NIKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Chauhan, learned counsel for the applicant and Mrs. Barabde, learned A.P.P. for the non-applicant/State through Video Conferencing.

(2.) The applicant is said to be arrested on 11/11/2018 in connection with Crime No. 439/2018 dated 06/11/2018 registered at Police Station, Nagbhid, District Chandrapur for the offence punishable under Sections 302 , 307 , 353 , 332 , 333 and 120B of the Indian Penal Code, 1860 (for short " IPC "), Sections 65A, 82 and 83 of the Maharashtra Prohibition Act, 1949 (for short "Act of 1949") and Sections 3 of the Maharashtra Control of Organized Act, 1999 (for short "MCOC").

(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.