JAGMOHAN DALMIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Senior Counsel for the petitioner, the learned Advocate General and the learned Senior Counsel appearing on behalf of the original complainant at length.

(2.) THESE four applications for anticipatory bail can be disposed of by a common order since they are arising out of the same C.R. which has been filed initially at the Marine Drive Police Station and later on it was transferred to EOW GBCB CID.

(3.) THE petitioner in Criminal Application No. 1158 of 2006 is the President of the Cricket Association of Bengal (hereinafter referred to as the "CAB") and one of the founder and full member of the Board of Control of Cricket in India (hereinafter referred to as the "BCCI"). He was also the President of International Cricket Council (hereinafter referred to as the "ICC") The petitioner is the former President of the BCCI, apart from being the Honorary Secretary and Honorary Treasurer. The petitioner was the Honorary Treasurer during 1983-84 to 1984-1985, the Honorary Secretary during 1991-1993 to 1997 and was the President during 2001-2002 till 2003-2004. In the year 2004, the Annual General Body Meeting was contested between the two groups headed by Shri Sharad Pawar on the one side and Shri Ranbirsingh Mahendra. The election ended in tie for the post of President and the petitioner being the then President cast his vote in favour of Ranbirsingh Mahendra. In respect of the said Elections large number of litigations were filed in various courts. In the year 2005, the Annual General Meeting was also keenly contested and Shri Sharad Pawar and his supporters were successful in getting elected. The petitioner did not contest for any post since 2004.