SUNIL GUDLAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel for the petitioner and Mr. Vaz, learned Special Public Prosecutor for the respondents.

(2.) RULE . By consent, heard forthwith.

(3.) MR . Lotlikar, learned Senior Counsel for the petitioner at the outset invited my attention to paragraph 15 of the impugned order in which reference has been made to paragraph 19 of the order dated 21/08/2012 passed by learned Single Judge in Criminal Application (Bail)no.111/2012 by which the bail application filed by the petitioner, was rejected. Mr. Lotlikar also invited my attention to paragraph 22 of the order dated 21/08/2012 passed by learned Single Judge in which learned Judge has specifically observed that the findings in the bail application have been arrived at prima facie only for the purpose of considering the bail application and the same should not influence in deciding any issues in further proceedings in the case. According to Mr. Lotlikar, in view of paragraph 15 of the impugned order, learned Special Judge ought not to have relied upon the observations made by learned Judge of this Court while disposing of the bail application and ought to have decided the application seeking extension of time on its own merits, in accordance with law.