KISHOR PANDURANG BALPANDE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard.

(2.) Apprehending arrest at the hands of police in connection with Crime No.10/2024 registered with the non-applicant/police station for offences punishable under Ss. 143, 147, 149, 332, 353, 405, and 406 of the Indian Penal Code and under Sec. 48(7) of the Maharashtra Land Revenue Code, 1966 and under Sec. 3(1)(ii), 3(2), and 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (the MCOC Act), the applicant approached this court for grant of anticipatory bail.

(3.) The accusations are on the basis of report lodged by Circle Officer Anil Bramhe. As per the report, on 14/1/2024, he and other staff were on patrolling duty. They intercepted a truck carrying sand. On enquiry with driver of the truck about royalty, the driver could not produce it. When the informant was taking photographs of the truck, 5-6 persons by two four-wheelers came there and started abusing them in a filthy language. The said persons and driver of the truck fled away from the spot of the incident. During the said incident, cell phone of the driver fell on the ground, which was seized. The accused persons threatened the informant and prevented him from discharging his duties and, therefore, First Information Report was lodged against the co-accused. During investigation, involvement of the applicant is also revealed and, therefore, apprehending his arrest, he preferred the application.