KIRAN MADHAV HAZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of parties.

(2.) This petition is by accused in jail for their release on bail under Sec. 167 (2) of the Code of Criminal Procedure (for short "Cr.P.C.") rw Sec. 12 of the Maharashtra Control of Organised Crime Act, 1999 (for short "M.C.O.C. Act"). The challenge is raised to an order dtd. 9/5/2022 passed by the learned Special Judge, Ahmednagar under M.C.O.C. Act whereby, the bail applications filed by the petitioners for grant of bail are rejected. Further challenge is to an order dtd. 9/5/2022 passed by the said Court for granting extension of period to file charge-sheet.

(3.) Petition is already withdrawn by petitioner Nos. 2 to 4. Thus, now this Court is considering petition only in respect of petitioner Nos. 1 and 5.