ANIKET S. BAWASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 of Code of Criminal Procedure for bail.

(2.) The applicant came to be arrested in Crime No.127 of 2021 registered at Sinhgad Road Police Station, Pune city for the ofences punishable under Ss. 384, 386 and 388 read with 34 of the Indian Penal Code, Sec. 3(1)(ii) and 3(4) of the Maharashtra Control of Organized Crime Act, 1999 (MCOC Act), Sec. 4 r/w. 25 of the Indian Arms Act and Sec. 37(1) read with 135 of Maharashtra Police Act.

(3.) I have heard the learned counsel for the applicant and the learned APP for the respondent - State.