STATE OF MAHARASHTRA Vs. MAHESH KARIMAN TIRKI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court discharging the accused mainly on the ground of irregular and/or invalid sanction to prosecute Accused Nos. 1 to 5 and no sanction to prosecute at the time of taking cognizance by the learned trial Court, so far as A-6 and not deciding the appeals on merits, the State of Maharashtra has preferred the present Special Leave Petition(s).

(2.) We have heard Mr. Tushar Mehta, learned Solicitor General, appearing on behalf of the State of Maharashtra and Mr. R. Basant, learned Senior Advocate, appearing on behalf of Accused No.6 (G.N. Saibaba) at length.

(3.) We have also gone through the judgment and order of conviction passed by the learned trial Court as well as the impugned judgment and order passed by the High Court.