ASHISH KAILAS KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is arraigned in CR No.654 of 2018, registered with Talegaon Dabhade Police Station, District Pune, for the offences punishable under Ss. 395, 323 and 506 of the Indian Penal Code, 1860 ("the Penal Code"), Sec. 3 read with Sec. 25 and Sec. 4 read with Sec. 27 of the Arms Act, 1959 and Sec. 3(1)(ii) and Sec. 3(4) of the Maharashtra Control of Organized Crime Act, 1999 ("the MCOC Act") has preferred this application for bail.

(2.) The indictment against the applicant and the co-accused can be stated as under:

(3.) I have heard Mrs. Parulekar, the learned Counsel for the applicant and Mr. Dabake, the learned APP for the State, at some length. With the assistance of the learned Counsels for the parties, I have perused the material on record.