ROHAN SATISH BHALKE 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. 395, 120-B of the Indian Penal Code (hereafter ' IPC ' for short) and under Ss. 3(1)(ii),

(3.) (2), 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOCA', for short) registered on 9/9/2021 vide C.R. No.290 of 2021 with Lonand Police Station, Satara. 3. The applicant is the accused No.4. The applicant was arrested on 13/9/2021. It is the case of the prosecution that on 9/9/2021 the informant was carrying cash of Rs.5,34,000.00 with him to pay the wages of the labour. Near the railway bridge he slowed downed his car. At that time five unknown person came on two bikes. They broke the window of his car and threatened him with a scythe. The complainant fled out from the left side door of car and started running. The informant noticed that one person took the bag of cash, mobile and key of car whereafter all ran away.