SHESHKUMAR MANGAL SING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 328, 272, 273, 188 of the Indian Penal Code (hereafter ' IPC ' for short) and Sec. 59 of the Food Safety and Standards Act, 2006, registered on 23/08/2023 vide C.R. No.848 of 2023 with Shahupuri Police Station, District Kolhapur.

(3.) The applicant was arrested on 23/08/2023. The complainant is working as a Food Safety Inspector in the Department of Food and Medicine at Kolhapur. On 23/08/2023 he received secret information that one vehicle bearing No. MH-14 KL 5999 will be traveling on the Pune- Bangalore Highway illegally carrying Panmasala and Tobacco substances. As per the information, the Complainant and other officers with one panch witness made a trap and stopped the above vehicle at Tanwani Hotel Chowk, Kolhapur and took a search. At that time Applicant was found in possession along with banned Guthaka, Panmasala, Scented Tobacco and coconut bags. The entire goods have been recovered and are in the custody of the investigating agency.