MAHENDRA KESHAV PATIL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith and by consent of the parties the matter is taken up for final hearing.

(2.) THE present Appeal was heard at some length on 10th August, 2015 and the record and proceedings pertaining to the present Appeal i.e. MCOC Special Case No. 13 of 2015 were called for. In view of the receipt of the record and proceedings by this Court, the prayer clauses (a), (b) and (c) of the present Appeal are worked out and as of today they do not survive. Therefore, the challenge to the order dated 24th May, 2015 passed below Exhibit 21 only survives in the present Appeal.

(3.) IN the present case, i.e. in C.R. No. 31 of 2015 which has now been culminated into M.C.O.C. Special Case No. 13 of 2015, accused Nos. 1 to 4 have been arrested on 23rd February, 2015. The Appellant who is accused No. 7 has been arrested on 27th February, 2015 and as per the modified provisions of Section 21 of the M.C.O.C. Act, the period of ninety days for submitting charge -sheet would have come to an end on 29th May, 2015 as far as the present Appellant is concerned. The period of ninety days for submitting charge -sheet with reference to accused Nos. 1 to 4 would have come to an end on 24th May, 2015.