SAMEER TAJ KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicants and the learned APP for the State.

(2.) The applicants, who are arraigned in MCOC Special Case No. 1513 of 2022 arising out of D.C.B., C.I.D., CR No. 150 of 2022 (original CR No. 540 of 2022 registered with Versova Police Station) for the offences punishable under Ss. 120B, 386, 506 (2) read with Sec. 34 of the Indian Penal Code, 1860 ('the Penal Code') and Ss. 3 (1)(ii), 3(2), 3(4) of the Maharashtra Control of Organised Crime Act, 1999 ('the MCOCA), have preferred these applications to enlarge them on bail.

(3.) The prosecution case can be stated in brief as under.