STATE OF MAHARASHTRA Vs. SAKIB ABDUL HAMID NACHAN

JUDGEMENT

(1.) By this Appeal, the State of Maharashtra has assailed the order dated 30-10-2012 passed by the Special Judge (MCOC Act), Thane, dismissing the application filed by the State dated 22-10-2012 in C.R. No. 131/2012 seeking extension of time to file the charge-sheet against the respondents.

(2.) Such of the facts, which are necessary for the decision of this Appeal, are as follows :-

(3.) The appeal is taken up for final hearing. The application filed by the Special Public Prosecutor had set out the grounds for seeking extension of time as follows :-