SAQUIB ABDUL HAMID NACHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellants. Admit. With the consent of learned counsel for the parties, these appeals are being taken up for final hearing and are being decided by this common judgment.

(2.) These appeals question the order dated 21/3/2013 passed below Exhibits 12, 36 and 38 by the Special Judge (MCOC Act), Thane, rejecting the applications at Exhibits 12 and 38 filed by the appellants in Criminal Appeal Nos. 664 of 2013 and 643 of 2013 respectively.

(3.) The appellant/original accused No. 1 in Criminal Appeal No. 664 of 2013 had filed an application at Exh. 12, while the appellant/original accused No. 5 in Criminal Appeal No. 643 of 2013 had filed an application at Exh. 38 before the Special Judge (MCOC Act), Thane, seeking their discharge. The Special Judge (MCOC Act), Thane rejected the said applications by a common order dated 21/3/2013 which covered the applications at Exhs. 12, 36 and 38.