Bombay High Court
Prabhu Chawla vs The State Of Maharashtra And Anr on 12 January, 2024
Author: Prakash D. Naik
Bench: Prakash D. Naik
29-WP-2337-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2337 OF 2018
Prabhu Chawla ...Petitioner
Versus
The State Of Maharashtra And Anr. ...Respondents
Ms. Bhagyashree Limbhe i/by Naik Naik And Company Advocate
for Petitioner.
Mr. Arfan Sait, APP for Respondent-State.
CORAM : PRAKASH D. NAIK, J.
DATE : 12th JANUARY, 2024 P.C.:-
1. Learned Advocate for Petitioner submitted that, in the light of decision of the Supreme Court in the case of Asian Resurfacing of Road Agency Private Limited and Another Vs. Central Bureau of Investigation1 interim relief granted earlier may be continued.
2. Petition is admitted vide order dated 3rd March 2021 and ad-interim relief is granted in terms of prayer clause (c). Vide order dated 6 th June 2023, interim relief was extended by period of six months.
3. This petition was listed on 7th December 2023. Since the papers could not be traced, it was adjourned till today and the interim relief granted earlier was continued till next date.
4. Learned Advocate for Petitioner submitted that petition is already 1 (2018) 16 SCC 299 Dnyaneshwar Ethape, P.A. 1 ::: Uploaded on - 17/01/2024 ::: Downloaded on - 30/01/2024 16:14:25 ::: 29-WP-2337-2018.doc admitted. The case pertains to offence under Section 295(A) of IPC.
Sanction under section 196(1) of Cr.P.C. is necessary. Interim relief may be extended.
5. In the light of issues involved in the matter and decision referred to above, the interim relief granted vide order dated 3 rd March 2021 is extended for a period of six months from today.
(PRAKASH D. NAIK, J.) Dnyaneshwar Ethape, P.A. 2 ::: Uploaded on - 17/01/2024 ::: Downloaded on - 30/01/2024 16:14:25 :::