(1.) Heard learned counsel for the applicant and learned APP for the State.
(2.) The applicant is seeking bail in Crime No.273 of 2019 registered with Itwara Police Station, District Nanded which was initially registered for the offence punishable under Sec. 307, 506, 120-B, 109 r/w 34 of Indian Penal Code and Sec. 4 / 25 and 3 / 25 of Indian Arms Act and subsequently added the provisions of Maharashtra Control of Organised Crime Act (for short 'MCOCA Act').
(3.) The FIR was lodged on 10/12/2019 alleging that two unknown persons entered the office of the complainant. One of them opened fire and one was holding the dagger. He asked him why he did not pick up the call of 'bhai'. Thereafter, they told him that at 02.00 am 'bhai' will call him, he should pick up the call and then they left. The complainant specifically mentioned in the complaint that he may identify those persons if shown to him. The applicant was arrested in the year 2019 and thereafter, the Court had granted him bail. However, after two years in one fine morning on getting permission from the concerned Court, the bail was cancelled and the applicant was arrested. Since then, he is languishing in jail.