AAKASH BHASKAR SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The applicant, who is arraigned in MCOC Special Case No.7 of 2019 arising out of C.R. No.42 of 2019 registered with Goregaon Police Station, Mumbai, (subsequently transferred to DCB CID as CR No.2 of 2019) for an offence punishable under Sec. 387 read with 34 of the Indian Penal Code, 1860 and Ss. 3(1)(ii), 3(2) and 3(4) of The Maharashtra Control of Organised Crime Act, 1999 ("the MCOC Act") has preferred this application to enlarge him on bail.

(3.) Briefly stated, the gravamen of indictment against the applicant is that Ravi Sulya Pujari @ Ravi Pujari is the leader of the organized crime syndicate. The applicant and coaccused, William Rodrigues are the members of the said organized crime syndicate. The Gang leader has been indulging in continuous unlawful activities for organized crime syndicate. A number of crimes have been registered against the gang leader.