Bombay High Court
Irfanullah Habibullah Faruqui And Ors vs The State Of Maharashtra on 17 December, 2018
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
5-wp-1019.2010.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.1019 OF 2010
Irfanullah Habibullah Faruqui and Ors. ... Petitioner
Versus
State of Maharashtra and Anr. ... Respondents
Mr.A.K. Milwala for the Petitioner.
Mr. Mubin Solkar a/w Adv Zara for R. No. 2.
CORAM : B.P. DHARMADHIKAKRI &
SARANG V. KOTWAL, JJ.
DATE : DECEMBER 17, 2018 P.C.:
Matter is for final hearing. Prayer is to quash the proceedings.
2. Rule has already been issued on 19/7/2011 and on that date this court has directed the police to give eight days notice to the petitioner before filing of the chargesheet. Chargesheet is not filed till date.
3. We therefore, direct the Investigating Officer to present the chargesheet within two weeks. A copy thereof shall be made available for perusal of this court on the next date of hearing. (SARANG V. KOTWAL, J.) (B.P. DHARMADHIKARI, J.) nilegaonkar 1/1 ::: Uploaded on - 19/12/2018 ::: Downloaded on - 27/12/2018 08:56:13 :::