JAYESH PRATAP DOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are group of writ petitions and the intervention applications therein moved to question the legality and propriety of the decisions taken by the State of Maharashtra in the matters of appointment of special Public Prosecutors under Section 24(8) of the Code of Criminal

(2.) The applicants in Criminal Application Nos.140 of 2010 and 178 of 2010 are seeking intervention in Criminal Writ Petition No.747 of 2010 on the ground that their interest in the appointment of Special Public Prosecutors in Criminal Case bearing MECR No.14 of 2002 arising out of complaint case No.279/PW of 2006 pending before the 33 rd Metropolitan Magistrate, Ballard Pier, Mumbai are akin to those of the petitioners in Criminal Writ Petition No.747 of 2010 Mr.Jayesh Doshi, the co accused in the said criminal case.

(3.) Admittedly, the intervenors are the co accused in the said criminal case and, therefore, their intervention in the present proceedings is justifiable. Their pleas, therefore, on the basis of the record produced by them have to be heard. Intervenors are, therefore, heard along with the parties to the petitions.