MOHSIN NASIR SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of parties, heard finally.

(3.) By way of present appeal, the appellants have challenged the orders dtd. 7/12/2024, 4/1/2025 and 18/1/2025, whereby the learned Special Judge, Chandrapur has extended the time for filing the charge-sheet. It is further prayed to quash and set aside the orders dtd. 9/12/2024, 8/1/2025 and 5/2/2025, by which the learned Special Judge, Chandrapur has rejected the application under Sec. 187(2)(i) of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS") filed by the appellants for grant of statutory bail. It is further prayed that the appellants be enlarged on bail in offence registered with Police Station - Ramngar, Dist. Chandrapur vide Crime No. 798/2024 for commission of offence under Ss. 103(1), 109(1), 189(2), 189(4), 190, 191(2), 191(3) and 61 of the Bhartiya Nyaya Sanhita ("BNS") Ss. 3, 4 and 25 of the Indian Arms Act, 1959 3(1)(i)(ii),3(2) and 3(4) of the Maharashtra Control of Organised Crime Act, 1999 ("MCOCA") and 135 of the Maharashtra Police Act.