UMESH GAJANAN TAPASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective Counsel.

(2.) Petitioner - Mahesh Gajanan Tapase has preferred Writ Petition No.2433 of 2019, seeking quashing of the FIR in Crime No.737 of 2017 registered with Satara City Police Station for offences punishable under Sections 395 , 384 , 506 of the Indian Penal Code read with Section 39 of the Money Lending (Regulation) Act, 2014 and Section 3(1)(ii), 3(2), 3(4) of the Maharashtra Control of Organized Crime Act, 1999 (hereinafter referred to for the sake of brevity as "MCOCA")

(3.) Criminal Writ Petition No.4925 of 2017 is preferred by the Petitioners against whom allegations are that, they are members of the gang/organized crime syndicate who acted along with the Petitioner - Mahesh Gajanan Tapase in other Writ Petition No.2433 of 2019 in commission of violent act, which is otherwise not permissible under the provisions of law.