MEHUL CHOKSI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Vijay Aggarwal, learned counsel for the Applicant in both Applications, Shri A.R. Patil, learned APP for the Respondent No.1-State and Shri H.S. Venegavkar, learned Special P.P. for the Respondent No.2.

(2.) The Applicant has challenged the order dtd. 30/8/2019 passed by the learned Special Judge, Greater Bombay below Exhibit-55 in Criminal M.A. No. 997/2018. Said application was filed by the Applicant before the learned Special Judge for directions to dismiss the application preferred under Sec. 4 of the Fugitive Economic Offenders Act 2018 (hereinafter referred to as the 'FEO Act'). The learned Special Judge directed that the matter would proceed further for hearing of the arguments of learned counsel for the respondent before him (i.e the Applicant herein) and thereafter for rejoinder by learned SPP for the Applicant before him (the Respondent No2 in the present application before this Court) on the main application under Sec. 4 of FEO Act.

(3.) The brief background of the case is mentioned in the present application as follows: