The District & Sessions Court in Tapi refused to grant anticipatory bail to accused Head Constable (Unarmed) Krushnakumar Yadav posted at Kukarmunda outpost of Nizar Police Station in Tapi district in a Prohibition Case.
A complaint was lodged by Local Crime Branch (LCB), Tapi district, against Yadav with Kakrapar Police Station under various sections of Prohibition Act on Dec 28.
During the raid, police had recovered Indian Made Foreign Liquor (IMFL)'s four bottles worth Rs 1,500 & seized his car.
"On December 28, Krishna Yadav was found drunk & he reportedly misbehaved with his woman colleague Lalita Valvi. As Yadav was in a drunken condition & was using abusive language against Valvi, she alerted the district police control room," public Prosecutor S B Pancholi argued in the Court.
The Public Prosecutor said that "Tapi district police superintendent Sujata Majumdar took this matter seriously & sent a police team from the crime branch & carried out a raid at Yadav's residence near Indu village in Vyara taluka".
However, Yadav escaped from the spot seeing the cops. Police found his abandoned car & also seized his mobile number which he lost when running away from the cops. Cops also found that Yadav had removed a number plate from his car with an intention to commit a crime.
"Accused is working in the police department & his duty is to implement the prohibition act. But he himself indulged in such crime. The accused cop is on the run," Pancholi argued.
"Prima facie, there is evidence against the accused as police recovered liquor from his car & the accused has escaped after the police raid," the Court observed while rejecting his pre-arrest Bail plea.
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