Banumathi, J. - (1.) Leave granted.
(2.) The appellant is in custody for the alleged commission of the offence under Sections 384, 386, 387 read with 34 I.P.C. and under Sections 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organised Crime Act 1999 (MCOCA 1999).
(3.) The issue in-question in this appeal is the correctness of the order of transfer of case, Special Case bearing NO.1 of 2018, from one MCOCA Judge to another MCOCA Judge at Thane, Maharashtra.;