SACHIN PURSHOTTAM BALDWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these Applications, the Applicant is seeking pre-arrest bail in connection with investigation of Crime No.30/2019 of Police Station Sanpada (Turbhe) and Crime No.44/2019 of Police Station Byculla. Both these offences are registered under Sec. 420, 463 and 468 of IPC and Sec. 18(c), 18(a)(iv), 18-B of the Drugs and Cosmetics Act 1940 read with Rules framed thereunder.

(2.) It appears that there is a third similar offence which was registered against the Applicant and others at Police Station Taloja vide Crime No.31/2019. It is undisputed that the Applicant was arrested in the said crime of Police Station Taloja and has been released on regular bail. It is also not disputed that the chargesheet is filed in respect of the offence at Police Station Taloja and Police Station Sanpada (Turbhe). It may be mentioned that although these offences were registered with three separate police stations, all of them are presently being investigated and dealt with by the Crime Branch. The allegation is that the co-accused Mahesh Nagansure and Sachin Vadaskar who are the proprietors of Shri Samarth Distributors Sanpada Mumbai had procured various medicines including Galvus 50 mg tablets, which were for supply to the armed forces / government hospitals. It is alleged that the Applicant and the co-accused, after scoring out the label 'institutional supply, not for sale' and 'defence supply, not for sale' had sold the drugs in open market.

(3.) I have heard the learned counsel for the Applicant and the learned APP. Perused record and the case diary.