ABHISHEK ASHUTOSH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S. K. Mishra, learned Senior Advocate a/w. Shri Kaustubh Deogade, counsel for the petitioner, and Shri T. A. Mirza learned A.P.P. for respondents/State.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) This petition challenges the sanction order dtd. 5/11/2020 made by Additional Director General of Police and Commissioner of Police, Nagpur City under Sec. 23(2) of the Maharashtra Control of Organised Crime Act, 1999 (the said Act) in Crime No. 251/2020 registered by P.S.O. Sadar for the offense under Sec. 363, 364-A 384, 386, 387, 397, 504 and 506-B of the Indian Penal Code r/w. Sec. 4/25 of Arms Act r/w. Sec. 3(1)(i)(ii)(II), (2) and (4) of the MCOC Act.