KARAN NANA SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 o the Criminal Procedure Code, 1973 in connection with C.R. No.303 of 2019 registered with Walchand Nagar Police Station, Pune for offences punishable under Sec. 395 of the Indian Penal Code, 1860 and sec. 31(ii) and 34 of the MCOC Act.

(2.) According to the prosecution, one Amin Gulab Mulla lodged first information report on 29/6/2019 alleging that he along with two other persons were proceeding in his pickup vehicle towards Jamkhed. Around 1:10 a.m. six masked persons came on motorcycle and obstructed their vehicle. They started beating informant's driver and threatened the informant with the help of stone and committed dacoity of Rs.1,85,000.00 along with two cell phones. He, therefore, lodged report at 19:16 hours.

(3.) The applicant was arrested on 19/7/2019. After completion of investigation, the investigating agency filed charge sheet. The prosecution applied provisions of MCOC Act in connection with the said C.R.