ASHOK BABURAO SALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant apprehends arrest in connection with FIR No.46 of 2024 registered with Ambad Police Station, Tq. Ambad, Dist. Jalna, for the offence punishable under Sec. 353, 504, 506 read with 34 of the Indian Penal Code (For short, "IPC") and Sec. 3 and 7 of the Essential Commodities Act, 1955.

(2.) It is prosecution's case that the informant is the District Food Supply Officer. On 5/2/2024, he received information that in Mahindra Pickup vehicle bearing No.MH-28-H-7910 someone transporting ration wheat and rice, in order to sell it in black market.

(3.) It is contention of the learned counsel for the applicant that the applicant is social worker and he had filed application for transfer of first informant. Due to which, the first informant was transferred. Due to the act of the applicant, first informant had grudge against the applicant. To take revenge of it, the first informant has falsely implicated the present applicant in the crime. The learned counsel further submitted that there is two days delay in lodging the F.I.R. and after around 8 days of the incident, alleged pick-up van is seized. The statements of the eye witnesses also recorded after 7 days of the incident. It shows false involvement of the applicant. Hence, he requested to allow the application.