SANTOSH SAHARE Vs. STATE OF MP

JUDGEMENT

(1.) THIS is first bail application filed by the applicant under section 438 of CrPC for grant of anticipatory bail.

(2.) THE applicant is apprehending his arrest in connection with Crime No.257/14 registered at P.S. Badarwas, District Shivpuri, for the offence punishable under sections 3/7 of Essential Commodities Act, 1955 (In short Act of 1955).

(3.) AS per prosecution case, complainant Rakesh Kumar Sharma, Senior Agriculture Development Officer, Block Badarwas has lodged the report at Police Station Badarwas that sample of Vantolite Sulphur 90% Batch No.BNS Oil taken on 25.1.2014, which was supplied by Aviral Bio -Tech and Fertilizers Pvt. Ltd., Mandideep, Raisen and same was sent for examination at Quality Control Laboratory. Bhopal, was found sub -standard. On this report, police has registered offence under section 3/7 o Act of 1955 against the applicant who is the Manager of quality control.