FARIDA KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the respective parties.

(2.) THE petitioners have approached this Court by way of aforesaid writ petition filed under Article 226 of the Constitution of India praying the following reliefs:

(3.) THE Status report shows that the above crime was investigated by the Economic Offences Cell of CID. The CID recorded the statements of several witnesses. The report further shows that the CID has also taken assistance of SEBI, NABARD, Reserve Bank of India, National Stock Exchange and Various Chartered Accountants, etc.