Bombay High Court
Yamuna Kathod Namkuda vs The State Of Maharashtra And Ors on 10 March, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
Tauseef 06-APPLN.391.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.391 OF 2018
Prakash Yashwant Naik ...Applicant
V/S.
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION NO.1219 OF 2019
IN
CRIMINAL APPLICATION NO.391 OF 2018
Yamuna Kathod Namkuda ...Applicant
V/S.
The State of Maharashtra & Ors. ...Respondents
Mr. M. S. Mohite, Senior Advocate a/w Mr. Prasanna Bhangale a/w Mr. P.
P. Kulkarni i/b P. S. Chambers for Applicant.
Smt. Rutuja Ambekar, APP for Respondent No.1 (State).
Dr. Uday Warunjikar, Advocate for Respondent Nos.2 to 5.
CORAM : A. S. GADKARI, J.
DATE : 10th MARCH, 2021. P.C. :
1. It appears from the record that, after the Trial Court granted interim relief to Respondent Nos.2 to 5 on 6th April 2018, and confirmed it by its impugned Order dated 29th June 2018, the Respondent Nos.2 to 5 / Accused were not called for interrogation by the investigating officer.
2. The factum of procurement of the alleged forged stamp paper, which is annexed at page No.84 to the present Application, is yet to be ascertained by the Investigating Officer.
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Tauseef 06-APPLN.391.2018.doc
3. In view thereof, Respondent Nos.2 to 5 are directed to attend the Investigating Officer of the present crime i.e. C.R. No.766 of 2017, registered with Waliv Police Station, Taluka Vasai, District Palghar, on 12th, 16th, 18th, 20th, 23rd and 28th March 2021, between 10.00 a.m. and 1.00 p.m. and to cooperate in the process of investigation.
4. It is made clear that, Respondent Nos.2 to 5 shall not be detained in Police Station, beyond 1.00 p.m. on any count.
5. Stand over to 31st March 2021.
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