SHAILENDRA @ SHAILESH RAJENDRA JAISWAL 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.) Police of Ballarshah Police Station, District Chandrapur registered Crime No. 182/2020 against accused/applicants for commission of offence punishable under Sections 65[a] 83 of the Maharashtra Prohibition Act, and Sections 279 and 427 of the Indian Penal Code . Since non-bailable offences were registered against both applicants, they apprehend to be arrested in said crime.

(3.) Applicants urged for pre-arrest protection on the premise of innocence, false implication, inadequacy of evidence, having permanent place of residence etc. Besides that the learned Senior Counsel appearing for applicants submitted that only at the instance of statement of co-accused, applicants have been booked in the offence. According to him applicants were no way concerned with the seizure of illicit liquor, nor they were present at the time of occurrence.