LAWS(BOM)-2024-6-115

ROHINI RAVIRAJ TAWARE Vs. STATE OF MAHARASHTRA

Decided On June 11, 2024
Rohini Raviraj Taware Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Appellant, Original Accused No.-6, has preferred Criminal Appeal No.1075 of 2021 under Sec. 12 of the Maharashtra Control of Organised Crime Act, 1999 (for short, 'the MCOC Act'), impugning the Order dtd. 9/12/2021 passed below Exh-32 in Special MCOCA Case No.921 of 2021, by the Additional Sessions Judge, Pune, allowing the Protest Petition (Exh-32) filed by the Respondent No.1, the informant, rejecting the Report dtd. 2/12/2021 under Sec. 169 of the Criminal Procedure Code (for short, Cr.P.C.), filed by the Investigating Officer and directing the Investigating Officer to conduct detailed investigation in the line of statement of injured Raviraj Taware and other witnesses and submit the charge-sheet against the Appellant.

(2.) Respondent No.2 in Appeal No.1075 of 2021 and Petitioner No.1 in Writ Petition No.3595 of 2021, is the first informant in C.R. No.350 of 2021, registered with Baramati Police Station, Pune (Rural) and Petitioner No.2 is the injured victim in the crime bearing C.R. No.350 of 2021. Petitioners have prayed for transfer of investigation of the said C.R. No.350 of 2021 registered with Baramati Police Station to C.I.D., C.B.I. or any other independent investigation machinery and for a direction to add Ravindra Kale as accused in the said crime as per the statement of injured witness, Petitioner No.2.

(3.) Hereinafter Mr. Jaydeep Taware will be termed as 'Appellant' and Respondent No.2 in Criminal Appeal No.1075 of 2021 and Petitioners in Writ Petition No.3595 of 2021 will be termed as 'Petitioner/s".