BALWAN SINGH SHREENANDLAL CHOWDARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In anticipation of arrest in Crime No.219/2021 registered with the non-applicant Wadki Police Station, Tq. Ralegaon, District Yavatmal for the offence punishable under Sections 272, 273, 328, 188, 269, 270 read with Section 34 of the Indian Penal Code and Sections 30[2][a], 26 and 29 of the Food and Safety Standard Act, the applicant is seeking pre-arrest protection. The applicant also seeks for ad-interim prearrest protection.

(3.) It is the prosecution case that on receipt of secret information, the police had intercepted a truck at Yavatmal containing huge quantity of banned Gutka articles worth Rs.46 lakhs. The driver as well as the cleaner of the concerned truck came to be arrested on the spot.