NIRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Mandpe, learned Counsel for the applicant and Shri Thakare, learned Additional Public Prosecutor for the State, through Video conferencing.

(2.) The applicant is said to be arrested in Crime No. 33/2019 registered at Police Station Purada, Tah. Kurkheda, District - Gadchiroli for the offence punishable under Sections 307 , 353 , 143 , 147 , 506 , 109 and 188 of the Indian Penal Code and Section 65(a), 83, 98(c) of the Maharashtra Prohibition Act, 1949 and Sections 184 , 3 / 181 of the Motor Vehicles Act, 1988.

(3.) It is the case of the Prosecution that while patrolling, car of the applicant along with co- accused carrying illegal liquor dashed the car of the patrolling party with an intention to kill the police personnel and fled away towards Bhategaon side.