AJIT LAXIMAN SATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applications for bail under Section 439 of the Code of Criminal Procedure, have been heard together as they arise from one and the same crime i.e. Crime No.39/2014 registered with Yermala Police Station, Taluka Kallam, District Osmanabad, for the offence punishable under Sections 395 , 396 , 397 , 364 , 201 , 412 read with Section 34 of the Indian Penal Code and under Sections 3(1)(i)(ii), 3(2), 3(4), 3(5) of the Maharashtra Control of Organized Crimes Act, 1999 (MCOC Act).

(2.) Heard learned counsel for the parties. Perused the First Information Report (F.I.R.) and the relevant police papers, including the confession statements of the applicants Ajit Sathe, Karan Dongre and the co-accused.

(3.) Brief Facts :