MURLIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Daga, learned counsel for the applicant and Shri Joshi, learned A.P.P. for the non- applicant/State through Video Conferencing.

(2.) The applicant is said to be arrested in connection with Crime No. 439/2018 dated 06/11/2018 registered at Police Station, Nagbhid, District Chandrapur for the offence punishable under Sections 302 , 307 , 353 , 332 , 333 , 363 , 403 , 417 , 201 and 120B of the Indian Penal Code, 1860 (for short " IPC "), Sections 65A, 82 and 83 of the Maharashtra Prohibition Act, 1949 (for short "Act of 1949") and Sections 3(1)(i)(ii), 3(2) and 3(4) of the Maharashtra Control of Organized Act, 1999 (for short "MCOC").

(3.) The prosecution case in brief is that PSI Achalkumar Shantaram, Malkapur, attached with the Police Station, Nagbhid, lodged a report against accused persons stating therein that during Nakabandi at one bridge of Gosikhurd Canal Road Dhorpa village, one white colour Scorpio car bearing registration No. MH-34-AM-2810, carrying illegal liquor was tried to be intercepted, but the driver of that car, without stopping it, deliberately driven the said vehicle in a rash and negligent manner and caused injury to PSI Chhatrapati Kishan Chide, who later on succumbed to the injuries.