(1.) Being aggrieved by an order and judgment dated 29th March, 1980 passed by the Additional Sessions Judge, Aurangabad rejecting the petitioners application for anticipatory bail, the petitioner has filed the present petition.
(2.) The facts, according to the petitioner, that give rise to the petition are, that some information seems to have been lodged with the police on 19th March, 1980. That in pursuance of this information the police raided the house of the petitioner on 20-3-1980 and seized 149 bags of cement. That he was asked to explain the possession of those bags. That he, the petitioner stated that he was to construct a floor to his existing house and hence he had collected those bags of cement. That 49 bags were brought on a permit of his contractor Pahade, while the other 100 bags were brought on a permit of one Nilegaonkar. That the police attached the said 149 bags of cement. That the police then recorded Pahades statement and Pahade stated that 49 bags pertained to his permit. The police also proceeded to record the statement of the said Nilegaonkar in respect of those other 100 bags. Nilegaonkar, however, denied having made any application for 100 bags of cement and/or having signed any document for that purpose. The police, therefore, came to the conclusion that those 100 bags of cement were secured by using forged documents.
(3.) That he the petitioner came to know that he was being charged with having committed offences under sections 417 and 419 r/w section 120(b) of the Indian Penal Code as also under section 3 of the Essential Commodities Act r/w Clause 7 of the Cement Control Order of 1978.