GANESH SHAMRAO PENDOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of both learned counsel.

(2.) Admit.

(3.) The appellants have been arrested in Crime No. 242/2023 by Wardha City Police, for the offence punishable under Ss. 307, 143, 147, 149 of the Indian Penal Code, Ss. 3, 4 read with Sec. 25 of the Arms Act, and Ss. 3(1)(ii), 3(2), 3(4) of the Maharashtra Control of Organised Crime Act, 1999 ('MCOC Act'). The appellants have impugned herein the order dtd. 19/5/2023 granting extension of 30 days in filing of the charge-sheet vide Sec. 21(2)(b) of the MCOC Act, and consequential order dtd. 23/6/2023, by which the Special Court has declined to grant bail indefault. The learned APP has defended impugned orders by making exhaustive submissions. Both parties have relied on certain decisions of the Supreme Court and this Court.