NAGESH RAJSHEKHAR MENSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications are preferred under Sec. 438 of Code of Criminal Procedure (for short "Cr.P.C.") seeking anticipatory bail in connection with First Information Reports (for short "FIR") for the offences under Ss. 26(2)(iv), 27(3)(d), 27(3)(c), 30(2)(a) and Ss. 3, 59 of the Food Safety and Standards Act, 2006 (for short "FSS Act") and Ss. 188, 272, 273, 328 Indian Penal Code (for short "IPC").

(2.) Since common issues are involved in all these applications, they were heard together and disposed off by common order.

(3.) The common grounds urged in these applications seeking anticipatory bail are as follows :