HARESHKUMAR MANABHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In anticipation of arrest in Crime No.170 of 2021 registered with Kurha Police Station, Amravati Rural for the offence punishable under Ss. 420, 463, 465, 468, 471 read with Sec. 34 of the Indian Penal Code, Sec. 7 of the Seeds Act, 1966 and Rule 8, 9, 10, 11, 12, 13, 14 of the Seed Rules 1968 and Ss. 8, 15(1), 15(2), 16(1) of the Environment Protection Act, 1986, the applicant is praying for prearrest protection.

(3.) The bail is claimed by stating that the applicant's name is neither mentioned in the First Information Report nor there is any material to connect him with the crime. Merely on the basis of statement of co-accused, the applicant has been falsely implicated in the case. Moreover, it is contended that the applicant is a businessman, who has attended the Police Station and ready to co-operate with the Police.