Bombay High Court
Datta Narayan Rane And Ors vs The State Of Maharashtra And Ors on 19 January, 2023
Bench: Nitin W. Sambre, R. N. Laddha
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904.WP.3074.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
WRIT PETITION NO. 3074 OF 2021
Datta Narayan Rane & Ors. ....PETITIONERS
V/S
The State Of Maharashtra & Ors. ....RESPONDENTS
Adv. Suryajeet P. Chavan for Petitioners Smt. M. M. Deshmukh APP for the respondent-state. Mr. Indrajeet J. Joshi for Respondent no. 2 Mr. Ashok Mundargi, Sr. Advocate a/w Adv. Ajit D. Hon for Respondent no. 3 to 5.
CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ DATED : 19th JANUARY, 2023 P.C.:
1. The petitioners allege corruption in the matter of execution of certain contracts with Ichalkaranji Municipal Council and accordingly complaints were received by ACB, Kolhapur.
2. Vide communication dated 27/10/2021, Additional Superintendent of Police (Head Quarter), ACB, Maharashtra State has addressed a communication to Principal Secretary, Revenue and Forest Department, Mantralaya seeking permission to investigate the complaints, pursuant to provision of section 17(A) of the Prevention of Corruption Act. The said issue appears to be pending with Revenue and Forest Department, Mantralaya. akn 1/2 2/2
904.WP.3074.2021.doc
3. In this background, we direct Smt. M. M. Deshmukh, learned APP to take instructions from the State Government as to the decision on the aforesaid communication. We expect the response of the State Government by 07/02/2023.
4. Stand over to 07/02/2023.
Digitally signed
ANANT by ANANT KRISHNA KRISHNA NAIK NAIK Date: 2023.01.21 10:18:00 +0530 (R. N. LADDHA, J) (NITIN W. SAMBRE, J.) akn 2/2