SATISH APPA ITHAPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant/accused No. 8, who is arraigned in C.R. No. 622 of 2016 registered at Yavat police station, Pune for the offences punishable under Sec. 395, 412, 413, 414 of the Indian Penal Code, 1860 and Sec. 3(1)(ii), 3(4), 3(5) and 4 of the Maharashtra Control of Organized Crime Act, 1999 (MCOC), has preferred this application to enlarge him on bail.

(2.) The gravamen of indictment against the applicant and the co-accused is as under:-

(3.) On 10/9/2016 at about 2 am, accused Nos. 1 to 7 committed dacoity at the District Central Cooperative Bank Limited, at Rahu, Tal. Daund. Dipak Bhalerao, the security guard and his associate Uttam Wagh were threatened on the point of knife. They were assaulted. Their hands and legs were tied. Thereafter, the accused Nos. 1, 2 and 4 to 6 entered the bank by cutting the iron grill of the rear window by means of a gas cutter. The strong room and iron safe were also broken open by the gas cutter. Accused Nos. 1 to 7 decamped with an amount of Rs.65,57,485.00.