VIKRAM KUMAR PRAJAPATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today by learned counsel for the applicant is taken on record.

(2.) This bail application has been moved on behalf of the applicant Vikram Kumar Prajapati, who is involved in Case Crime No. 1069 of 2010, under Sections 272 and 273 I.P.C., Police Station Kotwali, District Jaunpur.

(3.) The complainant of this case is Sri Kishun Chauhan, Food Inspector, Mungara Badshahpur, District Jaunpur. On 3.6.2010 he visited the ice cream factory of the applicant and took the sample of the manufactured. He sent the same to the Public Analyst and as per report of the Public Analyst, the sample was found to be adulterated. On the basis of this report, the complainant lodged an F.I.R. with the police of P.S. Kotwali, Jaunpur referring G.O. No. 817/88-10-55 Kha/10 dated 11.5.2010. He has quoted that he is lodging this F.I.R. keeping in view the aforesaid government order and the basis of the such F.I.R. is Public Analyst report.