Saylee Sanjeev Joshi vs State Of Maharashtra
2022 Latest Caselaw 9536 Bom

NISHA            Digitally signed by
                 NISHA SANDEEP
SANDEEP          CHITNIS
                 Date: 2022.09.21
CHITNIS          14:40:35 +0530
                                                                            prod.503.ia.3098.2022.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL INTERIM APPLICATION NO.3098 OF 2022
                                              IN
                             CRIMINAL APPLICATION NO.3155 OF 2007

                Saylee Sanjeev Joshi                                      ...Applicant
                     Versus
                The State of Maharashtra                                 ...Respondent

                Mr. Dinesh Tiwari a/w Mr. Mikhail Dey, Mr. Omkar Sonawane and
                Ms. Ankita Bhatia, for the Applicant.

                Mr. Y. M. Nakhwa, A.P.P for the Respondent - State.

                                                    CORAM : REVATI MOHITE DERE &
                                                            PRITHVIRAJ K. CHAVAN, JJ.

                                                   DATE      : 20th SEPTEMBER 2022

                P.C. :

                                       Not on board. Taken on board.

1. Heard learned counsel for the parties.

2. By this application, the applicant seeks quashing and

setting aside of the order dated 30 th August 2022 passed by the learned

Special Judge ACB (BMU), City Civil and Sessions Court, Greater

Bombay as well as continuation of the interim relief granted by this

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Court vide order dated 20th March 2009, whilst granting Rule in the

aforesaid Criminal Application being Criminal Application No.3155 of

2007.

3. Learned Counsel for the applicant submits that in view of

the Judgment of the Apex Court in the case of Asian Resurfacing of

Road Agency Pvt. Ltd. and Another v/s Central Bureau of

Investigation1, the interim relief granted by this Court vide order dated

20th March 2009, would have to be continued.

4. Accordingly, we continue the interim relief granted by this

Court vide order dated 20 th March 2009, till the aforesaid Criminal

Application being Criminal Application No.3155 of 2007, is finally

disposed of, and also quash and set aside the order dated 30 th August

2022 passed by the learned Special Judge ACB (BMU), City Civil and

Sessions Court, Greater Bombay.

1       (2018) 16 SCC 299

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                                                             prod.503.ia.3098.2022.doc

5. Interim Application is allowed and disposed of in above

terms.

6. All concerned to act on the authenticated copy of this

order.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.

N. S. Chitnis                                                                    3/3