VIKRANT ANGOLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicants seek pre-arrest bail in connection with Crime No. 272/2020 registered with Panvel City Police Station, District Raigad, at the instance of Santosh Motiram Patil, a circle ofcer, for the alleged commission of ofence punishable under Sections 3 , 7 , 8 , 9 , 10 of the Essential Commodities Act, 1955 (E.C. Act for short) read with Sections 420 , 465 , 468 , 470 , 471 , 120-B , 34 of the Indian Penal Code, 1860 and Rule 13 of the Targeted Public Distribution System (Control) Order, 2015 and Section 3 of the Benami Transaction Act, 1988.

(2.) Counsel for the applicants are seeking pre-arrest bail on the two grounds; that

(3.) At the outset, it may be stated that applicants were granted interim protection, on 2nd September, 2020, but since they did not non-cooperate in the investigation, the interim protection was vacated by the learned Sessions Judge on 15th September, 2020.