A.M. KHANWILKAR, J. - (1.) These appeals, by special leave, question the legality and tenability   of   the   judgment   and   order   passed   by   the   learned Single  Judge  of the  High Court of Delhi at New Delhi dated 22nd May, 2017 in Criminal Appeal No.311/2017 and Criminal M. (Bail) No.525/2017.
(2.) Briefly stated, the appellant has been named as an accused in FIR No.10 of 2015 registered at the Police Station (Special Cell), Delhi, for offence punishable under Sections 3 & 4 of the Maharashtra Control of Organized Crime Act, 1999 (hereinafter  referred  to as the "MCOCA").   He has also been named   as   an   accused   in   FIR   No.65/2016   for   offence punishable under Sections 26 & 27 of the Arms Act, registered at the same police station. He was declared as a proclaimed offender   in   connection   with   the   said   case   and   was   later arrested on 27th November, 2016.
(3.) The appellant came to be arrested in connection with the present   FIR   on   1st  December,   2016.   Before   the   expiry   of   90 days   period,   the   Additional   Public   Prosecutor   on  28th February, 2017  moved an application for extension of time to file charge­sheet up to 15 th March, 2017.  The said application reads thus: JUDGEMENT_47_LAWS(SC)1_20181.jpg JUDGEMENT_47_LAWS(SC)1_20182.jpg JUDGEMENT_47_LAWS(SC)1_20183.jpg;