Rubabuddin Shaikh vs The Central Bureau Of Investigation
2023 Latest Caselaw 11931 Bom

Bombay High Court

Rubabuddin Shaikh vs The Central Bureau Of Investigation on 30 November, 2023

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2023:BHC-AS:35457                                                       10-REVN-563-2017.doc


                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION
                           CRIMINAL REVISION APPLICATION NO.563 OF 2017


                    Rubabuddin Shaikh                       ]     Applicant
                          Vs.
                    The Central Bureau of Investigation     ]
                    and others                              ]     Respondents
                                                    .....
                    Mr. Gautam Tiwari i/b Probus Legal, for Applicant.

                    Mr. Anil Singh, Senior Advocate a/w Mr. Sandesh Patil, for
                    Respondent No.1-C.B.I.

                    Ms. G.P. Mulekar, A.P.P, for Respondent No.3-State.

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

                                               DATE      : 30th November, 2023.
                    P.C.

1. Heard Mr. Tiwari, learned Counsel for the applicant, Mr.

Anil Singh, learned Senior Advocate and Mr. Vyas, learned A.S.G.

2. The applicant has impugned an order dated 24 th July, 2017

passed by the learned Special Judge for C.B.I, Greater Bombay by

which respondent No.2 herein (Original Accused No.2 in Sessions

Case No.177 of 2013; 178 of 2013, 577 of 2013 and 312 of 2014)

was discharged.

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10-REVN-563-2017.doc

3. The same order was also challenged by respondent No.1 -

Central Bureau of Investigation by way of another Criminal

Revision Application No.206 of 2018 before this Court. The said

Criminal Revision Application was dismissed and disposed of on

10th September, 2018 by this Court (Coram: A.M. Badar, J.).

4. Learned Counsel for the applicant submits that the applicant

herein viz: Rubabuddin Shaikh was also a party in Criminal

Revision Application No.206 of 2018. Learned Counsel for the

applicant and Senior Advocate Mr. Singh are ad idem that the

judgment delivered in Criminal Revision Application No.206 of

2018 has attained finality, in the sense, neither the Central Bureau

of Investigation nor the applicant herein have challenged the said

judgment in the Supreme Court and, therefore, the present revision

application has become infructuous. Learned Counsel for the

applicant, therefore, submits that the present Criminal Revision

Application may be disposed of in view of the aforesaid facts.

5. Revision Application, therefore, stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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