LAWS(BOM)-2023-1-296

VIVEK CHANDRAKANT MANJREKAR Vs. STATE OF MAHARASHTRA

Decided On January 24, 2023
Vivek Chandrakant Manjrekar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) My attention is invited to the order dated January 2, 2023 passed by the Hon'ble Supreme Court in the case of Vivek Chandrakant Manjrekar vs. The State of Maharashtra[ SLP (Crl.) No.12166/2022]. The order reads thus:- Having heard learned counsel for the petitioner, we see no reason to intervene at this juncture. However, taking note that the bail application filed by the petitioner has been repeatedly adjourned by the High Court and we have been told that it is now listed on 24/1/2023, we request the High Court to consider and dispose of the bail application in accordance with law on the said date since as already noted the application has been pending for quite some time. The Special Leave Petition is disposed of. Pending application (s) shall stand disposed of."

(2.) Accordingly, I have taken up Criminal Bail Application No.868/2022 for consideration and disposal. The other bail applications to stand de-tagged as request for adjournment is made in those matters.

(3.) The applicant-Vivek Chandrakant Manjrekar seeks bail in respect of C.R.No.63/2021 registered with DCB-CID, UnitXI for the offences punishable under Ss. 307, 326, 324, 504, 506(ii), 120-B, 143, 144, 147, 148, 149, 188, 269 of the Indian Penal Code, 1860 (hereafter 'IPC' for short) read with Sec. 4(25) of the Arms Act read with Sec. 37(1), 135 of the Maharashtra Police Act read with Sec. 51(b) of the National Disaster Management Act read with Ss. 3(1) (ii), 3(2), 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOC Act' for short) against 19 known accused and 5 unknown accused persons. Initially the First Information Report (FIR) was registered with MHB Police Station, Mumbai, vide C.R.No.599/2021. Thereafter, the investigation came to be transferred to DCB-CID and the present FIR bearing No.63/2021 came to be registered.