RAMESH MADHAVRAO BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and the learned counsel for the complainant.

(2.) The applicant is seeking bail in Crime No.97 of 2022, registered at Police Station Chakur, District Latur, for the offences punishable under Sec. 302, 201, 120-B, 212, 216 read with 34 of the IPC and Sec. 3(1)(i), 3(2), 3(3), 3(4) of the Maharashtra Control of Organized Crime Act, 1999.

(3.) Learned counsel for the applicant would submit that the applicant has been made a scapegoat. He has no role to play in the alleged incident. The material collected against the applicant is not sufficient to believe that the applicant was the member of the organized crime syndicate. He was totally unaware of the incident in which he has been arraigned as an accused. There are no antecedents to his discredit. He has not received any benefit out of the alleged crime. A similarly situated co-accused namely Purshottam Tukaram Surnar has been granted bail.