SAGAR BALASAHEB NEVASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant in Anticipatory Bail Application is seeking relief under Sec. 438 of the Criminal Procedure Code, 1973 in connection with C.R. No.142 of 2022 registered with Mahad City police station for the offence punishable under Ss. 188, 273 , 326 of the Indian Penal Code read with Sub-Rule 2, 3, 4 of the Food Safety and Standards (Prohibition of Restriction on Sales) Regulation 2011, Sub-Rule 3, 1, 7 of the Food Safety and Standards (Food Product Standards and Food Additives) Regulations 2011 and Ss. 26(1), 26(2)(i)(iv), 27(3)(2) , 27(3)(d) and 59 of the Food Safety and Standard Act, 2006.

(2.) The case of the prosecution in short is that on 1/11/2022 at about 8.00 p.m., they raided Om Shivsai Pan Corner situated at Mahad City and seized contraband articles. The co- accused disclosed the name of the applicant as supplier of banned substance.

(3.) Apprehending arrest, the applicant filed application under Sec. 438 of the Criminal Procedure Code, 1973 before the Sessions Court. The learned Sessions Court rejected the application by order dtd. 3/2/2023. Aggrieved thereby, the applicant has filed present anticipatory bail application.