PANKAJ CHHABRA @ PANKAJ Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Prabhat Ranjan, learned counsel for the petitioners and Sri Rai Shivajee Nath, learned Additional Advocate General ­ III for the State and with their consent the writ petition is being disposed of at this stage itself.

(2.) The present writ petition under Article 226 of the Constitution has been filed for restraining the police from taking any action in furtherance to and pursuant to Bhabhua P.S. Case No. 334 of 2016 (G.R. N o. 1332/2016) instituted on 21.05.2016 under Sections 269, 272, 273, 284/34 of the Indian Penal Code and Sections 60/63/66/67 of the Food Safety and Standards Act (hereinafter referred to as the "Act"), 2006.

(3.) The facts, as emanating from the F.I.R., are that a public carrier Truck bearing Registration No. HR - 55/K -0678 with a consignment of Pan Masala and chewing tobacco (Jarda) entered in Bihar from Mohania check -post on 21.05.2016, and soon thereafter, it is alleged to have been intercepted by the Bhabhua Police.