SANJANA SANJAY KOTAWDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed seeking directions with the following prayers:

(2.) Pursuant to the notices issued to the respondents, Ms.Shinde, the learned APP appearing for the Respondent - State, has filed a report of the Investigating Officer. Upon perusal of the said police report, it appears that the Investigating Officer has investigated into the allegations and filed chargesheet before the Court of Metropolitan Magistrate, 29th Court, Dadar, Mumbai. It appears from the report submitted by the Investigating Officer that the accused, namely, Dhondiba Sopan Walke was issued notice under section 41-A(1) of the Code of Criminal Procedure, however, the said accused did not appear before the concerned police officer. Therefore, the Investigating Officer visited the place of his employment i.e., Garbage Disposal Section, Brihanmumbai Mahanagarpalika, Mumbai and his custody was taken by the Investigating Officer. He was produced before the concerned Magistrate on 17th November, 2019. The concerned Magistrate passed an order sending the accused to police remand till 19th November, 2019. Subsequently, he was released on bail. On 12th December, 2019, chargesheet was filed before the Metropolitan Magistrate, 29th Court, Dadar, Mumbai. It appears that this petition is filed on 24th November, 2020 and by that time, investigation was over and in the year 2019 itself, chargesheet came to be filed.

(3.) Therefore, in our considered view, no further directions are necessary since the chargesheet is already filed.