SURJITSINGH BHAGATSINGH GAMBHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal under Sec. 12 of the Maharashtra Control of Organised Crime Act, 1999 ('MCOCA'). The challenge in this appeal is to an order dtd. 18/1/2023 passed by the Special Court, Ahmednagar, in Special Case No. 570 of 2020, refusing to grant the appellant discharge from the case.

(2.) The facts in brief, giving rise to the present appeal, are as follows :-

(3.) During investigation, it was revealed that Jagjit Singh Gambhir , Mohan Duggal and Zakir Shaikh were the members of an organised crime syndicate. Jagjit Singh Gambhir was the head of syndicate. Provisions of MCOCA were, therefore, invoked against them. Meaning thereby, they were alleged to have committed an organised crime punishable under Sec. 3 of the MCOCA and related offences thereunder besides offences under I.P.C.