APPA KANAYYALAL BARKOL Vs. C. B. I.

JUDGEMENT

(1.) Heard Mr.Mundargi, the learned Senior Counsel with Mrs. Katdare, learned counsel appearing for the Petitioners, Mr.Munde, learned Spl.P.P. appearing for Respondent No.1-CBI and Ms.Dabholkar, learned A.P.P. appearing for Respondent No.2- State. Perused the record.

(2.) At the outset Mrs.Katdare, submitted that Petitioner No.1 has expired during the pendency of this Petition.

(3.) Present Petition filed under Article 227 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure seeking an exception to the impugned Order dtd. 05/05/2012 passed in Criminal Revision Application No.1170 of 2009, by the Court of the learned Special Judge, (C.B.I.), Greater Bombay. Thereby the learned Special Judge dismissed the said Revision which had assailed the Order dtd. 11/05/2009, passed by the learned Additional Chief Metropolitan Magistrate, 19th Court, Esplanade Mumbai, rejecting Petitioners' Application for discharge in C.C.No.65/P/1999. Said case has been registered for the offence punishable under Ss. 120B, 468, 471 and r/w Sec. 420 of Indian Penal Code and Sec. 11B read with Sec. 9A of Aircraft Act, 1934, pursuant to the charge-sheet filed by Respondent No.1.