SHIVRAJ IRAPPA CHINCHOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the Applicant, apprehending arrest, in connection with investigation of Crime No.502/2021 of Police Station Valsang, Solapur (Rural), under Sec. 272, 273 and 328 of IPC and Sec. 3(1)(a), 3(1)(zz), 26(1), 26(2)(1), 26(2)(5), 27(3)(e), 59 of the Food Safety and Standards Act, 2006, is seeking anticipatory bail.

(2.) The aforesaid crime is registered on the basis of the complaint dtd. 29/10/2021 lodged by Renuka Ramesh Patil, who is in employment with the Foods and Drugs Department, Solapur. According to the informant, on 25/8/2021, at about 11.45 a.m., a secret information was received that a person by name Amarsiddha Pindipol and the Applicant Shivraj Chinchol are selling fruit beer at Godutai Vidi Gharkul. Accordingly, the informant and the other staff from the Foods and Drugs Apartment raided Om Shanti Drinks of the co-accused Amarsiddha Pindipol and Shree Sai Drinks at Mahatma Phule Nagar, Godutai Vidi Gharkul of the present Applicant, in which both of them were found to be selling fruit beer. Eight bottles of fruit beer of 630 ml each, were obtained and samples were drawn from the said bottles, which were sent to the Public Analyst at Pune on 25/8/2021. The report of the Chemical Analyst was received on 29/10/2021 to the effect that the fruit beer was adulterated and not safe for human consumption. It is in these circumstances, that the complaint came to be filed, which is under investigation.

(3.) I have heard the learned counsel for the parties. Perused record.