DILIP GULABRAO DANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Tiwari, learned Advocate for the petitioners, Mr. Ahirkar, learned Additional Public Prosecutor for non -applicant no.1 and Mr. Khamborkar, learned Advocate for non -applicant no.2.

(2.) RULE . Rule is made returnable forthwith.

(3.) MR . Ahirkar, learned Additional Public Prosecutor for non -applicant no.2 has submitted that the investigation is still going on. In the facts of present case, we find that invoking of jurisdiction under Section 482 of the Code of Criminal Procedure, at this stage, will not be proper.