ALKABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Shri. Godsay, learned counsel appearing for the Applicants, on instructions, submits that chargesheet has been filed in respect of the subject crime. The learned counsel further submits that liberty be granted to raise appropriate challenge in view of filing of the chargesheet. We have perused the complaint and considered the submissions advanced. We have also perused the order passed by the learned Single Judge on 12th March, 2009.

(2.) The Applicants are at liberty to raise appropriate challenge to the chargesheet filed by the police, in accordance with law. We direct that no coercive action be taken against the Applicants till 21st June, 2013. The proceedings initiated on the complaint filed against the Applicants on 21st March 2008, being Crime No. 36 of 2008, registered with Police Station, Dharangaon, Dist. Jalgaon, shall stand stayed till 21st June, 2013. All issues are kept open. Rule is made absolute on the terms indicated above.