JAYESH PARAMANAND KHANDWALA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. Niranjan Mundargi, learned Advocate for the Applicant, Mr. Kuldeep Patil, Special Counsel for the Respondent No. 1, and Mr. Sukanta Karmakar, learned APP for Respondent - State.

(2.) By this Application filed under Sec. 482 of the Cr. PC. (now 528 of BNSS), the Applicant has sought the relief specified in prayer clause (a):

(3.) The material facts relevant to the adjudication of this application are as follows: