JAY 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. 302, 395, 397, 143, 147, 148 , 149, 120-B, 201 of the Indian Penal Code (hereafter ' IPC ' for short) read with Ss. 3(1)(ii), 3(2), 3(3), 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOCA', for short), registered vide C.R. No.555/2020 with Upnagar Police Station, Nashik.

(3.) My attention is invited to the order dtd. 20/10/2022 passed in Criminal Bail Application No. 191 of 2022 and Criminal Bail Application No.3090 of 2021 in respect of the co-accused Akshay Rajendra Parache and Harsh Kishor Babu. My attention is also invited to the order 11/8/2022 in Bail Application No.3804 of 2021 in respect of the co- accused Shiban Shafi Shaikh.