MANOJ KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. D.N. Tiwari, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned APP for the State. The petitioner has put up a challenge to the order dated 12.8.2011 passed by the learned A.C.J.M., Danapur in connection with Danapur P.S. Case No. 73/11 whereby cognizance has been taken under Sections 419, 420, 272 and 273 of the Indian Penal Code.

(2.) THE business premises of the petitioner was inspected by the Food Inspector on 5.3.2011. There was a suspicion that the edible oils, of which the petitioner is a dealer, were adulterated or spurious samples of mustard oil and palm oil were taken and were sent for analysis by a public analyst. It was also alleged that the petitioner was selling mustard oil in tin containers with a different brand name.