ABHAY MANOHAR SAPRE, J - (1.) These appeals are directed against the final judgment and order dated 18.04.2009 passed by the High Court of Delhi at New Delhi in Crl.MC Nos.5722-30 of 2006 and Crl.MA No.9675 of 2006, Crl.MC No. 74 of 2007 and Crl.MA Nos. 235-36 of2007, Crl.MC No.80 of 2007 and Crl.MA Nos.259-60 of 2007 and Crl.MC No.2376 of 2007 and Crl.MA Nos.8341-42 of 2007 whereby the High Court allowed the criminal petitions filed by the respondents herein under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") and quashed the criminal proceedings in CBI Case No.RC.4(A)/94-CBI/BSC/DLI pending before the Special Judge, Tis Hazari, Delhi against the respondents herein.
(2.) A few facts need mention hereinbelow to appreciate the short controversy involved in these appeals.
(3.) In the year 1992-93, it came to the notice of Investigating Agency (CBI) that two Limited Companies, namely, M/s New Beam Ferro Alloys Ltd.(NBFAL) - Respondent No. 6 and M/s WestCoast Brewers and Distillers Ltd.(WCBDL)-respondent No. 7 came out with public issue of their companies and in execution of the public issue, these Companies were alleged to have defrauded the Punjab National Bank (PNB), PNB House Branch, Sir P.M. Road, Fort, Mumbai to the tune of Rs. 15 crores approximately.;