MANIKANTHA NARENDRA RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are apprehending their arrest in connection with Crime No.341 of 2021, registered with Omerga Police Station, District Osmanabad, for the offence punishable under Sec. 3, 7 of Essential Commodities Act and Sec. 285, 287, 336 r.w.34 of I.P.C.

(2.) Heard learned Advocate Mr. P. S. Mantri holding for Advocate Mr. P. V. Barde for applicants and learned APP Mr. A. M Phule for respondent-State.

(3.) It has been vehemently submitted on behalf of the applicants that the applicants are respected industrialists, and therefore, there is no question of getting them absconding. In fact, notice under Sec. 41-A of the Cr.P.C. was served on the applicants and the applicants had appeared before the police authorities on 27/9/2021 and had produced documents as required by them. They had also sent those documents through RPAD to the police on 30/9/2021. As per the prosecution story, diesel like substance measuring 12,000 liters in a big container to which the electric motor was installed and also another machine, in all entire property worth Rs.13,53,000.00 came to be seized from the rice mill which is being conducted by the present applicants. It is to be noted that the applicants have produced on record tax invoice of base oil which they had purchased. They have also produced the E-Way bill. It was a legal purchase by them and it cannot be termed as bio diesel which the applicants want to canvass. The custodial interrogation of the applicants is not necessary and they are ready to abide by the terms of the bail.