SHERABI YUSUF SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail by the applicant- Sherabi Yusuf Sayyed, in connection with C.R. No.22 of 2015 dtd. 04/02/2015 vide MCOC Special Case no. 8 of 2015, registered with Dombivali Police Station, under Sec. 394 and 34 of the Indian Penal Code, 1860 and Sec. 3(i)(ii), 3(2) and 3(4) of the Maharashtra Control of Organised Crime Act, 1999.

(3.) The applicant is a woman who is alleged to be the gang leader. On record is placed a chart by the learned APP indicating the commonality of the offences committed by the applicant along with other members of the organised crime syndicate. So far as the applicant is concerned, there are as many as 12 offences registered against her of a serious nature. All the offences registered against the applicant and the members of her gang pertain to chainsnatching incidents.