ANIKET VIJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications can be disposed of by common order as they arise out of the same crime.

(2.) These are the applications under Sec. 439 of the Code of Criminal Procedure for releasing the applicants on bail in connection with Crime No. 228/2021 registered with Topkhana Police Station, Dist. Ahmednagar for the offences punishable under Ss. 395, 386, 452, 427, 323, 504, 506 of the Indian Penal Code, Sec. 142 of Bombay Police Act and under Sec. 3(1)(ii), 3(2), 3(4) of Maharashtra Control of Organised Crimes Act, 1999 (MCOC Act).

(3.) Facts in brief are that on 20/3/2021, the applicants along with other accused committed criminal trespass in Rubbab, the Perfect Men Shop and Sunil Cycle Mart and committed dacoity. Upon the lodging of the First Information Report, offence as aforesaid came to be registered against the applicants and other accused.