MARDANI AKBAR BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, (for short ' Cr.P.C .') in connection with CR No. 179 of 2019 registered with Baramati police station, Baramati, District Pune for offence punishable under Ss. 395 , 307 , 452 , 323 , 504 , 506 of the Indian Penal Code (for short ' IPC ') and under Sec. 3(25) of Arms Act and under Sec. 3(1)(ii), 3(4) of the Maharashtra Control of Organized Act, 1999 (for short 'MCOCA')

(2.) The gist of the prosecution case is as under:

(3.) The applicant filed application under Sec. 439 of the Code of Criminal Procedure, 1973 before the Special Judge, which came to be rejected by order dtd. 25/2/2020. Aggrieved thereby, the applicant has filed present application.