SURENDER MANN Vs. STATE

JUDGEMENT

(1.) By way of the present application, the applicant seeks regular bail in the FIR No.252/2018 dtd. 25/5/2018, under Ss. 3/4 of the Maharashtra Control of Organised Crime Act, 1999 (MCOCA) registered at Police Station Alipur.

(2.) The first bail application of the applicant preferred before the Trial Court was rejected vide order dtd. 11/10/2021. Subsequently, the applicant filed a bail application before this Court, which was dismissed as withdrawn vide order dtd. 1/3/2023. Thereafter, the second bail application filed before the Trial Court was dismissed on 15/5/2023. Hence, the present application has been filed.

(3.) The case set up by the prosecution is as under: