CRR-1938-2026 (O&M)    -1-    

IN THE HIGH COURT FOR THE STATES OF PUNJAB AND   

HARYANA AT CHANDIGARH   

268 

            CRR-1938-2026 (O&M)  

Date of decision: 17.09.2026 

M/s Sarvodaya Highways Ltd. and others       ...Petitioners

Versus

Central Bureau of Investigation               ...Respondent

CORAM:  HON'BLE MRS. JUSTICE MANISHA BATRA

Present:-  Mr. Sunil Chadha, Senior Advocate with  

    Mr. Akshay Chadha, Advocate 

    for the petitioners. 

    M. Gagandeep S. Wasu, Advocate 

    for the respondent-CBI.  

MANISHA BATRA, J. (Oral)

1.     The present revision petition has been filed by the petitioners 

assailing the order dated 20.07.2026, passed by the Court of learned Special 

Judge,  CBI,  Haryana  at  Panchkula,  whereby  the  application  filed                      

by  the  petitioners  seeking  their  discharge  in  case bearing  FIR                                          

No.  RC.BD1/2015/E/0002  dated  03.02.2015,  registered  at  Police  Station 

BS&FC, New Delhi, under Section 120-B read with Sections 420, 467, 468 

and 471 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention 

of  Corruption  Act,  1988 (for  short  ‘PC  Act’),  has  been  dismissed  and 

charges  have  been  framed  against  them.  A  prayer  for  stay  of  further 

proceedings before the learned trial Court during the pendency of the present 

petition has also been made.  

CRR-1938-2026 (O&M)    -2-    

2.    Brief facts of the case relevant for the purpose of disposal of 

this  petition  are  that  the  aforementioned  FIR  was  registered  by  the  CBI, 

BS&FC, New Delhi on 03.02.2015 on the basis of a complaint submitted by 

Girdhari  Lal  Sehra,  Branch  Manager,  State  Bank  of  Bikaner  and  Jaipur, 

Sector-11,  Panchkula.  As  per  the  prosecution  case, M/s  Sarvodaya 

Highways  Ltd. (for  short  ‘Company’),  through  its  Directors,  namely 

Gurinder  Kumar  Garg,  Aruna  Garg,  Aashutosh  Garg  and  Aayush  Garg 

(petitioners herein), approached the Bank for sanction and release of credit 

facilities. It was alleged that the accused persons submitted ten fake work 

orders valuing about Rs.348.24 crores and, on the basis thereof, a cash credit 

limit  of  Rs.20  crores  and  a  bank  guarantee  limit  of  Rs.5  crores  were 

sanctioned  in  December,  2011.  It  is  further  the  prosecution  case  that  the 

accused Directors submitted false/fabricated stock statements and receivable 

statements and thereafter submitted fabricated contract letters/work orders 

purportedly issued by associate firms/companies and other companies. It is 

alleged  that  lien  in  favour  of  the  Bank  was  not  actually  marked  in  the 

revenue record in respect of the collateral securities but fake/forged revenue 

records showing such lien were submitted to the Bank.  

3.    As  per  the  further  allegations,  Nishan  Lal,  the  then  Branch 

Manager of the Bank, was responsible for ensuring the end use of the Bank 

funds  and  for  verification  of  stocks  at  the  sites  but  dishonestly  failed  to 

perform the duties entrusted to him and permitted withdrawal of the limits 

without  verification.  During  investigation,  it  was revealed  that  the 

petitioner/accused  Company  had  initially  obtained  a  cash  credit  limit  of 

Rs.20 crores and a bank guarantee limit of Rs.5 crores. Subsequently, the 

cash credit limit was enhanced to Rs.50 crores and the bank guarantee limit 

CRR-1938-2026 (O&M)    -3-    

to Rs.5 crores.  After completion of the investigation, the final report/charge-

sheet was filed by the CBI on 30.11.2016 against the Company through its 

Directors Gurinder Kumar Garg, Aruna Garg, Aashutosh Garg and Aayush 

Garg and also against Nishan Lal, the then Branch Manager, for commission 

of offences punishable under Sections 120-B read with Sections 420, 467, 

468  and  471  IPC  and  Section  13(2)  read  with  Section  13(1)(d)  of  the 

Prevention of Corruption Act, 1988 and substantive offences thereof. 

4.    As  further  discernible  from  the  record,  on  26.10.2017,  the 

petitioners filed an application seeking their discharge. During the pendency 

of the proceedings, the Company entered into a One Time Settlement with 

the Bank. As per the petitioners, under the settlement, the Company paid 

Rs.46,68,98,000/- against the amount disbursed, and the Bank confirmed the 

settlement to the CBI on 27.05.2022. During the pendency of the discharge 

proceedings,  the  petitioners  approached  this  Court by  filing  a  petition 

bearing number CRM-M-31272-2018 seeking quashing of the FIR and the 

consequential  proceedings.  This  Court,  vide  order  dated  18.07.2022, 

quashed  the  FIR  and  the  consequential  proceedings. However,  the  CBI 

challenged the said order before the Hon'ble Supreme Court. The Hon'ble 

Supreme Court, vide judgment dated 11.11.2025, set aside the order dated 

18.07.2022 and restored the proceedings before the learned trial Court. The 

operative part of the order dated 18.07.2022 reads as under: 

“23.  Having  gone  through  the  reasons  assigned  by  the 

High  Court,  it  is  apparent  that  while  quashing  the 

proceedings on the basis of one-time settlement, the High 

Court failed to advert to the following vital facts of the 

case which were duly established during investigation.  

(i)  That  there  was  a  specific  finding  in  the 

CRR-1938-2026 (O&M)    -4-    

chargesheet that the defaulter company through its 

directors had submitted fabricated documents and 

misrepresented  to  the  Bank  for  the  purpose  of 

procuring  the  cash  credit  facility.  (ii)  That  the 

appellant-CBI,  on  the  basis  of  evidence  collected 

during  investigation,  found  that  the  offences  of 

criminal conspiracy, fabrication of documents, and 

offences under the PC Act, were clearly made out.  

(iii)  That  sanction  for  prosecution  had  been  duly 

issued against the then Bank Manager, Mr. Nishan 

Lal.  

(iv) That the amount of settlement under the one 

time settlement did not cover the actual amount due 

to the Bank and that there was a deficit of more 

than 5 crores plus interest which was a direct loss 

to the public exchequer.  

24. The High Court, while exercising jurisdiction under 

Section 482 CrPC, did not consider these vital facts and 

quashed  the  proceedings  merely  on  the  23  basis of  the 

alleged one-time settlement. The blanket order quashing 

the  chargesheet in its  entirety  would have  the  effect  of 

terminating the prosecution against the Bank Manager as 

well,  against  whom  prosecution  sanction  has  been 

granted.  

25. There are plethora of judgments of this Court, some 

of which we have referred to above, which categorically 

hold that in cases involving economic offences, it is not 

merely the Bank that stands defrauded, but the society at 

large is also impacted.  

26. It can be said without a shadow of doubt that the one-

time  settlement  would  not  fetch  the  entire  amount  to 

which  the  Bank  was  otherwise  entitled,  had  the  cash 

credit account been maintained regularly. The settlement 

was made at around Rs.41 crores whereas, admittedly, the 

CRR-1938-2026 (O&M)    -5-    

liability  was  of  Rs.52  crores  approximately.  One-time 

settlements  are,  as  a  rule,  effected  under  circumstances 

where the Bank 24 under duress is compelled to accept 

lesser amount in order to secure the maximum possible 

recovery against the defaulting account.  

27.  In  this  background,  we  feel  that  the  High  Court 

committed error apparent in the eyes of law by quashing 

the proceedings.  

28.  In  the  case  of  Jaswant  Singh  (supra),  the  dispute 

involved  was  inter  se  between  private  parties  and  the 

prosecution  had  been  initiated  only  for  the  offences 

punishable under Sections 406 and 420 of the IPC. This 

Court thought it fit to quash the proceedings considering 

the fact that the accused and the complainant had settled 

all their disputes amicably and no useful purpose would 

be served by allowing the prosecution to continue.  

29.  In  the  case  of  B.B.  Aggarwal  (supra),  this  Court 

upheld  the  order  of  the  High  Court  quashing  the 

proceedings against the accused on the ground 25 that the 

civil  suits  filed  by  the  Bank  against  the  defaulter 

companies  and  their  directors  for  recoveries  of  the 

outstanding dues, which were subsequently transferred to 

Debt Recovery Tribunal stood settled by entering into a 

one-time settlement.  

30. On going through the aforesaid judgments, we find 

that this Court did not consider the judgment in the case 

of Gian Singh (supra) which expressly prohibits quashing 

of  proceedings  of  a  criminal  case  on  strength  of  a 

compromise  where  loss  to  public  exchequer  is  evident 

and the offences under the PC Act, 1988 are applied.  

31. In the Case of Narendra Lal Jain (supra), the offences 

were under Sections 420 and 120B of the IPC. This Court 

held  that  Section  420  IPC  was  compoundable  whereas 

Section 120B IPC was not. In this background, the Court 

CRR-1938-2026 (O&M)    -6-    

was  persuaded  to  quash  the  proceedings  holding  that 

allowing the 26 criminal prosecution to continue would 

be nothing short of an exercise in futility. Additionally, in 

Narendra Lal Jain (supra), there was no indication about 

use  of  forged  documents  to  procure  the  loan/advance 

facilities from the Bank.  

32.  Furthermore,  in  none  of  these  three  cases  did  the 

Court observe that the amount of the one-time settlement 

did not cover the actual outstanding dues of the Bank.  

33. In this background, we are of the clear opinion that 

the facts involved in the three precedents relied upon by 

learned  counsel  for  the  respondents  are  clearly 

distinguishable and the same have no application to the 

case at hand.  

34.  Thus,  we  are  of  the  opinion  that  the  impugned 

judgment and order do not stand to scrutiny and deserves 

to be set aside. We, therefore, allow the appeal, set aside 

the  impugned  judgment  and  order  and  restore  the 

proceedings  arising  out  of  the  chargesheet  dated  30th 

November, 2016 before the trial Court.  

35. We further make it clear that this order should not be 

construed as making any observations on the merits of the 

case  which  may  prejudice  the  defence  of  the  accused 

persons before the trial Court which shall proceed with 

the  trial  of  the  case  uninfluenced  by  any  of  the 

observations made hereinabove.  

36. The appeal is allowed in these terms.  

37.  Pending  application(s),  if  any,  shall  stand  disposed 

of.” 

 5.     After  restoration  of  the  proceedings,  the  learned  trial  Court 

heard the application for discharge as well as the matter regarding framing of 

charge.  Vide  impugned  order  dated  20.07.2026,  the  learned  trial  Court 

dismissed  the  discharge  application  and  held  that  the  material  collected 

CRR-1938-2026 (O&M)    -7-    

during investigation, if accepted at its face value, raised sufficient grounds 

for  presuming  that  the  accused  petitioners  had  entered  into  a  criminal 

conspiracy,  dishonestly  induced  the  Bank  to  sanction  and  enhance  credit 

facilities on the basis of forged documents and thereafter diverted the loan 

proceeds  contrary  to  the  terms  of  sanction.  Accordingly,  charges  as 

mentioned above were framed against the petitioners. Aggrieved thereof, the 

petitioners have approached this Court by way of filing the present revision 

petition.  

6.    It is argued by learned Senior Counsel for the petitioners that 

the impugned order is not sustainable in the eyes of law as while passing the 

same, the learned trial Court has proceeded on assumptions and has treated 

the  allegations  in  the  charge-sheet  as  proved,  whereas  at  the  stage  of 

discharge the Court is required to examine the entire material on record and 

determine whether the ingredients of the alleged offences are prima facie 

made out. Learned Senior Counsel has further argued that the Company is 

the principal accused and the remaining petitioners are its Directors. Once 

the Company has been made an accused, the Directors cannot be separately 

proceeded against for the offences alleged unless there is specific material 

showing their individual role in the commission of the offences. It is argued 

that the prosecution has failed to bring such material against petitioners No.3 

to 5 and their implication is essentially on account of their relationship with 

the Company.  

7.    Learned  Senior  Counsel  has  further  argued  that the  basic 

allegation  against  the  petitioners  is  that  the  Bank  sanctioned  the  credit 

facilities on the basis of forged work orders. This allegation is contrary to 

the sanction letters dated 23.12.2011 and 27.07.2012, which do not refer to 

CRR-1938-2026 (O&M)    -8-    

any  work  orders  as  the  basis  for  sanction  or  enhancement  of  the  credit 

facilities. The initial facility was sanctioned after appraisal of the financial 

position of the Company and after taking adequate securities and guarantees. 

It is further submitted that the work orders relied upon by the prosecution 

were not final contracts but were merely proposals showing the work which 

the  Company proposed to  undertake in  future. Therefore,  merely because 

some  of  the  proposed  work  was  not  ultimately  executed,  it  cannot  be 

inferred that the documents were forged or that they were used for obtaining 

the credit facility.  

8.    Learned  Senior  Counsel  has  next  argued  that  the  prosecution 

relies upon photocopies of the alleged work orders, as the originals were 

never recovered during investigation. Mere denial of issuance of the work 

orders  by  officials  of  M/s  JBB  Everest  Buildtech  Pvt.  Ltd.  and  M/s  PG 

Electroplast Ltd. does not establish that the petitioners fabricated them. It is 

further argued that the charge-sheet does not identify any petitioner as the 

person who prepared or forged the documents or disclose the manner of their 

preparation.  

9.    It is further argued that eight of the work orders were issued by 

group/associate  companies  and  their  relationship  with  the  petitioners' 

Company was reflected in the MCA/ROC records. The mere fact that the 

work orders originated from group companies could not make them forged. 

He also referred to the collateral securities furnished by M/s Girisa Towers 

Ltd.  and  M/s  JMR  Infrastructure  Ltd.  and  argued  that  the  substantial 

collateral  security  and  personal  guarantees  accepted  by  the  Bank  were 

inconsistent  with  any  intention  to  cheat  the  Bank  from  the  inception.  He 

further argued that the Bank's spot inspection reports showed execution of 

CRR-1938-2026 (O&M)    -9-    

work at the sites and, therefore, did not support the allegation of diversion of 

the entire credit facility. A reference has been made to the CFSL report dated 

31.05.2017 to argue that it dealt only with disputed signatures appearing on 

certain account-opening forms and did not establish diversion of Bank funds 

or  forgery  of  the  work  orders.  Even  if  the  signatures  of  petitioner  No.2, 

Gurinder  Kumar  Garg,  were  found  on  such  forms,  the same  would  not 

establish  that  the  petitioners  had  diverted  the  Bank  funds  or  fabricated 

documents for obtaining the credit facility. 

10.    Learned  Senior  Counsel  has  then  referred  to  the  One  Time 

Settlement entered into between the Bank and the Company and argued that 

approximately  Rs.41  crores  were  accepted  by  the  Bank  in  full  and  final 

settlement. The amount paid was higher than the amount actually disbursed 

and,  therefore,  no  wrongful  loss  survived  to  the  Bank  and,  therefore, 

continuation  of  the  criminal  proceedings  would  serve  no  useful  purpose. 

Learned Senior Counsel further submitted that the Hon'ble Supreme Court, 

while restoring the proceedings, had clarified that its observations would not 

prejudice  the  defence  of  the  petitioners  at  trial  and,  therefore,  the  said 

judgment could not be treated as a finding that the offences stood established 

against them. 

11.    Learned  Senior  Counsel  has  challenged  the  applicability  of 

Section 13(1)(d) read with Section 13(2) of the PC Act and argued that there 

was no allegation of demand or acceptance of illegal gratification by the then 

Branch  Manager.  The  material  at  best  suggested  procedural  lapses  or 

negligence  and  did  not  disclose  dishonest  abuse  of official  position.  He 

further  argued  that  the  credit  proposals  were  processed  by  the  Credit 

Processing Cell and the Head Office and the final sanction was granted by 

CRR-1938-2026 (O&M)    -10-    

the competent authorities at the Head Office. Therefore, the Branch Manager 

could  not  independently  sanction  the  facility  and  there  was  no  material 

showing his conspiracy with the petitioners. It is also argued that he had 

merely forwarded the proposals in discharge of his official duties and there 

was no allegation of any payment or other consideration to him. Learned 

Senior  counsel  has  relied  upon State  through  Central  Bureau  of 

Investigation  v.  Dr.  Anup  Kumar  Srivastava,  (2017) 15  SCC  560  to 

contend  that  the  proof  of  ‘demand’  is  a  sine  qua  non  for  prosecution  of 

offences under the PC Act, which is totally absent in this case. It is also 

submitted  that  at  the  stage  of  framing  of  charge,  where  the  material  on 

record does not disclose the ingredients of the alleged offences, the accused 

is entitled to discharge. It is lastly submitted that the FIR in question was 

registered in the year 2015 and the petitioners have faced proceedings for a 

considerable  period.  With  these  broad  submissions, it  is  urged  that  the 

revision petition deserves to be accepted and the impugned order is liable to 

be set aside, thereby discharging the petitioners from the case.  

12.    Reply has been filed by the respondent-CBI. On the strength of 

the same, learned Special Public Prosecutor for CBI has argued that there is 

no infirmity or illegality in the impugned order and the learned trial Court 

has rightly dismissed the discharge application after considering the charge-

sheet, the documents collected during investigation and the submissions of 

the parties. At the stage of framing of charge, the Court is not required to 

conduct  a  detailed  appreciation  of  evidence  or  a  mini  trial.  It  is  further 

argued that the investigation disclosed that the petitioners had submitted ten 

work  orders  valuing  about  Rs.348.24  crores  for  obtaining  the  credit 

facilities.  Three  work  orders,  valuing  approximately  Rs.72.38  crores, 

CRR-1938-2026 (O&M)    -11-    

purportedly  issued  by  M/s  JBB  Everest  Buildtech  Pvt.  Ltd.  and  M/s  PG 

Electroplast  Ltd.,  were  denied  by  the  concerned  companies.  It  is  further 

argued  that  seven  other  work  orders,  valuing  approximately  Rs.275.46 

crores, were purportedly issued by associate/group companies and that the 

investigation  disclosed  common  directorships,  concealment  of  the 

relationship with the borrower and other circumstances which showed that 

the documents were fabricated and used for obtaining the credit facilities.  

13.     Learned counsel for the respondent-CBI has further argued that 

non-mention of the work orders in the sanction letters does not mean that 

they  were  not  part  of  the  loan  appraisal  as  the  loan  applications  were 

accompanied by the relevant documents. He submitted that the allegation of 

forgery is supported by the statements of the concerned companies, which 

denied  issuance  of  the  disputed  work  orders  and  the  CFSL  report  dated 

31.05.2017, which attributed the disputed signatures to the accused. Non-

recovery of the originals is not a ground for discharge, as the photocopies 

formed part of the Bank record and their evidentiary value can be examined 

at  trial.  The  collateral  securities  do  not  absolve the  petitioners  as  the 

prosecution case concerns obtaining credit through fabricated documents and 

subsequent  diversion  of  funds.  The  availability  of the  group/associate 

companies on the MCA/ROC portal does not negate the allegation that their 

relationship  with  M/s  Sarvodaya  Highways  Ltd.  was  concealed  from  the 

Bank  while  submitting  the  work  orders.  On  diversion  of  funds,  he  relied 

upon  the  inspection  reports,  Bank  records,  fund-flow  analysis  and  CFSL 

material and argued that negligible construction was found at the relevant 

sites  despite  release  of  funds  and  that  the  enhanced  credit  facilities  were 

routed  through  various  accounts  and  entities,  including  M/s  S.P.  Singla 

CRR-1938-2026 (O&M)    -12-    

Construction  Pvt.  Ltd.  The  disputed  account-opening  forms  and  cheques 

formed part of the alleged diversion mechanism and that the CFSL report 

dated  31.05.2017  found  the  signatures  on  the  disputed  account-opening 

forms to match those of petitioner No.2. 

14.     So  far  as  the  OTS  is  concerned,  learned  counsel  for  the 

respondent-CBI  has  argued  that  settlement  of  the  Bank's  dues  did  not 

extinguish  criminal  liability  arising  from  fraud,  forgery,  conspiracy  and 

diversion  of  funds.  He  further  submitted  that  this issue  had  already  been 

considered in the earlier proceedings and the order of this Court quashing 

the FIR on that basis had been set aside by the Hon'ble Supreme Court. The 

same plea cannot be re-agitated in the present revision. It is also submitted 

that the prosecution case was not based upon payment of illegal gratification 

but upon abuse of official position and conspiracy. Co-accused Nishan Lal, 

while functioning as Branch Manager, facilitated sanction and release of the 

credit  facilities. He  failed to verify  the work  orders and  compliance with 

sanction conditions and permitted withdrawal of funds without the required 

verification. Specific roles had been attributed to the petitioners Gurinder 

Kumar  Garg  and  Aashutosh  Garg  in  relation  to  the  work  orders  and 

transactions through associate companies and Aruna Garg and Aayush Garg 

as Directors/guarantors who executed the loan documents and participated in 

obtaining the credit facilities. It is argued that where the material raises a 

strong or grave suspicion regarding commission of the offences, the accused 

must face trial and the Court is not required to assess the ultimate probability 

of  conviction.  Since  the  proceedings  had  already  been  restored  by  the 

Hon'ble Supreme Court and the FIR dates back to 2015, the present revision 

and prayer for stay would further delay the trial. With these submissions, it 

CRR-1938-2026 (O&M)    -13-    

is urged that the petition deserves outright dismissal. 

15.    This  Court  has  heard  the  arguments  addressed  by  learned 

counsel for the rival parties, besides going through the material placed on 

record. 

16.    The  issue  before  this  Court,  at  this  stage,  is  limited.  The 

petitioners seek interference with the order dated 20.07.2026, whereby their 

application for discharge was dismissed and charges were framed under the 

aforementioned  provisions  of  IPC  as  well  as  PC  Act.  The  question, 

therefore,  is  whether,  on  the  material  collected  during  investigation,  the 

impugned  order  suffers  from  such  patent  illegality,  perversity  or  error  of 

law,  which  would  warrant  interference  by  this  Court  in  revisional 

jurisdiction. Before examining the said question, it is necessary to notice the 

earlier  proceedings.  The  petitioners  had  earlier  approached  this  Court  by 

filing a petition bearing number CRM-M-31272-2018 seeking quashing of 

the FIR and consequential proceedings, primarily on the basis of the One 

Time Settlement with the Bank. This Court, vide order dated 18.07.2022, 

quashed  the  FIR  and  consequential  proceedings.  The said  order  was 

challenged by the respondent-CBI before the Hon'ble Supreme Court. Vide 

judgment dated 11.11.2025, the Hon'ble Supreme Court set aside the order 

of this Court and restored the proceedings arising out of the charge-sheet 

dated  30.11.2016  before  the  learned  trial  Court.  At  the  same  time,  the 

Hon'ble Supreme Court clarified that its observations would not prejudice 

the defence of the accused and that the learned trial Court would proceed 

uninfluenced  by  the  observations  made  therein.  Thus,  the  merits  of  the 

defence are still open to the petitioners at the trial. 

17.    After  restoration  of  the  proceedings,  the  learned  trial  Court 

CRR-1938-2026 (O&M)    -14-    

considered  the  discharge  application  and  the  material  collected  during 

investigation  and,  vide  impugned  order  dated  20.07.2026,  dismissed  the 

application  and  proceeded  to  frame  charges.  The  petitioners  have  now 

approached this Court seeking setting aside of the said order. Therefore, the 

question  which  arises  for  consideration  by  this  Court  is  whether  the 

impugned  order  framing  charges  calls  for  interference  in  exercise  of 

revisional  jurisdiction.  The  law  relating  to  interference  at  the  stage  of 

framing  of  charge  is  well  settled.  In Manendra  Prasad  Tiwari  v.  Amit 

Kumar Tiwari, (2022) 20 SCC 757, the Hon'ble Supreme Court has held 

that although the High Court can quash a charge in exercise of revisional 

jurisdiction, it cannot do so by weighing the correctness or sufficiency of the 

prosecution  evidence.  The  Court  is  required  to  see whether,  if  the 

prosecution material is taken at its face value, it discloses the commission of 

an offence. At the stage of charge, the Court is concerned with the existence 

of strong suspicion and not with proof of guilt. The Hon'ble Supreme Court 

has  further  held  that  revisional  jurisdiction  is  meant  to  correct  a  patent 

defect, error of jurisdiction or law or perversity in the proceedings. While 

examining a challenge to a charge, the High Court is not required to conduct 

a  meticulous  examination  of  the  evidence  or  determine  whether  the 

prosecution would ultimately result in conviction. Interference is warranted 

only where the allegations are patently absurd or inherently improbable, or 

where the basic ingredients of the alleged offence are not disclosed from the 

material on record. Reference can also be made to Chitresh Kumar Chopra 

v. State (Government of NCT of Delhi), (2009) 16 SCC 605, wherein the 

Hon’ble  Supreme  Court  has  observed  that  it  is  trite  that  at  the  stage  of 

framing  of  charge,  the  Court  is  required  to  evaluate  the  material  and 

CRR-1938-2026 (O&M)    -15-    

documents  on  record  with  a  view  to  finding  out  if  the  facts  emerging 

therefrom,  taken  at  their  face  value,  disclose  the existence  of  all  the 

ingredients  constituting  the  alleged  offence  or  offences.  For  this  limited 

purpose, the Court may sift the evidence as it cannot be expected even at the 

initial stage to accept as gospel truth all that the prosecution states. At this 

stage, the court has to consider the material only with a view to find out if 

there is ground for "presuming" that the accused has committed an offence 

and not for the purpose of arriving at the conclusion that it is not likely to 

lead  to  a  conviction.  Similar  observations  were  made  by  the  Hon’ble 

Supreme Court in Niranjan Singh Karam Singh Punjabi & Ors. v. Jitendra 

Bhimraj Bijja & Ors, (1990) 4 SCC 76. 

18.    Reliance can also be placed upon State of Maharashtra v. Som 

Nath Thapa, (1996) 4 SCC 659, where a three-Judge Bench of the Hon’ble 

Supreme Court explained the meaning of the word "presume". Referring to 

the dictionary meanings of the said word, it was observed that if on the basis 

of  materials  on  record,  a  Court  could  come  to  the  conclusion  that 

commission of the offence is a probable consequence, a case for framing of 

charge  exists.  To  put  it  differently,  if  the  Court were  to  think  that  the 

accused might have committed the offence it can frame the charge, though 

for  conviction  the  conclusion  is  required  to  be  that  the  accused  has 

commuted the offence. It is apparent that at the stage of framing of charge, 

probative  value  of  the  materials  on  record  cannot  be  gone  into  and  the 

materials brought on record by the prosecution has to be accepted as true at 

that stage. 

19.    Reliance  can  also  be  placed  upon Amit  Kapoor  v.  Ramesh 

Chander, (2012) 9 SCC 460, wherein the Hon'ble Supreme Court held as 

CRR-1938-2026 (O&M)    -16-    

under: 

“Section 397 of the Code vests the Court with the power 

to call for and examine the records of an inferior court for 

the  purposes  of  satisfying  itself  as  to  the  legality  and 

regularity  of  any  proceedings  or  order  made  in  a  case. 

The object of this provision is to set right a patent defect 

or an error of jurisdiction or law. There has to be a well-

founded error and it may not be appropriate for the court 

to scrutinize the orders, which upon the face of it bears a 

token  of  careful  consideration  and  appear  to  be  in 

accordance  with  law.  If  one  looks  into  the  various 

judgements of this Court, it emerges that the revisional 

jurisdiction  can  be  invoked  where  the  decisions  under 

challenge are grossly erroneous, there is no compliance 

with the provisions of law, the finding recorded is based 

on no evidence, material evidence is ignored or judicial 

discretion is exercised arbitrarily or perversely. These are 

not  exhaustive  classes,  but  are  merely  indicative. Each 

case would have to be determined on its own merits.  

13.  Another  well-accepted  norm  is  that  the  revisional 

jurisdiction of the higher court is a very limited one and 

cannot  be  exercised  in  a  routine  manner.  One  of  the 

inbuilt  restrictions  is  that  it  should  not  be  against  an 

interim or interlocutory order. The Court has to keep in 

mind  that  the  exercise  of  revisional  jurisdiction  itself 

should not lead to injustice ex facie. Where the Court is 

dealing  with  the question  as  to  whether  the  charge has 

been  framed  properly  and  in  accordance  with  law  in a 

given case, it may be reluctant to interfere in exercise of 

its  revisional  jurisdiction  unless  the  case  substantially 

falls within the categories afore stated. Even framing of 

charge is a much advanced stage in the proceedings under 

the CrPC.” 

20.    Applying  the  above  principles  to  the  present  case,  this  Court 

CRR-1938-2026 (O&M)    -17-    

finds  that the  learned  trial  Court has not  proceeded on the basis of  mere 

allegations. The charge-sheet and the material collected during investigation 

disclose  that  ten  work  orders,  valuing  about  Rs.348.24  crores,  were 

submitted in connection with the credit facilities. Three of the work orders, 

according  to  the  investigation,  were  denied  by  the concerned  companies, 

while the remaining work orders were allegedly issued by associate/group 

companies and the investigation disclosed common directorships and alleged 

concealment  of  their  relationship  with  the  borrower.  The  prosecution  has 

also relied upon the alleged false stock and receivable statements, the alleged 

forged  lien  documents  relating  to  the  collateral  properties,  Bank  records, 

inspection material, fund-flow analysis and the CFSL report. 

21.    The plea that the sanction letters do not specifically refer to the 

work  orders  cannot,  at  this  stage,  by  itself  displace  the  prosecution  case. 

Likewise,  the  questions  whether  the  work  orders  were  only  proposals, 

whether  the  originals  were  required  to  be  recovered,  whether  the 

photocopies can ultimately be proved in accordance with law and whether 

the denial by the concerned companies conclusively establishes fabrication 

are  matters  which  require  appreciation  of  evidence.  The  same  cannot  be 

finally determined in favour of the accused at the stage of charge. Similarly, 

the  plea  regarding  the  collateral  securities,  personal  guarantees  and  the 

Bank's spot inspection reports does not make the prosecution case inherently 

improbable. The prosecution alleges not merely failure to repay the Bank's 

dues  but  procurement  of  credit  facilities  through  false  or  fabricated 

documents  and  subsequent  diversion  of  the  funds.  Whether  the  material 

relied upon by the CBI ultimately establishes these allegations is a matter for 

trial. At this stage, the Court is only required to see whether the material 

CRR-1938-2026 (O&M)    -18-    

raises the requisite strong suspicion. The same principle applies to the CFSL 

report,  account-opening  forms  and  the  alleged  routing  of  funds  through 

different entities. The petitioners seek to examine the evidentiary value and 

connection  between  these  documents  and  the  alleged diversion.  Such  an 

exercise  would  amount  to  a  mini  trial.  The  material  relied  upon  by  the 

prosecution,  taken  at  its  face  value,  cannot  be  discarded  merely  because 

another  interpretation  is  possible.  The  individual roles  attributed  to  the 

petitioners are also matters to be examined on the basis of evidence during 

trial. 

22.    So  far  as  the  plea  regarding  the  One  Time  Settlement  is 

concerned, it also does not assist the petitioners at this stage. This issue had 

already  formed  the  basis  of  the  earlier  order  of  this  Court  quashing  the 

proceedings, which order was set aside by the Hon'ble Supreme Court. The 

Supreme Court specifically noticed the allegations of fabricated documents, 

criminal conspiracy, offences under the Prevention of Corruption Act and 

the difference between the amount due and the amount accepted under the 

settlement while restoring the prosecution. At the same time, it expressly left 

the merits of the defence open. Therefore, the petitioners can certainly raise 

the effect of the settlement during trial but the settlement, by itself, cannot be 

treated as a ground to discharge them in the present proceedings. 

23.    As regards the offence under Section 13(2) read with Section 

13(1)(d) of the PC Act, learned Senior Counsel has argued that there is no 

allegation of demand or acceptance of any illegal gratification and that the 

credit proposals were processed by the Credit Processing Cell and the Head 

Office,  with  the  final  sanction  having  been  accorded  by  the  competent 

authorities. The prosecution, however, relies upon the role attributed to the 

CRR-1938-2026 (O&M)    -19-    

accused persons in the processing and obtaining of the credit facilities and 

the  circumstances  surrounding  the  alleged  use  of  false  and  fabricated 

documents and diversion of the loan proceeds. At this stage, it would not be 

appropriate to examine the defence version or to finally determine whether 

the  material  collected  during  investigation  would  ultimately  establish  the 

ingredients of the offence under the Prevention of Corruption Act. The same 

would be a matter for determination by the learned trial Court on the basis of 

evidence. 

24.    The reliance placed by learned Senior Counsel on State through 

Central  Bureau  of  Investigation’s  case  (supra)  does  not  alter  the  above 

position. The principle that the Court must apply its mind to the material on 

record at the stage of charge is well settled. However, that exercise does not 

require  the  Court  to  finally  determine  the  reliability,  admissibility  or 

sufficiency of the evidence for conviction. In the present case, the learned 

trial Court has considered the material collected during investigation and has 

recorded reasons for forming an opinion that the same gives rise to sufficient 

grounds for presuming commission of the offences. This Court is, therefore, 

unable to hold that the allegations against the petitioners are patently absurd 

or  inherently  improbable  or that the  basic  ingredients  of the offences  are 

wholly absent. The objections raised by the petitioners essentially seek an 

assessment  of  the  evidentiary  value  of  the  prosecution  material  and 

acceptance  of  their  defence  at  the  threshold.  Such an  exercise  is  not 

permissible in the present revisional proceedings. As held in the abovecited 

authorities,  once  there  is  material  giving  rise  to a  strong  suspicion  of 

commission of the offence, the final test of guilt cannot be applied at the 

stage of framing of charge.  

CRR-1938-2026 (O&M)    -20-    

25.    In  view  of  the  above  discussion,  this  Court  finds  no  patent 

illegality,  perversity  or  jurisdictional  error  in  the  impugned  order  dated 

20.07.2026.  The  learned  trial  Court  has  rightly  declined  to  discharge  the 

petitioners and has proceeded to frame charges on the basis of the material 

available  on  record.  The  present  petition,  therefore,  does  not  call  for 

interference. Consequently, the revision petition is dismissed. The impugned 

order dated 20.07.2026 passed by the learned Special Judge, CBI, Haryana 

at Panchkula is upheld.  

26.    The  learned  trial  Court  shall  proceed  with  the  trial  in 

accordance with law, uninfluenced by any observation made in this order. 

The prayer for stay of further proceedings also stands dismissed.  

27.    Pending application(s), if any, shall stand disposed of. 

17.09.2026                      (MANISHA BATRA)  

Waseem Waseem Waseem Waseem R. R. R. R. AnsariAnsariAnsariAnsari                      JUDGE 

    Whether speaking/reasoned        Yes/No  

    Whether reportable          Yes/No