SAGAR LAXMAN SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned APP for State.

(2.) Applicant seeks his enlargement on bail in connection with Crime No. 1121/2018 registered with Tulinj Police Station for the offences punishable under Sections 392, 411, 34 of the Indian Penal Code and Sections 3(1)(i), 3(2), 3(4) of the Maharashtra Control of Organised Crimes, Act ("MCOC Act" for short).

(3.) Prosecution case in brief is, that on report by Shital Ramdas Patil, Crime No.1121/2018 was registered on 19th October, 2018 under Section 392 of the Indian Penal Code against three unknown persons, wherein she alleged that on 29th September 2018, at around 19:00 hrs, while passing through D.Mart, Near Saraswati Building, three motorcycle-borne persons snatched 12gm gold chain, from her neck and fled.