DHARMENDRA KUMAR @ RAJA Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the help of this application, made under Article 226. of the Constitution of India, the petitioner, an accused in the case, has sought for, inter alia, quashing of not only the First Information Report (hereinafter referred to as the 'FIR'), lodged by Food Safety Officer, Patna, which led to the registration of Gandhi Maidan Police Station Case No. 344 of 2015, under Sec. 58 of the Food Safety and Standards Act, 2006 (in short the 'Act'), but also the charge sheet, which has been submitted therein in purported exercise of power under Section 173(2)(i) of the Code of Criminal Procedure.

(2.) In a nutshell, the allegations, giving rise to the lodging of the First Information Report, are in brief, set out as under:

(3.) We have heard Mr. Prabhat Ranjan, learned Counsel, appearing on behalf of the petitioner, and Mr. Anjani Kumar, learned Additional Advocate General No.6, appearing on behalf of the State-respondents.