BHARTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Khare, learned counsel for the petitioners, and Mr. Mirza learned A.P.P. for the respondents.

(2.) This petition was instituted seeking the following reliefs :

(3.) Respondent No.1 has filed a detailed affidavit in this matter indicating the extent of investigations carried out and the inferences drawn therefrom. In para 9, it is submitted that after the investigations, the agencies have concluded that no prima-facie cognizable offense has been made out.