DEEPA SOMAJI PALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner seeks constitution of Special Investigation Team ('SIT') to investigate FIR No 143 of 2015 dated 17 th April 2015 registered by the Ghatkopar Police Station, Mumbai on the complaint of one Shri Bharat Rane, Assistant General Manager of the State Bank of India, Ghatkopar (West) Branch, Mumbai. The Petitioner is shown as an accused in the said FIR. Chargesheet emanating from the FIR is filed in the Case No. 4900558/PW/2019 before the Metropolitan Magistrate's Court, Vikhroli. The Petitioner also seeks a stay on the proceeding of the said case.

(2.) By order dtd. 28/2/2022, this Court issued notice to Respondent Nos. 1 to 5. On the next date of hearing, the Petitioner submitted that the Respondent No.7 along with one Mr. Krishna Gupta had taken the Petitioner's documents and misused the same to secure a loan. The Petitioner also stated that the documents used to secure a loan in her name were not hers and even the photograph on the said documents was not that of the Petitioner. Despite this, the General Manager of the SBI, Mr. Rane had implicated her in the FIR. On this submission made by the Petitioner, by order dtd. 2/9/2024, this Court issued notice to the Respondent No.6 as well.

(3.) On the next few successive dates, we found that the pace of the investigation was quite slow. In view of the same, Mr. Sagar, DCP, Zone VII informed us that the investigation shall be transferred to the Senior Police Inspector of Ghatkopar Police Station, Mumbai to conduct the investigation properly and expeditiously. Mr. Sagar assured that he will personally supervise the said investigation. This is recorded in our order dtd. 3/12/2024.