The Registrar(Judicial)High ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 148 Bom

                                        1                      35- Cri. P.I.L. 3-2020.odt



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
   35 CRIMINAL PUBLIC INTEREST LITIGATION NO.3 OF 2020

THE REGISTRAR(JUDICIAL)
HIGH COURT OF BOMBAY,
BENCH AT AURANGABAD and Ors.                                ..PETITIONER

VERSUS

THE STATE OF MAHARASHTRA
and Others                                                 .. RESPONDENTS

                           ....
         Advocate for the Petitioner : Mr. S.G. Chapalgaonkar
         A.P.P for Respondent State : Mr. M.M. Nerlikar
                            ....

                                CORAM       :T.V. NALAWADE AND
                                             M. G. SEWLIKAR,JJ.

                                DATE        : 05.01.2021.


PER COURT :-

Today, learned Advocate Shri. S.G. Chapalgonkar submits

that in view of the orders made by this Court in the present

matter, as per information supplied by his ofce, three

matters, in which there were claims of crores of rupees, came

to be withdrawn and they have suspicion that the claims were

bogus. He submits that he is supplying the copies of order of

disposal of those matters made by Motor Accident Claims

Tribunal, Shrirampur District Ahmednagar. Copies of these

orders be supplied to learned Additional Public Prosecutor and

learned Additional Public Prosecutor is expected to supply

these documents to investigating agency.

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2. In view of above circumstances, the investigating agency

needs to start thinking that only the Advocate who is arrested

in the present matters may not be the only Advocate involved

in such matter and there is possibility that other Advocates

may also be involved in such matters, in view of the

documents produced by Insurance Company today.

3. The investigating agency needs to work on diferent line

also to trace maximum numbers of such matters so that fear is

created in the minds of counsels and other persons working

with the counsel who have formed racket and who have fled

false claims.

4. Learned A.P.P submitted that it is desirable to have some

mechanism to trace such false claims.

5. Learned counsel Shri. S.G. Chapalgaonkar, submitted that

already Hon'ble Apex Court has given guidelines in view of the

amendment made to the Motor Vehicle Act, which have

created some mechanism to keep track of the accident right

from taking cognizance till the decision of the claim petition.

He undertakes to produce copies of some Judgments of

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Supreme Court which can be considered in the present matter.

6. Stand over to 22.01.2021.

(M.G.SEWLIKAR, J.) (T.V. NALAWADE, J.)

YSK/