MUSTAK AHMED MOHAMMAED ISSAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the judgment of a Division Bench of the Bombay High Court holding that the order dated 4.9.2006 passed by learned Special Judge in bail application No. 32 of 2006 filed in remand application No. 17 of 2006 suffers from no infirmity.

(3.) Criminal Appeal No. 996 of 2006 was filed under Section 12 of the Maharashtra Control of Organized Crime Act, 1999 (in short the Act ).