VINOD RAMNATH GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending the arrest in connection with offences punishable under Sections 328, 188, 272, 273 r/w 34 of the Indian Penal Code , 1860 (' IPC ' for short), both the applicants are seeking pre-arrest bail.

(2.) Facts in Anticipatory Bail Application No. 2489/2020 : Acting on a tip off officer attached to Crime Branch on 03.08.2020, intercepted two vehicles driven by Manish Jha and Avinash Vichare. Upon taking search, prohibited unsafe food articles like Pan-Masala worth Rs. 12,10,000/- were seized from vehicles. Drivers were interrogated in Crime No. 397/2020. They divulged that contraband was being transported by them, at the behest of the applicant.

(3.) Facts in Anticipatory Bail Application No. 2451/2020 : Acting on tip off, that one Rohit was likely to come in Kalyan City, to sell tobacco - unsafe food, a trap was laid and Rohit was apprehended. On his personal search, Vimal Pan Masala - unsafe food articles worth Rs. 23,400/- were seized. Rohit told police that food articles, were given to him by the applicant in Application No. 2451/2020.