JAGDEEP Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This bail application under Ss. 483 read with 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 "BNSS" seeks regular bail in proceedings emanating from FIR No. 55/2016 dtd. 19/4/2016, registered at P.S. Crime Branch, under Ss. 3/4 of the Maharashtra Control of Organized Crime Act, 1999 "MCOCA". By a supplementary chargesheet, the Applicant has been implicated under Ss. 3(1)/ 3(4)/3(5) of MCOCA.

(2.) The factual background leading to the filing of the present application is summarised as follows:

(3.) Counsel for the Applicant advances the following submissions seeking grant of regular bail: