SANDEEP INDRAVADAN SAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these matters can be conveniently disposed of by this common order, as all of them raise questions about the nature of the offence punishable under Section 185 of the Motor Vehicles Act, 1988 (hereinafter 'M.V. Act' for the sake of brevity), and the procedure for the investigation and the trial thereof. Though the facts of each case are different, and even the contentions raised by the petitioner/applicants are different, the discussion on these aspects would necessarily be common.

(2.) Before proceeding further, the provisions of Section 185 of the M.V. Act may be reproduced here :

(3.) A reference may now be made to the facts of each case.