MUSAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application filed under Sec. 439 of the Code of Criminal Procedure, 1973, (for short ' Cr.PC ') in connection with CR No.50 of 2021 registered with the respondent police station for offences punishable under Ss. 395 , 412 , 294(B) , 109 , 506(2) of the Indian Penal Code (for short ' IPC ') and under Sec. 3 , 4(25) of the Arms Act and under Sec. 3(1) (ii), 3(4) of the Maharashtra Control of Organized Crimes Act (for short 'MCOC').

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

(3.) The report against the Applicant and others was lodged after two years. The Applicant came to be arrested on 25 th February, 2021. The investigation is completed and charge-sheet has been filed.