SANJAY TARADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Criminal Application No.5984 of 2005 is directed against an order made by the learned Special Judge under the MCOC Act, rejecting certain prayers made by the petitioner before the learned Judge. By Criminal Application No.6293 of 2005, the petitioner in Criminal Application No.5984 of 2005 seeks intervention in Writ Petition No. 2065 of 2005 basically on the ground that Criminal Application No.5984 of 2005 also involves a question as to the interpretation of section 23 of MCOC Act, and since this Bench is considering the scope and extent of that section the petitioner may be allowed to intervene. In our opinion, such intervention is not necessary as the issues involved in Criminal Application No.5984 of 2005 are different and can be squarely dealt with after receipt of opinion of this Bench of the scope and extent of section 23 of MCOC Act. Hence, Criminal Application No. 6293 of 2005 for intervention is rejected.

(3.) Criminal Application No.5984 of 2005 be placed before the appropriate Bench for further orders.