SACHIN RAJARAM DHORE 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 in respect of the offence punishable under Ss. 307, 326, 143, 147, 148, 149 of the Indian Penal Code (hereafter ' IPC ' for short), under Ss. 3, 5, 25 of Arms Act, under Ss. 37(1)(3), 135 of Maharashtra Police Act and under Ss. 3(1)(ii), 3(2), 3 (4) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOCA', for short) registered on 25/3/2019 vide C.R. No.44 of 2019 with Bhuinj Police Station, District Satara.

(3.) There are in all eleven accused. The applicant is the accused no.9. The applicant was arrested on 26/7/2019. The date of the incident is 25/3/2019. As per the case of the prosecution the first informant along with his colleagues were doing their job at Toll plaza situated at Pune-Satara highway within the limits of virmude village. At that time one white coloured car came and tried to escape without paying toll amount. Hence, the employees at said toll plaza stopped the car and asked the driver to pay the toll. At that time the driver of the said car refused to pay the toll amount and abused the employees. The accused No.1- Rohidas Chorge fired a bullet from his pistol towards the first informant. Nobody was injured. Learned APP submitted that the offence is serious.