ALOK RANJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is one of the accused (accused no. 4) in C. C. No. 1036/CPW/2008 pending before the Metropolitan Magistrate, 19th Court, Esplanade, Mumbai. The case has been investigated into by the Inspector of Police, Central Bureau of Investigation (CBI), Economic Offences Wing (EOW), Mumbai, and based on the investigation, a charge sheet in respect of offences punishable under Section 120B of the Indian Penal Code (IPC) read with Sections 409, 411, 420, 467, 468 and 471 thereof, came to be filed against the petitioner and eight others. By this petition under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure (Cr. P. C. ), the petitioner is seeking quashing of the said criminal proceedings, in so far as they relate to him.

(2.) By consent, it was decided that the petition should he heard and decided finally, at the admission stage itself.

(3.) I have heard Mr. Vishwajit Singh, the learned counsel for the petitioner. I have also heard Mr. S. K. Shinde, the learned counsel for the respondent no. 2 CBI. With the assistance of the learned counsel, I have gone through the relevant parts of the charge sheet, copies whereof have been made available.