Branch Manager would have appointed an officer for the said inspection. In the considered opinion of this CBI No. 20/11 118/124 court there was therefore no illegality committed by the accused in accepting   the   stock   statement  Ex.   PW20/J­2  without   physically inspecting the stock of accused A­2 Company. Now further admittedly this stock statement did not reflect the receiving of the stocks, as on 31.8.1998, under the second LC and therefore there would not have been any occasion for accused Vipin Jain, to deduct the stocks of the second LC from  the total stocks for  the calculation of the drawing power, as  explained by PW19 S.C. Dutt. This witness   has  clearly explained   in   his   cross   examination   that   till   the   time   the   stocks   are received by the party, the amount of LC is not required to be deducted from the stocks and that in case the stocks in the present case had not arrived   by   31.8.1998,   then   the   drawing   power   calculated   by   the accused Vipin Jain as on 31.8.1998 was correct. 

72. Coming now to the second allegation that accused Vipin Jain  calculated   the   drawing   power   in   the   absence   of   the   Branch Manager by using his exceptional powers, the prosecution has not put a   single   question   regarding   this   purported   exercise   of   exceptional power   to   any   of   the   Bank   officials   summoned   as   prosecution witnesses.   Even during final arguments the Ld PP was at pains to explain where is the  term exceptional powers defined and from where has the prosecution inferred that any exceptional power was exercised by this accused except to rely upon the statement made by PW21 Sh. Mahender   Singh  in  his   cross   examination.  Now  this  witness  in  his CBI No. 20/11 119/124 examination­in­chief   has   not   deposed   a   word   on   the   issue   of   the exercise of exceptional powers by accused Vipin Jain. His relevant deposition   with   respect   to   the   cheque   issued   by   the   accused   A2 Company in its favour for issuance of the pay order is only to the effect   that during the relevant time he was posted as Manager with IFB,   OBC   and   that   the   accused   Vipin   Jain   was   posted   as   Senior Manager in the same branch and that on asking of the accused Vipin Jain, he had passed the cheque  Ex. PW20/G, issued by accused A­2 Company   in   its   favour.   It   is   only   in   the   cross­examination   of   this witness   conducted   by   accused   Vipin   Jain   himself   that   this   witness sought to explain that though it was his duty to pass cheques and that generally he himself used to pass the same, Ex. PW20/G was referred by him to accused Vipin Jain as there must have been some problem relating   to   drawing   power.   He   then   further   went   on   to   state   that whenever   there   is   some   discrepancy   in   a   cheque   or   a   document, exceptional powers in a branch are used by the seat Incharge or Branch Manager   to   get   the   same   cleared   and   an   entry   is   made   in   the   DP Register in the said regard. Based on the said testimony of PW21 Ld. P.P has sought to contend that the DP Register proved on record as Ex. PW20/K clearly reflects that an entry was made by accused Vipin Jain on 31.08.1998 and this according to her was done in the exercise of his exceptional powers. Ld. Defence Counsel has however rightly pointed out that the witness PW21 has also clearly deposed that whenever such CBI No. 20/11 120/124 a cheque has been cleared by use of exceptional powers, the official preparing the cheque has to also make an entry in the "Refer Register"

and that in the case of cheque Ex. PW20/G, he did not make any such entry in the said register. Clearly the said admission made by PW21 shows that the cheque was not cleared in the use of any exceptional power for even otherwise the DP Register, Ex. PW20/K as pointed out by accused Vipin Jain does not refer to the passing of any cheques but refers to the marking and calculation of DP after the receipt of stock statements.   Ld.   P.P   had   then   sought   to   contend   that   even   the   said register envisages that the calculation of the drawing power is to be initialed by the Loan Manager and the Branch Manager both and that since   the   entry   made   on   31.08.1998   in   the   said   register   was   only initialed by the accused Vipin Jain, it should be deemed that he used his exceptional powers for the calculation of the drawing power if not for the issuance of the cheque Ex. PW20/G. She has further submitted that though none of the prosecution witnesses have deposed anything in the said respect, the record of OBC summoned by the accused Vipin Jain himself in his defence shows that even the Disciplinary Authority has   charged   him   for   having   initialed   the   said   DP   Register   and   for having calculated the DP in the absence of the Branch Manager. 

73. This   court   has   gone   through   the   entire   said   records. Admittedly as per the said records of OBC summoned by this accused in his defence, after CBI had sought sanction for the prosecution of CBI No. 20/11 121/124 this accused from OBC, departmental proceedings were sought to be initiated against this accused by the Disciplinary Authority of OBC, for him having committed irregularities in the operation of the account of accused A2 Company but the said disciplinary action was kept in abeyance by the Board of Directors of OBC after seeking the opinion of   the   CVO   and   CVC.   DW4   Mrs.   Suneja   Janardhanan,   Section Officer, CVC and DW10 Sh. Ashok Kumar Gupta, AGM and Board Secretary, OBC examined by this accused in his defence have placed before   this   court   the   complete   record   with   respect   to   the aforementioned   proceedings   and   the   relevant   records   have   been exhibited as  Ex. DW4/A to Ex. DW4/G and Ex. DW10/A and Ex. DW10/B.    The   said   record   infact   clearly   reveals   that   as   per   the Disciplinary   Authority,   CVO   and   CVC   no   major   illegality   or irregularity has been committed by this accused in the calculation of the drawing power. In the said record the  Disciplinary Authority has, with respect to the DP Register, observed  that though in the absence of signature of Branch Manager, allowing DP was irregular however since the DP was marked in the computer system by this accused no malfide   intention   can   be   inferred   from   this   act   alone.   Ld   Defence Counsel has explained that the marking of the DP and infact entry of all   transactions   conducted   by   all   the   bank   officials   is   done   in   the computerized data at the end of the day  to enable the Branch Manager to be informed of the same and since in this case the accused had done CBI No. 20/11 122/124 so   the   Disciplinary   Authority   was   satisfied   that   the   accused   had complied   with   the   usual   bank   practices   in   this   respect.     The   said records, as pointed out by the Ld Defence counsel do reveal that CVC and the Board of Directors of OBC have not found any major lapse committed by this accused in the operation of the account of accused A­2 Company.

74. No doubt it has been rightly contended by Ld. P.P that since the Bank had given its sanction to prosecute the accused Vipin Jain it must be deemed that it was satisfied that this accused was guilty of misconduct, it is also to be borne in mind that in the Minutes of Meeting of the Board of Directors of OBC held on 29.9.08, Ex. DW 4/H (colly), it has been observed that "the sanctioning authority had not   carefully  examined  the   CBI   record  and  had  the  same  been properly examined, the officer would not have been subjected to undue hardship as happened in the present case." Further even the sanctioning authority PW18 Sh S.C. Sharma in his cross­examination has   admitted   that   he   in   his   communication   dated   6.9.2004,  Ex. PW18/DX  to   CVO,   had   mentioned   that   he   had   examined   the documents submitted by CBI to him at macro level as the documents were voluminous.

75. In view of the entire discussion herein above, this court is therefore of the considered opinion that no major irregularities or lapses appear to have been committed by the accused 7 and 8 in the CBI No. 20/11 123/124 operation   of   the   account   of   accused   A2   Company   from   which   an irresistible inference of their connivance with accused M.K. Aggarwal can be inferred. They are also therefore entitled to be acquitted of the charges for which they have faced trial in the present case. 

76. Thus in view of the detailed discussion herein above it is only   the   accused   persons   M.K.   Aggarwal,   Alok   Aggarwal   and   the accused A­2 Company who are liable to be held guilty. Accordingly all   three   of   them   are   hereby   held   guilty   for   having   committed   the offences punishable under section 420 IPC, 471 IPC and section 120­B IPC and  accused M.K. Aggarwal and accused A­2 Company are also hereby held guilty for the offence punishable under section 468 IPC.

Announced in the Open Court On the 23rd September 2016.

                  (ANU GROVER BALIGA)                                         SPECIAL JUDGE : C.B.I. (P.C.ACT)                                             DWARKA COURTS, NEW DELHI. 

CBI No. 20/11 124/124