DILIP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the petitioner and the State.

(2.) The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 272, 273 of the Indian Penal Code, 31, 52, 56, 57, 59, 63 and 64 of Food Safety and Standard Act & Rules, 2006 and Schedule-4, Part-V of Regulations, 2011.

(3.) The shop of the petitioner was inspected when huge quantity of Dada Barfi and Milk. Cake were being prepared when the materials by which the sweets were prepared were found having colouring material and insects. The analyst reports reflect that the raw materials as well as the milk for preparing sweets were not found up to the prescribed standard.