RADHA GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.61 of 2020, under Sec. 273 IPC and Sec. 50 of the Food Safety and Standards Act, 2006 IPC, Police Station Kotwali Tanakpur, District Champawat.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the applicant was given a tender for preparing Dry Rashan Kit for the labourers. On 16, 17, and 18/4/2020, the Rashan Kits provided by the applicant were examined and it was found that they were of substandard quality.