WILLIAM ALBERT RODRIQUES Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant is arraigned in MCOCA Special Case No.7 of 2019 arising out of C.R.No.42 of 2019 registered with Goregaon Police Station (subsequently transferred to DCB, CID as C.R.No.9 of 2019) for the offences punishable under Ss. 387 read with 34 of the Indian Penal Code and Sec. 3(1)(ii), 3(2) and 3(4) of the Maharashtra Control of Organized Crime Act, 1999.

(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 accused No.2 Akash B. Shetty are the members of the said organized crime syndicate. Gang leader has been indulging in continuous unlawful activities for organized crime syndicate. A number of crimes have been registered against the gang leader.