Subhash Chandra Rastogi vs Central Bureau Of Investigation ...
2023 Latest Caselaw 11175 Bom

                                 1/1                20 Wp-5782-19.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
                    WRIT PETITION NO. 5782 OF 2019
                                IN
                    WRIT PETITION NO. 4808 OF 2019

Subhash Chandra Rastogi                 .. Petitioner
                   Versus
Central Bureau of Investigation and anr .. Respondents
                               WITH
             WRIT PETITION NO. 5783 OF 2019
                               WITH
             WRIT PETITION NO. 5784 OF 2019

Ravindra Kumar Rastogi                          .. Petitioner
                   Versus
Central Bureau of Investigation and anr         .. Respondents
                                 ...

Mr.Shyam Dewani a/w Mr. Kevin Pereira a/w Ms. Disha Jain i/b Mr.
Chinmaya Acharya for the Petitioners.
Ms. Amita Kuttikrishnan for CBI.
Mr. Y.M. Nakhwa, APP for the State.

                          CORAM: BHARATI DANGRE, J.

DATED : 31th OCTOBER, 2023 P.C:-

1 At the request of Mr. Dewani, re-notify to 11/12/2023. Interim order to continue.

Respective counsel are permitted to place on record compilation of judgments, since the issue involved is whether upon the adjudication proceedings having attained finality the criminal prosecution based on the same facts shall continue.

( SMT. BHARATI DANGRE, J.)

Ashish