MOHAMMED NAWAZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Thakur, learned Counsel for the applicant, Mr. Dedhia, learned A.P.P, for respondent-State and Mr. Saraogi, learned Counsel for the intervenor.

(2.) Crime No.47 of 2016 is being investigated by Economic Offences Wing, Crime Branch, Mumbai qua the applicant. An F.I.R was registered under Ss. 406, 417, 418, 420, 465, 467, 468, 471, 474, 120 (B) of the Indian Penal Code on 27th May, 2016. It appears from the record that ever since the offence was registered, the applicant has never been arrested since he is at abroad.

(3.) This Court, while granting interim protection to the applicant, by an order dated 23rd February, 2021, made following pertinent observations;