RAMLAKHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) Heard Shri B. H. Tekam, the learned counsel for the applicant and Shri A. D. Sonak, the learned A.P.P. for the non- applicant/State.

(3.) The applicant, who is a truck driver, was arrested in connection with Crime No. 1607/2017, registered with Police Station, Ram Nagar, Chandrapur for the offences punishable under Sections 65(e) and 83 of the Bombay Prohibition Act read with Section 188 of the Indian Penal Code.