(1.) HEARD learned counsel for the petitioners and the learned Public Prosecutor for the State.
(2.) WE propose to dispose of all the three writ petitions by common judgment and order as the issues of facts and law which arise for our determination are common and relates to DCB CID Crime No. 135/ 2005 registered against the petitioner Arun Gulab Gawali on the First Information Report lodged by petitioner Mohammed Sakil Qureshi wherein the competent authority i.e. the Joint Commissioner of Police (Crime) Mumbai has passed an order of approval under Section 23 (1) (a) of the Maharashtra Control of Organized Crime Act, 1999 (for short referred to as "MCOCA").
(3.) IN so far as Writ Petition No. 874 of 2006 is concerned, it is filed by the complainant Mohammed Shakil Qureshi seeking an order of this Court to quash and set aside the said criminal complaint which is registered against the petitioner and his alleged associates on his behalf along with ancillary reliefs pending hearing of the petition.
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