INDUR KARTAR CHHUGANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this common judgment and order the abovenumbered proceedings are disposed of together as it involves common and overlapping questions.

(2.) Rival arguments were heard on earlier dates. Perused the order dated 30.1.2006 which is impugned in Criminal Appeal No.688 of 2006. Said order was passed by the then learned Judge of Special MPID Court & Additional Sessions Judge, Greater Bombay. Said order was passed below show-cause notice issued to one Indur K. Chhugani in C.R. No.47 of 2004 registered by EOW, through CB, CID, Mumbai against said Indur K. Chhugani, his wife and his son.

(3.) At the threshold, it must be mentioned that there is specific order of this Court dated 9/9/2009 of another Division Bench by which certain directions were given for not taking up the criminal writ petition for final hearing at the instance of the petitioner unless he vacates the Flat Nos.501 and 502. The said order dated 9/9/2009 was passed by the Division Bench (Shri B.H. Marlapalle and Smt. Roshan Dalvi, JJ.). The said order dated 9/9/2009 is reproduced hereunder for the sake of clarity :