SANDEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. RULE is made returnable forthwith and present application is taken up for final hearing with the consent of the learned counsel for the parties.

(2.) Heard learned counsel for the parties.

(3.) It is alleged that on receipt of the secret information, on 8.10.2010, without any notice, the premises bearing C.T.S. No.997/1, belonged to one Takale, was raided by the police officers and the milk powder was seized from the said premises, valued at Rs.4,500/. Accordingly, C.R. No. 126 of 2010 was registered at Ashti police station, Taluka Ashti, District Beed and the applicant was arrested under the said C.R. for the offences punishable under Sections 120B, 272, 328, 420 of the Indian Penal Code and Sections 5, 7 and 12 of the Food Adulteration Act.