(1.) This criminal application was heard on 13/12/2018 and part of the judgment was dictated. At the time of hearing of the arguments, photo copy of the print out of the Special Courts (Trial Of Offences Relating To Transactions in Securities) Act, 1992 was referred by the learned Senior Advocate appearing for the applicant. In the photo copy which was supplied at the time of hearing, Section 3 (2) of the Act of 1992 is shown as follows:-
(2.) The hearing of the criminal application is taken today.
(3.) Heard Shri Anil S. Mardikar, Senior Advocate assisted by Shri Sumit G. Joshi, Advocate for the applicant, Ms. Mrunal Barabde, learned APP and the non-applicant no. 2 (in person).