Bombay High Court
Central Bureau Of Investigation vs Mainak Mehta on 3 July, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
2025:BHC-AS:27724-DB
ssm 1 51-iast3749.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION (STAMP) NO. 3749 OF 2025
IN
CRIMINAL WRIT PETITION NO. 2444 OF 2022
Central Bureau Of Investigation .....Applicant
IN THE MATTER BETWEEN-
Maiank Mehta .....Petitioner
Vs.
Central Bureau Of Investigation & Ors. ....Respondents.
_____________________________________
Mr. Kuldeep S. Patil a/w Adv. Dhavalsinh V. Patil for the Applicant-
Respondent No.1-CBI.
Mr. Amit Desai, Senior Advocate a/w Mr. Prranav Badheka, Senior
Advocate, Adv. Gopalkrishna Shenoy, Adv. Manavendra Mishra, Adv. Amey
Mirajkar, Adv. Swati Singh and Adv. Jyoti Yadav i/by Khaitan & Co. for the
Petitioner.
Mr. Kamar Ali Shaikh a/w Mr. Venegavkar for the Respondent No.2.
_____________________________________
CORAM : A. S. GADKARI AND
RAJESH S. PATIL, JJ.
DATE : 3rd JULY, 2025. P.C.:-
1) This is an Application preferred by the Investigating Agency for modification of Order dated 25 th July, 2022, which was extended from time to time till today and to permit the Investigating Agency to file charge- 1/3 ::: Uploaded on - 09/07/2025 ::: Downloaded on - 01/08/2025 22:20:05 :::
ssm 2 51-iast3749.2025.doc sheet/ supplementary charge-sheet against the Petitioner.
2) Mr. Patil, learned counsel appearing for the Applicant/Respondent No.1-CBI on instructions submitted that, the investigation of the present crime is completed and the charge-sheet is ready to be filed, however in view of the directions issued in paragraph No.6(ii) of Order dated 25th July, 2022, the same could not be filed till today.
3) As the investigation of the crime is completed, we direct the Investigating Agency to file a charge-sheet in the jurisdictional Court within a period of one week from today.
4) Paragraph 6(ii) of Order dated 25 th July, 2022 is modified to that extent.
5) Mr. Patil, fairly conceded to the fact that, the custody of the Petitioner is not necessary and they will not adopt coercive steps to that extent with the Petitioner. The said statement is accepted.
6) Mr. Desai, learned senior counsel for the Petitioner submitted that, the Petitioner has already filed an Application under Section 306 of Cr.P.C./Section 343 of BNSS and/or 5(2) of the Prevention of Corruption Act before the trial Court and the same is pending for final adjudication.
7) In view thereof, we direct the learned Judge of the trial Court not to take cognizance of the case qua the Petitioner till the said Application is decided and decide the aforesaid Application expeditiously. 2/3 ::: Uploaded on - 09/07/2025 ::: Downloaded on - 01/08/2025 22:20:05 :::
ssm 3 51-iast3749.2025.doc
8) We direct the Petitioner to co-operate with the trial Court in
adjudication of the said Application.
9) Interim Application is accordingly disposed off.
(RAJESH S. PATIL, J.) (A.S. GADKARI, J.)
Digitally signed
by SANJIV
SANJIV SHARNAPPA
SHARNAPPA MASHALKAR
MASHALKAR Date:
2025.07.09
12:37:35 +0530
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