BHARAT TATYA KHOTARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications are preferred for pre-arrest bail in connection with C.R. No. 144 of 2022, registered with Ghoti police station, Nashik, for the offences punishable under Ss. 395, 412, 343, 504 and 506 of Indian Penal Code, 1860 ("the Penal Code ").

(2.) A Container bearing No. MH-43-BG-5463 laden with 2200 boxes of beer left the Kingfisher factory at the Walunj, Dist. Aurangabad for Mumbai. The first informant was at the wheel of the said container. At Gangapur, Dist. Aurangabad, co-accused - Ayyub alias Guddu Khan (A-10), Nilesh Jagtap (A-1) and others boarded the said container and forced the driver to change the route and made him unconscious. Eventually the first informant was wrongfully confined in a building at Nashik. The co-accused took away the container and unloaded the beer boxes at Amboli and Nirgude, Tal. Trimbakeshwar, Dist. Nashik and sold the said beer boxes. The first informant, after escaping from the wrongful confinement, lodged the report against the named and unknown accused with the allegations that the accused committed robbery of the container and the goods laden therein aggregating to Rs.63,29,856.00.

(3.) A few of the accused came to be arrested and during the course of the investigation, 1062 boxes of beer were recovered at the instance of various accused.