2008 AIR SCW 6431 ::2008 (6) AIR Bom R 450 ::(2008) 2 BomCR(Cri) 546 ::(2008) 4 DLT(CRL) 22 ::(2008) 4 CurCriR 155 ::(2009) 1 AllCriR 924 ::2008 (13) SCC 5 ::(2008) 3 Mad LJ(Cri) 1223 ::(2008) 12 Scale 167 ::2009 AllMR(CRI) 624

Supreme Court Of India

(From : 2003 All MR (Cri) 1061 (Bombay))

Hon'ble Judge(s): K. G. Balakrishnan, R. V. Raveendran, Mukundakam Sharma , JJJ

(A) Maharashtra Control of Organised Crime Act (30 of 1999) , S.2(d), S.2(e), S.2(f)— Constitution of India , Art.14— Continuing unlawful activity, Organised crime and Organised crime syndicate - Definitions of, treat all those covered by it in a like manner - Not violative of Art.14. (Para 19 20) (B) Maharashtra Control of Organised Crime Act (30 of 1999) , S.3(3), S.3(5)— Punishment for organised crime - Mens rea requirement - Not done away with by S.3(3), S.3(5) - Mens rea not being expressly excluded - Such requirement has to be presumed and read in S.3. (Para 19 20) (C) Maharashtra Control of Organised Crime Act (30 of 1999) , S.4— Constitution of India, Art.20 - Punishment for possession of unaccountable wealth - Words 'at any time' - To be read as, any time after enforcement of Act - Act is prospective and not retrospective. (Para 19 20) (D) Constitution of India , Art.246, Sch.VII List I, Sch.VII List II, Sch.VII List III— Entries in List - Are fields of legislation - Must be given liberal construction....