VINAY JOSHI,J. - (1.)Heard.
(2.)First four bail applications i.e. A.B.A. Nos.484, 486, 494 and 534 of 2021 arise out of one and same crime, i.e. Crime No.94/2021 registered with the Non-applicant Kelwad Police Station, Nagpur Rural, District Nagpur for offence punishable under Sections 420 read with Section 34 of the Indian Penal Code, Sections 2, 7, 8, 15 and of the Environmental (Protection) Act, Sections 10, 11, 12, 13 and 14 of the Maharashtra Cotton Seed Act, 2009, Rule 10 of the Maharashtra Cotton Seed Rules and Sections 8, 9, 10,11, 12, 13 and 14 of the Seeds Act, 1968. The fifth and last bail application i.e. A.B.A.No. 345/2021 arise out of Crime No.271/2021 registered with the non-applicant therein - Chandrapur Police Station for the offence punishable under Section 420 of the Indian Penal Code, Sections 15 of the Environmental (Protection) Act, Sections 3 and 7 of the Essential Commodity Act, Section 10 of the Maharashtra Cotton Seed Act 2009, Rules 7 to 14 of the Maharashtra Cotton Seed Rules.
Both the crimes are relating to similar offence, as well as all the submissions canvassed are some what similar, therefore, for the sake of convenience, all applications are taken up together for hearing and disposed of by this common order.

(3.)All applicants prayed for grant pre-arrest protection by claiming innocence, false implication and inadequacy of material. Moreover, technical objection about the maintainability of the prosecution launched at the instance of police report, has been questioned. It is also submitted that since the stock of prohibited seeds was already seized, there is no need for custodial interrogation.