LAWS(BOM)-2011-8-259

VISHWANATH MARANNA SHETTY Vs. THE STATE OF MAHARASHTRA

Decided On August 10, 2011
Vishwanath Maranna Shetty Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD Mr. Pasbola, the learned advocate for the applicant and Mr. Kharge, the learned APP for the State. I have gone through the bail application and the annexures thereto. I have also gone through the un -affirmed copy of the affidavit filed by the investigating officer which was tendered by Mr. Kharge, the learned APP.

(2.) THE applicant is accused No. 9 in MCOC Case No. 10 of 2010. There are totally 11 persons, including the applicant, who have been arrested and arrayed as accused in the said case. Some more persons are shown as 'wanted' and they are absconding. The facts of the case, in brief, may be stated as follows:

(3.) IT now needs to be examined whether this allegation against the applicant finds support from the material in the police report and accompanying documents.