ANILKUMAR ANANTLAL DAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by the original accused persons under Section 438 of CrPC, who are apprehending their arrest in connection with Crime No.338 of 2020, registered with Badnapur Police Station Dist. Jalna, on 26-08-2020, for the offence punishable under Section 304 read with 34 of the IPC and under Section 3 and 4 of Mines Act, 1952.

(2.) Heard learned Advocate Mr. S. V. Adwant holding for Mr. Shreerang Bhandarkar for applicant, learned APP Mr. V. S. Badakh for respondent-State and learned Advocate Mr. V. B. Madan for assist to APP.

(3.) It has been vehemently submitted on behalf of the applicants that the State Government had undertaken preparation of 'Maharashtra Samruddhi Mahamarg' i.e. the construction of Mumbai- Nagpur Express Way which is stretching 701 kilometers comprising of eight lane running through ten districts, 26 Tahsils and 390 villages. Maharashtra State Road Development Corporation (MSRDC) is the nodal agency responsible for the executing the project. One 'Montecarlo Limited' company has undertaken the construction of the said road. Present applicants are the employees of said company. Applicant No.1 is presently designated as Associate Vice President of the Highway Division and he is deputed for district Jalna. Applicant No.2 is designated as Senior Manager Co- Ordination.