DILIP KHITINDRA SYAM Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) HEARD Mr. Subhash Jha, the learned advocate for the applicants, Mr. Nakhawa, the learned advocate for respondent no. l and Smt. A. A. Mane, the learned APP for the State of Maharashtra / Respondent No. 2.

(2.) THE applicants are the accused in Case No. 310/PW/2007, pending before the Addl. Chief Metropolitan Magistrate, 40th Court at Girgaon, Mumbai. The said case is in respect of the offences punishable under Section 420, 465, 467, 468, 471 read with Section 120B of Indian Penal Code (IPC). It is not necessary to give any details regarding the pending case, except observing that as applicants had failed to remain present before the Learned Magistrate on certain dates of hearing, the Learned Magistrate had ordered issuance of a non bailable warrant of arrest, against the applicants. The applicants, thereafter, filed a writ petition before this court, being Criminal Writ Petition No. 387 of 2012, challenging the issuance of the non bailable warrant, as ordered by the Learned Magistrate, and praying, vide Prayer (a) therein, as follows :

(3.) THE applicants also prayed for interim and ad interim relief consistent with the aforesaid prayer. The said writ petition came to be disposed of, by this court, on 13.3.2012, by the following order :