GOKUL BHAGAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the Order, dated 1.2.2006, passed by the High Court of Judicature at Bombay, affirming the order passed by Special Judge, Pune, in exercise of powers conferred under the Maharashtra Control of Organised Crime Act, 1999 (for short MCOCA", whereby the application filed by the appellant for grant of bail was rejected.

(3.) The appellant, a former Assistant Commissioner of Police, Mumbai was posted as a Senior Police Inspector at Mira Road Police Station, Thane District, during the period from 2.6.1999 to 13.5.2000.