JAGDISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) Police Sub-Inspector Smt. Priyanka Godmale of Pardi Police Station, Nagpur lodged a report with said Police Station on 12.06.2020, stating therein that on 11.06.2020, she was attached to Pardi Police Station and was discharging her duties as a Day Officer from 10.00 hours till 21.00 hours. During her duty time, at about 20.00 hours one individial came to Police Station and informed that one person on Nagpur-Bhandara Road at Pardi square, under the influence of liquor, is misbehaving. The first information report states that upon getting such information, she along with police staff, including Police Constable Akash (B. No.6923) reached to Pardi square. That time, she noticed that one person was under the influence of liquor. On making inquiry with him, he disclosed his name as Jagdish Wasudeo Lanjewar, resident of Plot No. 21, Vinobha Bhave Nagar, behind Traffic Police Chowki, Pardi, Nagpur (applicant). Therefore, he was taken in the vehicle and was brought to the Police Station. The first information report further states that after the medical examination of said Jagdish (applicant), it was found that he was under the influence of liquor and therefore, an offence punishable under Section 85 of the Maharashtra Prohibition Act, was registered against the applicant, vide Crime No.384 of 2020.