JAYA ROY, J. - (1.) HEARD the learned counsel for the petitioners and the learned counsel appearing for the C.B.I.
(2.) THE petitioners have filed the instant revision application against the order dated 24.7.2009 passed by Special Judge, C.B.I., Dhanbad, whereby the petitioner application filed under Section 239 Cr.P.C.is rejected. The prosecution case in brief is that a credible information has been received through a reliable source that during January, 90 to August, 97 the petitioners alongwith other persons of the Fertilizer Corporation of India (FCI), Sindri Unit entered into a criminal conspiracy amongst themselves to cheat the FCI, Sindri and its officials in pursuance to which they cheated to the tune of Rs. 10,02,325.04 with corresponding wrongful gains to aforesaid accused persons and corresponding loss to FCI, Sindri Unit.
(3.) IT is further alleged that aforesaid accused persons had fraudulently and dishonestly received aforesaid amount, by manipulating records of wages section and Computer Deptt. of FCI, Sindri Unit, in excess to their salaries.;