VIRENDRA CHANDRAKANT KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.94 of 2023 dtd. 30/1/2023 registered Loni-Kalbhor Police Station, Taluka Haveli, District Pune for the offences punishable under Ss. 188, 272, 273, 328 read with 34 of the Indian Penal Code, 1860 with 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 Prohibition and Registration of Sales Rules, 2011, the applicant is seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) The case of prosecution is that on 28/1/2023 Unit of complaint received information about abscond 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 jeet went towards Solapur Side. On being chased that pick-up jeet, they found contranand substances in large quantity.

(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. 3/2/2023. The applicant has, therefore, filed present anticipatory bail application.