MOHAMMAD RIZWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.817 of 2023 filed for assist to PP stands allowed and disposed of.

(2.) Bail Application No.277 of 2023 is the second bail application of both the applicants. Their earlier bail applications came to be rejected by this Court on 7/6/2022. Both the applications have been filed after charge sheet is filed and after they have been discharged from the offence under the Maharashtra Police of Organized Crime Act, 1999 (hereinafter referred to as "MCOC Act"). The applicants are the original accused Nos.1 and 2 in Crime No.139/2021 registered with Kotwali Police Station, Tq. & Dist. Parbhani, for the offence punishable under Sec. 307, 324, 109, 143, 147, 148, 149 of the Indian Penal Code, 1860, under Sec. 4 punishable under Sec. 25 of the Indian Arms Act, 1959 and under Sec. 37(1), 37(3), 135 of the Maharashtra Police Act, 1951.

(3.) Heard learned Senior Counsel Mr. V.D. Sapkal instructed by learned Advocate Mr. S.R. Sapkal for the applicants and learned APP Mr. A.M. Phule well assisted by learned Advocate Mr. S.R. Pande.