ANIL PRABHAKAR AMRUTKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.230 of 2023 registered with Nashik Road Police Station for offence punishable under Ss. 328, 272, 273, 188 read with Sec. 34 of the Indian Penal Code, 1860- and under Ss. 26, 27, 29, 30 and 59 of the Food Safety and Standard Act, 2006, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) The case of prosecution is that in a raid conducted on 17/5/2023 the applicant was found in possession of prohibited tobacco packets amounting to Rs.9,107.00 in Amol Grocery Shop and General Stores, near Subhash Road Math, Railway Station, Nashik Road, Nashik. Accordingly, first information report came to be lodged.

(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. 6/7/2023. The applicant has, therefore, filed present anticipatory bail application.