RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 of the Criminal Procedure Code, 1973, in connection with C.R. No.10 of 2018 registered with Deccan Police Station for offences punishable under Sec. 302, 307, 120-B, 201 of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 25 and 27 of the Indian Arms Act, 1959 and Sec. 37(1) read with 135 of the Maharashtra Police Act, 1951 and Sec. 3(1)(i), 3(2), 3(3), 3(4) of the Maharashtra Control of Organised Crime Act, 1999.

(2.) The prosecution case, in short, is as under:

(3.) The applicant preferred an application for bail before the Special Court under the Maharashtra Control of Organised Crime Act, 1999 (hereafter, the MCOC Act, for short). The said application was rejected vide order dated 1 st June 2020. The applicant has, therefore, filed a present application under Sec. 439 of the Criminal Procedure Code, 1973.