BHAVESH P. BHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 13/05/2024, a thunderstorm hit the city of Mumbai which witnessed heavy rain fall.

(2.) The above incident resulted in registration of FIR at Pant Nagar Police Station at the instance of Assistant Police Inspector attached to the Police Station, which invoked Ss. 304, 337, 338, 427 read with 34 of the Indian Penal Code.

(3.) On registration of the FIR and on collecting preliminary information about the owner of the billboard, which had collapsed, taking life of 16 people and injuring many, DCB CID, Unit 7, Ghatkopar, made a frantic search for it's owner. Distinct teams were constituted for his search, and they were deputed to Lonavala and Ahmedabad, on some clue being received, but he could not be traced. Ultimately when tipped off about his presence in Udaipur, one of the team tracked him to a private hotel in Udaipur, Rajasthan on 16/05/2024, and since he was arraigned as an accused in CR No.353/2024, he was brought to Mumbai for the purpose of interrogation and upon establishing his involvement in the offence, by exercising power under Sec. 41 of the Code of Criminal Procedure, 1973, he came to be arrested by adopting the prescribed procedure, on 17/05/2024 and was also produced before the Jurisdictional Magistrate on the same day.