ALTAF GULAB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant in Anticipatory Bail Application is seeking relief under Sec. 438 of the Criminal Procedure Code, 1973 in connection with C.R. No.94 of 2023 dtd. 30/1/2023 registered with Loni-Kalbhor Police Station, Taluka Haveli, District Pune for the offences punishable under Ss. 188, 272, 273 , 328 read with Sec. 34 of the Indian Penal Code, 1860 and Ss. 30(2)(a), 26(2)(i), 26(2)(iv) of the Food and Safety Standards Act, 2006, Rules 2, 3, 4 read with 3(i)(zz) read with 59 of the Prohibition and Registration on Sales Rules, 2011.

(2.) The case of prosecution is that on 28/1/2023 Unit of complaint received information about accused and while on patrolling at about 23.45, they found pick up jeep parked and on suspicion inquired with driver and accompanied person and at the same time one pick up jeep went towards Solapur Side. On being chased that pick-up jeep, they found contraband substances in large quantity. Worth Rs.30,69,450.00

(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. 13/3/2023. The applicant has, therefore, filed present anticipatory bail application.