JITENDER DIXIT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 "CrPC" seeks grant of regular bail in the proceedings arising from FIR No. 55/2016 dtd. 19/4/2016, registered at P.S. Crime Branch under Ss. 3(1)/3(4)/3(5) of the Maharashtra Control of Organised Crime Act, 1999 "MCOCA".

(2.) The factual background leading to the filing of the FIR, as per the Prosecution is summarised as follows:

(3.) Mr. Tarun Gahlot, counsel for the Applicant, urges the following grounds for seeking grant of bail: