Reliance Nippon Life Insurance ... vs State Of Maharashtra
2023 Latest Caselaw 2339 Bom

                                                              59-wp225-2023.doc


 VRJ
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO.225 OF 2023

 Reliance Nippon Life Insurance
 Company Limited Through
 Animesh Mishra                                ... Petitioner
            V/s.
 The State of Maharashtra                      ... Respondent


 Mr. Karansingh Rajput with Puneet Bhatin for the
 petitioner.
 Mr. Arfan Sait, APP for the respondent/State.
 Mr. Rajesh Shinde, PI, Vakola Police Station.

                                CORAM    : AMIT BORKAR, J.

                                DATED    : MARCH 10, 2023

 P.C.:

1. The first informant is challenging order of acceptance of A- Summary Report mainly on the ground that the said report has been accepted by the learned Magistrate without issuing notice to the informant. The law in relation to notice to the first informant while accepting closure report is no longer res integra in view of judgment of the Apex Court in the Case of Bhagwant Singh Vs. Commissioner of Police & Another, reported in (1985) 2 SCC

537.

2. In that view of the matter, the impugned order accepting A- Summary report cannot be sustained. The writ petition is,

59-wp225-2023.doc

therefore, allowed in terms of prayer clause (b).

3. The petitioner shall appear before the learned Magistrate on 23rd March 2023. Learned Magistrate shall grant opportunity of hearing to the petitioner and shall pass appropriate orders on the report submitted by investigating agency.

(AMIT BORKAR, J.)