SHAHRUKH @ KASAI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks regular bail in connection with Crime No.592/2021 registered with Nandanwan Police Station, Nagpur for offences punishable under Ss. 307, 143, 147, 148, and 149 of the Indian Penal Code read with Sec. 3 of the Maharashtra Control of Organised Crime Act, 1999 (the MCOC Act).

(2.) Initially, the offence was registered under the provisions of the IPC. During investigation, it revealed to the investigating officer that the applicant is leader of organized crime syndicate and in furtherance of common object of the said syndicate, he committed several offences and, therefore, after obtaining a sanction, applied provisions of the MCOC Act against the applicant and other co-accused.

(3.) The applicant is arrested on 1/6/2022 and since then he is in jail.