DILIP KAMAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail. It invokes section 21(4) of Maharashtra Control of Organised Crime Act, 1999. (MCOCA for short). Applicant is original accused No.44 in C.R.No.135 of 2002 registered with Bundgarden Police Station, Pune for offences punishable under sections 120-B, 256, 257, 258, 259, 263(A), 467, 468, 471, 472, 473, 474, 475, 476, read with 34, 109, 216, 218, 221, 403 of I.P.C., read with 3(1)(11), 3(2), 3(4), 3(5), 4, 24 of MCOCA read with 63(b) Bombay Stamp Act, read with 13(1)(d) of Prevention of Corruption Act. This C.R. has led to registration of Special Case No.2 of 2003 before the Special Judge under MCOCA at Pune.

(2.) APPLICANT applied for bail by instituting criminal application No.15 of 2003 before the Special Judge which has been rejected vide order dated 9th October 2003. The present application is filed requesting this Court to release the applicant on bail in the aforesaid special case.

(3.) SECTION 21(4) of MCOCA reads thus:-