VICKY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Thakur, learned counsel for the applicants and Shri Damle, learned A.P.P. for the respondent/ State, through Video Conferencing.

(2.) The applicants are said to be arrested in connection with Crime No. 439/2018 dated November 06, 2018, registered at Police Station, Nagbhid, District Chandrapur for the offences punishable under Sections 302 , 307 , 353 , 332 , 333 , 363 , 417 , 406 , 120B and 201 of the Indian Penal Code, 1860, Sections 65A, 82 and 83 of the Maharashtra Prohibition Act, 1949 and Sections 3(1)(i)(ii), 3 (2) and 3(4) of the Maharashtra Control of Organized Act, 1999.

(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.