BHAUSAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court aggrieved by the denial of protection under Section 438 Cr.P.C., 1973 by the High Court.

(3.) While issuing notice by order dated 12.01.2018 this Court noted that the appellant had already taken voluntary retirement in the year 2011 and the suicide is of the year 2017. We had requested the learned counsel for the State to get instruction as to the stage of the investigation. Learned counsel for the State submits that the investigation is in progress and the same is yet to be completed.