JAWAHARLAL RAMTIRTH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an unfortunate tale of the petitioner who had suffered prospect of facing criminal prosecution for a period of 10 prime years of his life. The petitioner has approached this Court by way of present petition mainly claiming damages for the sufferings caused to him due to major and grave lapses in the investigation. By another prayer the petitioner has also prayed for direction to take action against the erring officers who had carried out the investigation.

(2.) A few facts leading to filing of the present petition are as follows:

(3.) On 04/07/1996, the present petitioner was granted bail. However, he could avail of the said bail order only on 17/07/1996.