POONAM JAIDEV SHROFF Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed for following reliefs :

(2.) The facts giving rise to the present writ petition, in short, are as under :

(3.) Mr. Desai, the learned Senior Counsel appearing for the Petitioner took us through the aforesaid cases and submitted that investigation by Khar Police Station was being conducted in malafide, partial and biased manner. He submitted that despite the orders from the State Government transferring those cases to Crime Branch Unit-IX, Khar Police Station continued with the investigation and submitted charge-sheet in CR No. 169 of 2016. He submitted that the Petitioner submitted various representations and emails to various officers to implement the order dated 2nd Sept. 2016, however, nothing was done and at the instance of the Joint Commissioner of Police, the Additional Chief Secretary, Home by fresh order directed Khar Police Station to continue with the investigation into the said cases. Mr. Desai submitted that there are no reasons recorded in the order dated 29th Nov. 2016 as to why Khar Police Station was directed to continue with the investigation. Mr. Desai further submitted that order dated 29th Nov. 2016 made by the Additional Chief Secretary was received by Khar Police Station on 2nd Dec. 2016 and on the very same day charge-sheet is filed in CR. No. 169 of 2016.