Bombay High Court
Indamer Aviation Pvt. Ltd. And Ors vs The State Of Maharashtra And Anr on 14 February, 2019
Author: Anuja Prabhudessai
Bench: B.P. Dharmadhikari, Anuja Prabhudessai
Megha 23_wp_672_2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
WRIT PETITION NO.672 OF 2019
Indamer Aviation Pvt. Ltd. and Ors. ...Petitioners
Versus
The State of Maharashtra and Anr. ...Respondents
.....
Mr. Mihir Desai, Senior Advocate with Mr. Subodh Desai and Mr.
Pavan Mali for the Petitioners.
Mr. S.R. Shinde, APP for the Respondent No.1-State.
Mr. Vilas Datir, P.I., present.
CORAM : B.P. DHARMADHIKARI AND
SMT. ANUJA PRABHUDESSAI, JJ.
DATED: 14th FEBRUARY, 2019.
P.C.:-
Heard. Contention is that unless outcome of investigation under Section 7 of the Aircraft Act, 1934 is out no criminal action can be initiated against Petitioners. It is claimed that such investigation under Section 7 is still not over.
2. Notice to Respondents, returnable on 20.3.2019. The learned APP waives notice of Respondent No.1. Though investigation may continue, no charge-sheet in the meanwhile. (SMT. ANUJA PRABHUDESSAI, J.) (B.P. DHARMADHIKARI, J.) Megha 1/1 ::: Uploaded on - 15/02/2019 ::: Downloaded on - 16/02/2019 00:32:48 :::