PRAMOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking bail in the event of his arrest in connection with Crime No.605/2019 registered with Hingoli City Police Station, Dist.Hingoli for the offences punishable under Section 328, 188, 272, 273 of I.P.C. and under Section 59 of Food, Safety and Standards Act.

(2.) The allegations are to the effect that on 23/10/2019 a car in which the accused nos. 1 and 2 were travelling was intercepted. On search, it was found that a stock of Gutkha was being transported worth Rs.61,800/-. On an inquiry with the accused nos.1 and 2, they disclosed that they had obtained the stock from the present applicant.

(3.) The learned advocate for the applicant submits that except Section 328 of the I.P.C. the other offences are bailable. Section 328 of the I.P.C. is not applicable as there are no allegations about the Gutkha having been administered to anybody. The other two accused have been granted bail. It is only on the basis of statement of the co-accused that the applicant is being implicated which is a very weak piece of material. Applicant is ready to cooperate the Investigating Officer. There are no criminal antecedents and he may be granted bail subject to suitable conditions.