PRASHANT SUNIL SHEJWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks his enlargement on bail in connection with C.R. No. 15 of 2021 registered with the Yeola Taluka Police Station, Nashik (Rural), for the alleged offence punishable under Sections 399 and 402 of the Indian Penal Code.

(3.) Perused the papers. According to the complainant - Vishwanath Kakad, Police Constable, he was on patrolling duty on 12th January 2021. He has stated that he and other police personnel received secret information that there were some persons in one silver coloured vehicle on the Yeola-Manmad Road, near Dashmesh Hotel and that they were attempting to commit house breaking and dacoity. Pursuant thereto, the police personnel alongwith panchas raided the said place. The car was found behind the hotel and the occupants of the vehicle were apprehended. On taking search of the vehicle, the police allegedly found chopper, nylon string, iron rod and red chilli powder. The applicant was apprehended at the spot.