PRAVIN BHALCHANDRA SHIRODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking relief under Sec. 438 of the Criminal Procedure Code, 1973 in connection with C.R. No.182 of 2023 dtd. 10/5/2023 for offences punishable under Sec. 328 , 272 , 273 , 188 read with Sec. 34 of the Indian Penal Code, 1860 and under Sec. 26 , 27 , 29 , 30 , and 59 of the Food Safety and Standard Act, 2006.

(2.) The case of prosecution in short is that on 10/5/2023 at 16.10 hours they seized huge quantity of pan masala (prohibited substances). Based on statement of person from whose custody banned substances were seized, name of the applicant surfaced. The co-accused stated in his statement that the applicant along with other two persons are the suppliers of banned substances.

(3.) Apprehending arrest, the applicant filed application under Sec. 438 of the Criminal Procedure Code, 1973 before the Sessions Court. The learned Sessions Court rejected the application by order dtd. 22/5/2023. Aggrieved thereby, the applicant has filed present anticipatory bail application.