PRAKASH VASANTRAO DESHMUKH Vs. SITARAM C GHANDAT

JUDGEMENT

(1.) I have heard Mr.Appasaheb S. Desai for the Petitioners, Mr.A.P.Mundargi for Respondent no.17, Mr.S.N.Shah for Respondent no. 18, Mr.Shirish Gupte for Respondent no.20 and Mr.V.R.Manohar, Senior Counsel with Mr.I.S.Thakur Additional Public Prosecutor for Respondent no. 24, 26 to 29. Through this petition preferred under Article 227 of the Constitution of India and section 482 Cr.P.C. the petitioners, out of whom petitioner no.1 is the Originals Complainant, seek to impugn the order dated 28-10-1998 passed by the Additional Chief Metropolitan Magistrate, 37th Court, Esplanade, Mumbai accepting the final report under section 169 Cr.P.C. submitted by the State of Maharashtra through the General Branch G.B. CID Mumbai and discharging the respondents Udhyan Thakker, Madhukar S.Chavan, Ashok R. Chalke, Eknath N. Satam, Reghuram v.Shetty, Balasaheeb G.Mehar, Jitu M.Shah, Mahendra P.Doshi, Jayantilal U.Gundechax, Alwin P.Rodrigues, Sitaram Ghandat, Achyut L.Kandpile, Bhiva M. Shivdikar, Stanlus S. Saldhana, Yashwant M.Shinde, Mhataraba S. Kane, Harihar S.Jaiswar, Maruti S. Mehatre, Umraochand M.Gundecha Kirti U.Gundecha and Vijay U.Gundecha for offences punishable under section 120B, read with section 403, 406, 409, 477A and 420 IPC.

(2.) I have perused the impugned order and prima facie find two infirmities in it.

(3.) HENCE , I pass the following order :- Rule. Hearing of the petition is expedited.