IMRAN IQBAL PATAVEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.88/19 registered with Gandhi Nagar Police Station, DistrcitKolhapur, under sections 188, 272, 273, 328 of the Indian Penal Code and section 26(2)(i), 26(2)(iv), 27(2)(e), 30(2)(a) of Food Safety and Standard Act 2006.

(2.) The prosecution case in brief is as follows; That the complainant namely Ramakant Pandurang Patil, Food Safety Officer, Class II, attached to Food and Drugs Office situated at Kolhapur lodged FIR on 18/03/2019 with Gandhinagar Police Station, inter alia contending therein that on 18/03/209, a driver was found in possession of a Tempo No.MH04CA7205 carrying therein prohibited food stuffs for sell of the same. When raiding party stopped the said vehicle at Sarnobatvadi and inquired with the said driver about his name that time he disclosed his name as Santosh S. Mali. During the course of search, the raiding team found prohibited articles like scented tobacco, pan masala etc. in the said tempo.

(3.) On the basis of the complaint made by the complainant, offence vide C.R. No.88/19 under sections 188, 272, 273, 328 of Indian Penal Code and under sections 26(2)(i), 26(2)(iv), 27(2)(e), 30(2)(a) of Food and Safety Standard Act, 2006 was registered with Gandhinagar Police Station, District Kolhapur on 18/03/2019 and investigation was commenced.