AZIM H PREMJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN all these applications, the applicant seek direction to delete their names from the criminal cases filed against them in various courts. The applications were heard on merit.

(2.) LEARNED Advocate Shri R. Ravindran argued on behalf of the applicants and Shri B. R. Gawai, Public Prosecutor assisted by Shri A. S. Fulzele, Additional Public Prosecutor argued on behalf of the non-applicant.

(3.) IN order to appreciate the issues raised in these applications, it is necessary to first enumerate the facts in each of the applications. RIMINAL APPLICATION NO. 765 OF 2000.