Rohan Chandrakant Gaikar vs The State Of Maharashtra
2022 Latest Caselaw 5562 Bom

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                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                  CRIMINAL WRIT PETITION NO. 2246 OF 2017
                                                                  WITH
                                                  CRIMINAL WRIT PETITION NO. 3182 OF 2017

                                Rohan Chandrakant Gaikar                           ...Petitioner

                                        Versus

                                The State of Maharashtra                           ...Respondent
                                                                      ...
                                Through jail - None for the petitioner.
                                Mr. K. V. Saste, APP for respondent/State.
                                                                      ...

             Digitally signed
             by
                                                              CORAM : S. S. SHINDE &
                                                                      MILIND N. JADHAV, JJ.

DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date:

2022.06.17 16:47:53 +0530

DATE : 17th JUNE, 2022

P.C.:

1. Heard the learned APP.

2. The petitioner in both the writ petitions has raised two fold

grievance; firstly the Special Court established under the Maharashtra Control

of Organised Crime Act, 1999 (MCOCA) may be directed to expedite the trial

and secondly he should be produced before the Court on each date of

hearing fixed by the said Court.

3. It appears that, the petitioner was produced through Video

Conferencing however, he was not satisfied and therefore, he prayed that he

should be produced physically in the said Court.

Dnyaneshwar Ethape, PA 2/2 8-13-wp-3182-2246-17.doc

4. Since the offences registered against the prisoner is of the year

2014, and this application is filed in the year 2017, the trial in the Special

Case might have been completed. However, in case the trial in the Special

Case is not yet completed, we direct the concerned Court to expedite the

trial of the said case and take it to its logical end including pronouncement

of judgment as expeditiously as possible, however within a period of one

year from the receipt of the copy of this order.

5. The petitioner shall be produced before the concerned Court in

case, the said case is pending on each date of effective hearing.

6. Needless to observe that, the parties shall extend full co-

operation for early disposal of the said Special Case.

7. With the above observations, Both Writ Petitions stand disposed

of.

8. Registry shall send a copy of this order to the concerned Jail

Authorities who in turn shall communicate the same of the petitioner.

(MILIND N. JADHAV, J.) (S. S. SHINDE, J.)

Dnyaneshwar Ethape, PA