KISHORE KALYAN CHANGHATE 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. 394, 395, 452, 120-B and 34 of the Indian Penal Code, Sec. 4(25) of the Arms Act, Sec. 37(1) read with 135 of the Maharashtra Police Act and Ss. 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organised Crime Act, 1999, registered vide C.R. No.133 of 2021 with Chaturshrungi Police Station, Pune. The First Information Report is dtd. 04/03/2021. The applicant was arrested on 10/06/2021.

(3.) My attention is invited to the order below Exhibit 3 passed by the Special Judge in respect of the co-accused No.6 Bharat Badrinath Changhte. The relevant portion of the order reads thus: