KRISHNA BABASAHEB UGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant apprehending arrest in connection with the offence punishable u/s 307,353,332,120- B,117,341,143,147,148,149,336,379, 427, 323, 504, 506 of Indian Penal Code , u/s 3 and 4 of Mines and Minerals [Development and Regulation] Act, 1957 and u/s 135 of Maharashtra Police Act, 1951 registered vide Crime No. 109/2020 with police station Taluka Jalna, District Jalna, preferred this application seeking anticipatory bail.

(2.) Heard learned counsel for applicant and learned A.P.P. for State. Perused the papers of investigation and the Order passed by learned Additional Sessions Judge.

(3.) In brief, it is the contention of learned counsel for applicant that applicant is innocent and falsely implicated in the case at the instance of informant and police officials. It is submitted that one Sachin Salse, the accused No. 1 in the case had lodged written complaint dated 01/01/2020 with Superintendent of Police alleging therein that A.P.I. Shelke and police constable Prashant Ubale attached to Hasnabad police station had snatched Rs. One Lakh from his pocket. Due to said complaint dated 01/01/2020 lodged by Sachin Salse, the applicant and other accused persons are falsely roped in in the present case.