DATTATRAY PARSHURAM DARADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This application is preferred seeking pre-arrest bail in connection with C.R. No. 237 of 2023 registered at Aundh police station, Satara for the offences punishable under Sec. 7, 7A and 12 of the Prevention of Corruption Act, 1988.

(3.) The applicant was posted as an Assistant Police Inspector at Aundh police station. The first informant approached the Dy. Superintendent of Police, ACB with a grievance that the applicant and the co-accused demanded an amount of Rs.1.00 lakh for not initiating action against the first informant for the alleged illegal transportation of the liquor and not arresting him in an offence which was registered against the first informant vide C.R. No. 236 of 2023 for the offences punishable under Sec. 65(e) and 83 of the Maharashtra Prohibition Act.