CENTRAL BUREAU OF INVESTIGATION Vs. PRAVINCHANDRA DUNGARSHAI LALAN

JUDGEMENT

(1.) Heard Mr.Mehta the learned Counsel for the petitioner. He took me through the order under challenge passed by the learned Addl. Chief Metropolitan Magistrate IIIrd Court, Mumbai dated 25th November 1997 in an application for discharge filed by the accused wherein the learned Judge has passed the order discharging the accused nos.2 and 4 viz. Pravinchandra Lalan and Pradiplal Dalal in respect of the offence under section 120-B read with section 420 of the IPC and section 4 of Import and Export (Control) Act 1947.

(2.) CONSIDERING the submission and on going through the order, and considering the prosecution case, learned Addl. Chief Metropolitan Magistrate has while referring to deposition of P.W.7 Shrirang Dhingra partner of the Asia Transport, rightly passed the order discharging the said accused from the said complaint, as well as considering the evidence of Pandurang More Officer attached to the CBI Special Branch, therein nothing to connect the respondent in respect of the said offence.