PREM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Anil Mardikar, learned Senior Counsel assisted by Shri. U. P Dable learned counsel for the appellant, and Shri V.A. Thakare learned Additional Public Prosecutor for respondent/State.

(2.) Admit.

(3.) The challenge in this appeal under Section 12 of the Maharashtra Control of Organized Crime Act, 1999 (for short "MCOC Act,1999') is to the order dated 23/01/2019 passed by the Special Judge, Nagpur below Exh.5 thereby rejecting the discharge application filed by the appellant for his discharge in Special MCOCA No. 1/2018, arose out of Crime No. 85/2017, registered at Police Station, Koradi, Nagpur.