Bombay High Court
Lokhandwala Infrastructure Private ... vs The State Of Maharashtra And Anr on 13 September, 2021
Author: N.J. Jamadar
Bench: S.S. Shinde, N.J. Jamadar
Sherla V.
13_APL.695.2021.doc
Digitally signed by
VISHWANATH
VISHWANATH
SATYANARAYANA
SATYANARAYANA SHERLA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHERLA
Date: 2021.09.14
10:21:45 +0530
CRIMINAL APPELLATE SIDE
CRIMINAL APPLICATION NO.695 OF 2021
Lokhandwala InfrastruCture Private Limited &
... Applicants
Ors.
Vs
The State of Maharashtra & another ... Respondents
Mr.Yusuf Iqbal i/b M/s.Y & A Legal for Applicants
Mr.S.R. Shinde, APP, for Respondent - State
Mr.Sanjeev Kumar for Respondent No.2
CORAM: S.S. SHINDE &
N.J. JAMADAR, JJ.
DATED: SEPTEMBER 13, 2021 P.C.:
1. Heard learned Counsel appearing for the Applicants.
2. Issue notice to the Respondents, returnable on 14th October, 2021.
3. The learned APP waives service of notice on behalf of Respondent No.1 and Mr.Sanjeev Kumar waives service of notice on behalf of Respondent No.2.
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13_APL.695.2021.doc
4. In the meanwhile, the Investigating Officer may proceed with the investigation, however, shall not file chargesheet without seeking leave of this Court till the next date. Insofar as protection from arrest is concerned, the applicants are free to apply before the appropriate Forum / Court in accordance with law. Pendency of this application shall not be considered as an impediment to consider such prayer of the applicants for protection by the concerned Forum/Court.
(N.J. JAMADAR, J.) (S.S. SHINDE, J.)
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