- (1.) Leave granted.
(2.) Manzar Sayeed Khan and Vinod Hansraj Goyal have filed these two appeals against the common order dated 06.05.2004 of a Division Bench of the High Court of Judicature at Bombay in Criminal Writ Petition No.280 of 2004 and 370 of 2004. By the impugned order, the High Court vacated the interim order granted on 23.02.2004 and directed the Crime Branch of the State of Maharashtra to complete the investigation in FIR No.10 of 2004 registered at the Deccan Police Station, Pune, against the appellants and author of the book titled "Shivaji Hindu King in Islamic India" under Sections 153, 153A and 34 of the Indian Penal Code, 1860 [for short 'IPC'].
(3.) The brief facts in both these appeals are practically identical.;