DINESH GANESH INDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants, who have been arraigned in CR No. 497 of 2023 registered with Malad Police Station, for the offences punishable under Ss. 120B, 394, 395 and 412 read with Sec. 34 of the Indian Penal Code, 1860 ("the Penal Code"), Ss. 37 (1)(A) 135 read with Sec. 142 of Maharashtra Police Act, 1951, have preferred this application to enlarge him on bail.

(2.) The gravamen of indictment against the applicants and the co-accused is that in pursuance of a criminal conspiracy, on 20/8/2023, the first informant was robbed of cash of Rs.1,25,00,000.00 kept in two bags by threatening to cause death by pointing a knife. It is further alleged that the applicant and the co-accused had retained the cash amount despite having known that the cash was robbed from the first informant.

(3.) Applicant No. 1 - Dinesh (A5), the applicant No. 2-Pratik Bhojane (A6) were arrested on 2/9/2023 and applicant No. 4-Ravi Yashawante (A8) was arrested on 4/9/2023.