AKASH HANUMANT BURADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants, who are alongwith 24 co-accused in C.R. No.244 of 2018, registered with Pandharpur City Police Station, District Solapur, for the offences punishable under Ss. 120B, 302, 303, 201, 143, 147, 148 and 149 of the Indian Penal Code, 1860 ("the Penal Code"), and Ss. 3 and 4 read with Sec. 25 and Sec. 5 read with Sec. 27 of the Arms Act, 1959 and Sec. 135 of the Maharashtra Police Act, 1951 and Ss. 3(1) (i), 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organized Crime Act, 1999 ("MCOC Act") have preferred these Applications to enlarge them on bail.

(2.) The applicant Nos.1 and 2 in Bail Application No.3119 of 2023 are arraigned as accused Nos. 7 and 8. The applicant in Bail Application No.655 of 2023 is arraigned as accused No.26.

(3.) As distinct roles have been attributed to the applicant in Bail Application No.3119 of 2023 and Bail Application No.655 of 2023, I deem it appropriate to decide both the Applications together, with separate reasoning. The facts are noted in detail in Bail Application No.3119 of 2023. BAIL APPLICATION NO. 3119 OF 2023