RAMESH ABHISHEK Vs. NATIONAL SPOT EXCHANGE LTD

JUDGEMENT

(1.) Heard learned Senior Counsel for the appellant/applicant, the learned counsel appearing for respondent no. 1 and the learned Special Public Prosecutor for Respondent no. 2 briefly.

(2.) By this petition the petitioner has impugned the order dtd. 12/5/2023 passed by the learned Special Judge (MPID), Special Court, City Civil & Sessions Court, Greater Bombay by which the learned Special Judge allowed the Miscellaneous Application No. 212 of 2023 filed by one of the accused National Spot Exchange Limited in the MPID Case No. 1 of 2014.

(3.) By the said order, the learned judge directed the investigating officer to carry out fair and impartial investigation as against the appellant/applicant, the then Chairman of FMC during the period of offence, as alleged by NSEL in the application.