DANISH ALI JAMALUDDIN AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned APP for the State and Shri Mundargi, learned Amicus Curiae.

(2.) This is an application for bail by the applicant in connection with FIR No. 326 of 2018 dtd. 22/06/2018 registered with Malad police station which later came to be numbered as FIR No. 36 of 2018 of DCB CID for offences under Sec. 387 and 120B of the Indian Penal Code, 1860 ('IPC', for short) along with Sec. 3, 25 read with 37(1)(a) of the Arms Act, 1959 and Sec. 3(4) of the Maharashtra Control of Organized Crime Act, 1999 ('MCOC', for short) in which the charge-sheet came to be filed and it culminated into MCOC Special Case No. 2 of 2019. The facts in nutshell are as under :

(3.) The applicant is the accused no. 3. The applicant came to be arrested on 01/12/2018. There are in all 5 accused. As many as 7 accused are still absconding. I am not referring to the accusations in detail, suffice it to mention that the same are not only serious but also can be regarded as transnational crime.