- (1.) Leave granted.
(2.) This appeal arises from the final judgment and order dated 2nd/4th May, 2006 rendered by the High Court of Judicature at Bombay, Bench at Aurangabad, in Criminal Writ Petition No. 149 of 1999. By the impugned judgment, the learned Single Judge has dismissed the petition preferred by the appellant and his mother under Article 227 of the Constitution read with Section 482 of the Code of Criminal Procedure, 1973 (for short 'CrPC'), seeking quashing of the chargesheet and the consequential proceedings initiated against them in Special Case No.3 of 1991 pending in the court of Special Judge, Latur.
(3.) A few material facts, necessary for disposal of this appeal can be stated thus : On 12th May, 1998, a First Information Report was lodged against one Sayyad Mohammad Sayyad Ibrahim and eight other persons, inter alia alleging that during the period from 1st October, 1980 to 22nd February, 1982, while working as District Dairy Development Officer, Government Milk Scheme, Bhanara, Sayyad Mohammad Sayyad Ibrahim had conspired with the appellant and his father and had committed misappropriation of huge amounts in the purchase of spare parts etc., for the plant. The case was referred to the Anti Corruption Bureau for investigation.;