GOBINDRAM DARYANUMAL TALREJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Revision Application challenges the rejection order dtd. 25/6/2024 passed by learned Additional Sessions Judge, Court Room No. 21, Mumbai in Discharge Application filed below Exh. 13 in Sessions Case No. 379 of 2019 filed by Applicants.

(2.) Applicants have been arraigned as accused Nos. 1 to 3 respectively in connection with FIR bearing CR No. 548 of 2007 registered with Vakola Police Station on 3/11/2004 for offences under Sec. 353 r/w 34 of IPC at the instance of Police Inspector, ACB, CBI Mr. Bhalchandra Moreshwar Chonkar. No charge has been framed in the last 17 years. Applicants filed Application for discharge dtd. 10/10/2022 below Exh. 13 which stands rejected by the impugned order. Applicant No. 1 - Gobindram Daryanomal Talreja is 76 years old, Applicant No. 2 - Haresh Sobhraj Motwani is 72 years old and Applicant No. 3 - Prateek Naishadh Sanghvi is 38 years old as on date. Applicant Nos. 1 and 2 are Advocates by profession and Applicant No. 3 was a law intern undergoing his internship with Applicant No. 1 at the time of incident. He is a practicing Advocate at the Bar today.

(3.) Briefly stated are the facts of the present case required for consideration are as follows:-