AVINASH AJAY BENEWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Gole, learned Advocate for Applicant and Ms. Ganapathy, learned APP for Respondent - State.

(2.) This is an Application under Sec. 439 of the Code of Criminal Procedure, 1973 seeking Regular Bail in connection with C.R.No.379 of 2023 registered with Naupada Police Station for the offences punishable under Sec. 394 read with 34 of the Indian Penal Code, 1860 (for short "IPC"); Sec. 142 of the Maharashtra Police Act, 1951 and Ss. 3(1), (ii), 3(2) and 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (for short "MCOC Act").

(3.) Applicant before me is arraigned as Accused No.3 in CR No.379 of 2023.