HETAN RAM GANGWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants, apprehending arrest in connection with Crime Register No.346 of 2024 registered with Uran Police Station, District Raigad, for the offence punishable under Ss. 287, 125, 3(5) of the Bharatiya Nyaya Sanhita, 2023; Ss. 3 and 7 of the Essential Commodities Act; Ss. 3, 4, 6, 23(a) of the Petroleum Act; and Sec. 4 of the Inflammable Substances Act, has approached this Court seeking anticipatory bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) According to prosecution, the informant, an Assistant Police Inspector, along with police staff, visited a customs bonded warehouse on 12/7/2024 at about 16.30 hours. They noticed eight tankers parked there. No satisfactory information regarding those tankers was available, so they were kept on hold.

(3.) On 13/7/2024, accused No.3 - Rakesh More, visited the police station with certain papers. He produced documents showing that one Sole Bloom Pvt. Ltd. had imported "Process Oil- 40". During voyage, by a high seas sale agreement, M/s. Siddhidhata Trading Company purchased the goods. At the port of delivery (J.N.P.T. Port), M/s. Naksh Trading Company further purchased them.