Bombay High Court
M/S Sikkim Ferro Alloys Ltd And Ors vs Union Of India And Ors on 8 August, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
KVM 11 - WP 2005-2023.doc
Digitally signed
by KANCHAN
KANCHAN VINOD
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
VINOD MAYEKAR
MAYEKAR Date:
2025.08.14
17:32:07 +0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2005 OF 2023
M/S Sikkim Ferro Alloys Ltd. & Ors. ... Petitioners
V/s.
Union of India & Anr. ...Respondents
______________________
Mr. Girish Gobdole, Senior Advocate a/w. Mr.Prasad Nagargoje, Mr.Ryan
Peters, i/b. Mr.Devashish Godbole for Petitioners.
Mr.Shreeram Shirsat, Spl.P.P. a/w. Mr.Shekhar V. Mane for Respondent No.1-
CBI.
Mr.Sagar Chaturvedi for Respondent No.2.
______________________
CORAM : A. S. GADKARI AND
RAJESH S. PATIL, JJ.
DATE : 8th AUGUST, 2025
P.C.:-
1) The Central Bureau of Investigation, Economic Offences
Branch, Mumbai, has lodged the present crime on 30 th September, 2022, under Sections 120-B read with 420, 467, 468 and 471 of the Indian Penal Code and Sections 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988. The Petition is pending before this Court for last more than 27 months. The Petition was lastly taken up for hearing on 25 th July, 2025 when at the request of the learned Special P.P., time was granted to take instructions on the points which were raised by this Court. 1/2 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 15/08/2025 23:12:11 :::
KVM 11 - WP 2005-2023.doc 2) Today, Mr.Shirsat, learned Special P.P. on instructions submitted
that, in last 27 months i.e. 810 days, statements of 101 witnesses, out of which 59 witnesses are bank employees, have been recorded by the Investigating Agency.
2.1) Upon a specific querry by this Court that, whether the role of any public servant is revealed during the course of investigation in the crime till today, to which it was informed that, till date no role of any public servant is revealed.
2.2) Upon a further querry, it was informed to this Court that to ascertain the role of any public servant in the present crime, the process of scrutinizing statements of witnesses is undergoing and it may take about four months to complete it.
3) At the request of Mr.Shirsat, stand over to 19th December, 2025.
4) Ad-interim relief, if any granted earlier, to continue till the next date.
(RAJESH S. PATIL, J.) (A.S. GADKARI, J.) 2/2 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 15/08/2025 23:12:11 :::