SHIV KUMAR AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State in both these applications.

(2.) The petitioner is a licensee manufacturer of food grains. The godown/business premise of the petitioner was inspected by the concerned authority on 10.12.2011. Food grains were seized and it was found that the petitioner had violated the requirement of food safety and standards as per the law. As such, two different government complaints were filed.

(3.) According to complaint petition of G.O. Case No.16 of 2013, the sample of 'masur whole', seized from the premise of the petitioner, on examination, was found not in conformity with the prescribed standard of quality required under the Food Safety and Standards Act, 2006, and, as such, the petitioner contravened the provisions of Sections 26 and 27 of the Food Safety and Standards Act, 2006, as well as of Section 59(iii) of the Act.