DIPAK BHIMRAO PATIL 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. 392, 302, 120-B, 201 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short), Sec. 3(25) of the Arms Act and Ss. 3(1)(i), 3(1)(ii), 3(2), 3(4), 3(5) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOCA' for short) registered on 09/06/2014 vide C.R. No.196 of 2014 with Karad City Police Station, District Satara.

(3.) The prosecution case, in brief, is that the 6 accused killed the victim Mayur. The present applicant is accused No.2. He is the main assailant. It is the accusation that the applicant fired at the victim.