PRAKASH CHANDRA JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Pradeep Mishra, learned counsel for the applicant, Mr. Om Prakash Mishra, learned A.G.A. for the State and perused the material on record.

(2.) The present bail application has been filed by the applicant- Prakash Chandra Jaiswal with a prayer to enlarge him on bail in Case Crime No. 1425 of 2010, under Sections 419, 420, 272 and 273 I.P.C. Police Station-Kotwali, District-Jaunpur, during the pendency of the trial.

(3.) It transpires from the record that a first information report has been lodged by the Food Inspector, Jaunpur, namely, Anil Kumar Mishra on 28th August, 2010 against two persons, namely, Prakash Chandra Jaiswal (applicant herein) and Sandeep Jaiswal alleging therein that the informant along with local Police Personnels searched the house of the applicant and on the inspection of the said house, it was found that indigenous liquid butter (deshi ghee) and sesame (teel) oil were being manufactured without having any licence for the same and some adulterated chemicals were being mixed which was causing disfunction on the human body.