PRAKHAR RAMESH CHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of the learned Counsels for the parties, heard fnally at the admission stage.

(2.) The gravamen of indictment against the applicant is as under:

(3.) The applicant preferred an application for discharge contending, inter alia, that the applicant had no concern with the alleged offence. Neither the contraband material was found in the possession of the applicant nor the car which the applicant drove. The applicant claimed that he had not known the co-accused Mohan. At the time of the occurrence, the applicant had bona fde given lift to the co-accused without having known the antecedents of the co-accused. Nor the applicant can be attributed with the knowledge of the possession of the contraband material by the co-accused. Thus, there was no material to connect the accused with the crime. Resultantly, the charge against the applicant was groundless.