Suryaprabha Sashidharan vs The State Of Maharashtra And Anr
2023 Latest Caselaw 4560 Bom

Citation : 2023 Latest Caselaw 4560 Bom
Judgement Date : 2 May, 2023

Bombay High Court

Suryaprabha Sashidharan vs The State Of Maharashtra And Anr on 2 May, 2023

Bench: Amit Borkar

                                                               11-wp644-2014.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION
                      WRIT PETITION NO.644 OF 2014

 Suryaprabha Sashidharan                           ... Petitioner
            V/s.
 The State of Maharashtra & Anr.                   ... Respondents

 Mr. E.A. Sasi for the petitioner.
 Mr. Arfan Sait, APP for respondent No.1/State.


                               CORAM : AMIT BORKAR, J.

                               DATED      : MAY 2, 2023
 P.C.:

1. This Court by order dated 31 October 2014 issued rule and granted interim relief in terms of prayer clause (b).

2. It is submitted that despite interim relief, the Magistrate has issued witness summons and proceeding with hearing of the complaint. The judgment in Asian Resurfacing of Road Agency Pvt. Ltd. v. Central Bureau of Investigation reported in 2018 (16) SCC 299 has been clarified by the Apex Court in Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. v. Central Bureau of Investigation reported in 2022 SCC OnLine SC 1014.

3. In view of clarification by the Supreme Court in paragraph 5, it is clarified that the order dated 31 October 2014 shall remain in force till final disposal of the writ petition.

(AMIT BORKAR, J.)