RAMBIR Vs. STATE OF MAH.

JUDGEMENT

(1.) Heard learned counsel Shri P.J.Mehta for applicants in both applications and learned Additional Public Prosecutor Shri J.Y.Ghurde for the State. Also, perused reply filed on behalf of the State.

(2.) Present applicants are apprehending their arrest in connection with Crime No.272/2019 registered with Warud Police Station, District Amravati for offences under Sections 420 read with Section 34 of the Indian Penal Code and under Sections 3 and 7 of the Essential Commodities Act, 1955 and under Sections 8, 9, 19, and 19(C)(ii) of the Fertilizer Control Order, 1985.

(3.) According to the prosecution, Fertilizer Officer and Taluka Agriculture Officer Ujjwal Ramdas Agarkar, lodged a complaint whereby it is stated that on 10.6.2019 he received an information that duplicate fertilizers are available at village Fattehpur, Post Surali, Taluka Warud, District Amravati. According to the prosecution case, Nilkant Madhukar Dhabale was possessing fertilizers. When the first informant directed the said accused to show permit, the accused could not point out permit to him. Said Nilkant Dhabale fled away from the spot. According to the prosecution, during the course of investigation, statements of witnesses were recorded. The first informant also received more information and accordingly he along with other staff seized 29 Bags of "Chamatkar Soil Conditioner; 15 Bags of "B.A.P. Navratna Fertilizer", and 13 Bags of "Plantogin- Zyme."