HUSSEIN T CHANGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Advocate for the applicants, learned A.P.P.for the State and learned Advocate for the original complainant.

(2.) PERUSED application and the material available on record.

(3.) HAVING heard rival parties, the disputed transaction seems to be relating to the shares of "East India Hotels Limited". The investigation would be as to in whose favour the shares are transferred and under whose signatures they are transferred. Further, it will have to be investigated as to whether signatures are forged or otherwise. Under these circumstances, I am of the considered view that no custodial interrogation is needed.