AJIT BHAGWAN TIWDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail. The applicant is arrested on 17/6/2010 in connection with C.R. No. I - 85 of 2010, registered with Rajarampuri Police Station, Dist. Kolhapur for offence punishable under Ss. 302, 307, 147, 148, 149, 341, 323, 120-B and 427 of the Indian Penal Code (for short "IPC ").

(2.) During the pendency of investigation, the provisions of Maharashtra Control of Organised Crime Act, 1999 ( for short "MCOC Act") were sought to be invoked and prior approval was accorded on 31/8/2010 for offences under Ss. 3(1)(i)(ii), 3(2) and 3(4) of MCOC Act, 1999. Sanction was granted under Sec. 23(2) of MCOC Act, on 30/11/2010. Pursuant to the sanction order, the charge- sheet was filed against the accused.

(3.) Brief facts of the Prosecution 's case are as under :