HARSHAD SHANTILAL MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE , returnable forthwith. Advocates for the respondents waive service. Heard.

(2.) A charge-sheet has been filed against the petitioner before the Special Judge, Sessions Court, Greater Bombay, for offences under Ss.120B, 409 IPC and 13(2) read with 13(1)(D) of the Prevention of Corruption Act and that case is numbered as Special Case No.6 of 1996.

(3.) IT was submitted by Mr. Jaisinghani learned counsel for the petitioner, that in all matters of this nature and particularly in every matter, there is a practice in Bombay the draft charges are handed over by the P.P. to the court and the copy thereof is supplied. Even this practice has been adopted by Justice Variava in all matters which are pending before him and this case is really an off shoot of these matters but not covered by the jurisdiction conferred upon Variava J. for trial of scam cases.