Brij Bhushan Kathuria vs State Of Maharashtra And Anr
2023 Latest Caselaw 2403 Bom

                                                              20-apl-1377-2022.doc


 Ghuge

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL APPLICATION NO.1377 OF 2022

 Brij Bhushan Kathuria                          ... Applicant
            V/s.
 State of Maharashtra and Anr                   ... Respondents

 Mr. Amit Khairwar i/b Link Legal for the applicant.
 Mr. Arfan Saii, APP for the State.

                               CORAM      : AMIT BORKAR, J.

                               DATED      : MARCH 13, 2023
 P.C.:

1. Relying on Form No.32 at Exhibit-D, it is submitted that petitioner is independent director. Reliance is also placed on the judgment of this Court in Criminal Application No.74 of 2021 dated 1st July, 2022 wherein this Court set aside proceeding against independent non-executive director in the same complaint.

2. In that view of the matter, issue notice to the respondent No.2, returnable on 10th April, 2023.

3. There shall be ad-interim relief in terms of prayer clause (b) till 10th April, 2023.

(AMIT BORKAR, J.)