ABRAR AHMED GULAM AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By a separate judgment pronounced today1, the three connected civil appeals being CAs Nos. 1975-77 of 2008 have been dismissed.

(2.) We dispose of the present criminal appeal with a direction that the Special Court constituted under MCOCA shall consider the issue raised under Misc. Application No. 142 of 2008 in MCOC Special Case No. 23 of 2006 on its own merits in the light of the findings given by this Court in the said connected appeals, in case a fresh application is moved by the appellant herein before the Special Court.