PRASHANT SHASHIKANT KUCHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.0170 of 2023 registered with Kavthemahankal Police Station for offences punishable under Ss. 188 , 272 , 273 , 328 of the Indian Penal Code and Sec. 59 of the Food Safety Standard (Prohibition and Restriction of sale) Regulation Act , 2006, the applicant has filed present anticipatory bail application seeking protection from arrest.

(2.) One Deepak Prakash Gaikwad, Police Constable lodged first information report with respondent/police station on 30/4/2023 at 21.56 hours that one police inspector Mr. Prashant Nishaandaar got a secret information that two trucks loaded with contraband articles will be passing through the jurisdiction of Kawthemahankal Police Station. Accordingly, he found two trucks bearing registration numbers MH-04-EB-0489 and MH-12-RN- 3203. After intercepting the vehicles from Jat to Nagaj Phata, the driver of one of the vehicle disclosed owner/supplier of contraband articles to be applicant along with two other persons. The contraband articles and vehicles have been seized by the investigating agency.

(3.) The contraband articles contain following: <IMG>JUDGEMENT_671_LAWS(BOM)6_2023_1.jpg</IMG>