UMESH SHAHRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard on the question of admission as well as on interim relief. Issue notice to the respondents on payment of process-fee by RAD mode within seven working days, returnable within four weeks. Also heard on IA No.6784/2023, an application for stay of operation of the impugned F.I.R. dtd. 28/03/2023 registered for the offences under Sec. 420, 120-B of IPC and Sec. 13 (2) readwith 13(i)(d) of the Prevention of Corruption Act, 1988.

(2.) Apex Court in the case of Neeharika Infrastructure Pvt. Ltd. Vs. State of Maharashtra and Ors. in criminal appeal No.330/2021 decided on 13/04/2021 has laid down certain guild-lines for granting stay of investigation during pendency of the quashing petition under Sec. 482 of Cr.P.C. which are as under :-