As per case facts, Applicant Akashdeep Karaj Singh sought bail in a murder case of former Minister Baba Siddiqui, where MCOCA and other acts were applied. The prosecution alleged his ... involvement in an organized crime syndicate, based on two calls to a co-accused, international calls, photos with firearms, and a money deposit. His initial bail application before the MCOCA Special Judge was rejected, leading him to file this Bail Application before the High Court. The question arose whether, under Section 21(4) of MCOCA, there were reasonable grounds for the High Court to believe the Applicant was not guilty of the alleged offense, overcoming the stringent bail conditions. Finally, the High Court, after examining the prosecution's material, found no prima facie evidence to establish the Applicant's complicity in the organized crime syndicate or the offense. Considering the limited material and the Applicant's lack of criminal antecedents, the High Court concluded that the stringent conditions for bail under MCOCA were not met, and granted bail with conditions.