SANDEEP RAMMILAN SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. RESPONDENT Nos. 1 to 5 waive service. By consent Rule made returnable forthwith. 1. By this petition under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs :-

(2.) The petitioner is an Indian citizen. He is engaged' in the business of construction and development of lands. He has undertaken several projects for Government of Maharashtra. He is working along with his uncle one Krishna Milan Shukla. They are carrying on business in the name and style of "buildtech Developers" which is a partnership firm.

(3.) It is alleged by the petitioner that in connection with this complaint, his uncle krishna Milan Shukla moved the Anti corruption Bureau (ACB ). The principal allegation being that the officers of the Mumbai crime Branch are engaged in extorting monies at the instance of parties involved in purely civil disputes. When the petitioner approached, acb and pointed out the role of the authorities that an F. I. R. was registered by the ACB on 20th March, 2007. It is his case that thereafter, a trap was laid and several officers came under the scanner of ACB. The investigations were in progress. However, a retaliatory proceeding was initiated and a counter F. I. R. was registered on 20th April, 2007 by the said avalani as narrated above.