VAIDYALINGAM HARIHARAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has sought to challenge the impugned order dated 6th December, 2018 passed by the learned Special Judge, MPID Court, while directing issuance of Non Bailable Warrant (NBW) against the appellant in Miscellaneous Application No.1462 of 2018 arising out of MPID Special Case No.1 of 2014.

(2.) When notices were issued in this Appeal, objections were raised on behalf of the prosecution to the effect that the Appellant had alternate remedy to apply for cancellation of warrant before the MPID Court, Mumbai and consequently the Appellant was granted liberty to move the MPID Court seeking cancellation of NBW.

(3.) Criminal Appeal No. 919 of 2019 has come to be filed by the Appellant seeking to impugn the order dated 27th June, 2019 passed by the learned Special Judge, MPID Court, rejecting the prayer made by the appellant seeking cancellation of NBW issued in the matter.