RUPENDRASINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is seeking bail in Crime No. 388/2019 registered at Police Station Sadar, Nagpur, District Nagpur, for the offence punishable under Sections 302 and 120(B) read with Section 34 of the Indian Penal Code and Section 3 of the Maharashtra Control of Organised Crime Act, 1999.

(3.) The allegation against the present applicant is that he entered into a contract / conspiracy with the main accused i.e. accused No. 2 - Girish Dasarwar to commit murder of the deceased - Rishi Khosala as his wife was having illicit relationship with the deceased - Rishi Khosala. With regard to conspiracy for commission of murder of the deceased, the circumstances as can be culled out from the charge-sheet with the assistance of the learned both the counsel on behalf of both sides are as under :