ZOHRA SHEIKH ALIAS CHAMAN Vs. STATE

JUDGEMENT

(1.) ZOHRA Sheikh wife of Sharafat Sheikh seeks bail in FIR No. 464/2005 under Section 21/29 of the NDPS Act read with Sections 25/27 of the Arms act, Sections 468/471/201/120-B IPC and Sections 3/4 of MCOCA 1999 PS hazrat Nizamuddin, New Delhi.

(2.) AS per the charge-sheet filed, petitioner is sought to be prosecuted for offences under Section 4 of The Maharashtra Control of Organized Crime act 1999 (herein-after referred to as MCOCA) and offences under Section 468/471/201/120-B IPC.

(3.) PETITIONER is the 2nd wife of Sharafat Sheikh who is alleged to be the kingpin of an organized crime syndicate. The key members of the organized crime syndicate are stated to be: Sharafat Sheikh, Abdul Wajid, Mohd. Saliim, Sheikh Hannan, Nazma Sheikh (first wife of Sharafat Sheikh) and the petitioner.