ROHIT RAMCHANDRA KAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for pre-arrest bail in connection with CR No.417 of 2022 registered with Khalapur Police Station, District Raigad, for the offences punishable under Ss. 304(II), 286, 337 and 338 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ") and Sec. 9B of the Explosives Act, 1884.

(3.) Mumbai Railway Vikas Corporation Ltd. (MRVCL) is laying Panvel - Karjat Rail Line. MRVCL has awarded the contract to Railcon - SREPL (JV) to execute the said project. Railcon - SREPL has, in turn, awarded the contract to "Adit Infra" of which the applicant is a proprietor. In order to lay the railline it was necessary to have excavation. The applicant awarded the contract of excavation, which involves blasting operation as well, to Jai Ambe Drilling, of Ajay Satyanarayan Ladda, accused No.5. Applicant had appointed and entrusted the work at site to Pritam Thorat, accused No.1; Rajendra Khandare, accused No.2 and other co- accused.