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Bombay High Court

R. D. Swamy vs Central Bureau Of Investigation, Eow ... on 12 April, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

2023:BHC-AS:11774

                                                1/2                           7 REVN-418-18+3.odt


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                      CRIMINAL REVISION APPLICATION NO.418 OF 2018
               R.D.Swamy                                         ..     Applicant
                                      Versus
               Central Bureau of Investigation, EOW              ..     Respondents
               & Anr.


                                                  WITH
                            CRIMINAL WRIT PETITION NO.4400 OF 2018
               Rajeev Narendra Khanna                            ..     Petitioner
                                      Versus
               The Central Bureau of Investigation,              ..     Respondents
               BS & FC & Anr.


                                                  WITH
                            CRIMINAL WRIT PETITION NO.5450 OF 2018
               M/s.Arihant      Electro                   Mech   ..     Petitioners
               Engineering Co.Ltd. & Anr.
                                      Versus
               The Central Bureau of Investigation               ..     Respondents
               & Anr.


                                                  WITH
                                CRIMINAL WRIT PETITION NO.978 OF 2020
               Kishan Kumar Gupta                                ..     Petitioner
                                      Versus
               The Central Bureau of Investigation,              ..     Respondents
               BS & FC & Anr.


                                                      ...




               M.M.Salgaonkar




                 ::: Uploaded on - 19/04/2023                         ::: Downloaded on - 15/06/2023 18:22:56 :::
                                  2/2                  7 REVN-418-18+3.odt


Mr.Rajiv Chavan, Senior Advocate with Mr.Pranav Badheka
and Mr.Rutvij Solanki i/b Mr.Prashant Pawar for the Applicant
in REVN/418/18.
Ms.Archana Khan for the Petitioner in WP/4400/18.
Mr.Hitesh Patel with Mr.Sameer for the Petitioner in
WP/5450/18.
Mr.Rajesh Khobragade for the Petitioner in WP/978/20.
Mr.Sandesh Patil with Mr.Chintan Shah for CBI in all the
matters.
Ms.Anamika Malhotra, A.P.P. for the State in all the matters.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 12th APRIL, 2023 P.C:-

1. On hearing the learned senior counsel Mr.Rajiv Chavan for the Applicant in Revision Application No.418 of 2018, learned counsel Ms.Archana Khan- for the Petitioner in Writ Petition No.4400 of 2018, learned counsel Mr.Hitesh Patel for the Petitioner in Writ Petition No.5450 of 2018 and learned counsel Mr.Rajesh Khobragade for the Petitioner in Writ Petition No.978 of 2020, when I was unable to be persuaded to reverse the impugned order, refusing discharge, the learned counsel seek withdrawal of the proceedings.
2. Permission granted. Cri.Rev. Application No.418 of 2018 and Writ Petition Nos.4400/18, 5450/18 and 978/20 stand disposed off,as withdrawn.

( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 19/04/2023 ::: Downloaded on - 15/06/2023 18:22:56 :::