VIJAYA CHANDRAMOHAN KHOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has challenged the two orders passed by the CBI Special Court, Greater Mumbai in CBI Special Case No. 52/2016. These impugned orders were passed on Exhibit-99 dtd. 24/11/2022 and on Exhibit-100 dtd. 2/12/2022.

(2.) The brief history leading to filing of this petition is as follows: The petitioners herein are the common accused in two special cases i.e. Special Case No. 52/2016 and Special Case No. 124/2015. Both the cases are being tried before the same Court. Special Case No. 124/2015 was in respect of the offences of fraud and misappropriation as also under Sec. 13(1)(d) read with 13(2) of the Prevention of Corruption Act; whereas Special Case No. 52/2016 involves the offence under Sec. 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988.

(3.) The subject matter of both these impugned orders are the facts related to Special Case No. 52/2016.