MADHU SUDAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 12.11.2013 passed by the Additional Sessions Judge XIV-cum-Special Judge, Food Safety Act, Patna, in Special Case No.10 A of 2012 by which he has refused to release 25 tins Ghee allegedly seized by the Food Safety Officer.

(2.) Heard learned counsel for the petitioner and the learned APP for the State.

(3.) From the impugned order, it appears that the learned Court below has rejected the petition mainly on the ground that the seized Ghee, on examination, was found to be sub-standard. The report of the Food Analyst is annexed as Annexure-5 in which it has been mentioned that the sample of Ghee does not confirm the prescribed specification under item no.2.1.10 (2 of FSSR-2011) and, hence, it is substandard.