Bombay High Court
M/S Agriflow Foods Private Limited Thr. ... vs The State Of Maharashtra Thr. Assit. ... on 27 March, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
905-wp-267-24.odt
1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO.267 OF 2024
M/s Agriflow Foods Private Limited -Vs-The State of Maharashtra and anr.
-------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
------ --------------------------------------------------------------------------------------------------------
Mr. S.V. Manohar Sr. Counsel a/b Mr. Atharva S.Manohar counsel for
petitioner.
Ms.Mrunal Naik, A.P.P for respondents.
CORAM VINAY JOSHI &
MRS. VRUSHALI V.JOSHI, JJ.
DATE : 27th MARCH, 2024.
1. Heard.
2. The petitioner owns a go-down where, the Police have raided and seized the raw betel nuts which is the subject matter of challenge.
3. The petitioner's learned counsel mainly raised the challenge on the ground of authority for local Police to investigate and effect seizure pertaining to Food Safety Act.
4. In this regard, reliance is placed on decision of the Supreme Court in the case of Ram Nath Vs. The State of Uttar Pradesh and ors reported in 2024(2)SCALE 662 and decision of the Gauhati High Court in the the case of Dharampal Satyapal Ltd Vs. The State of Maharashtra in Writ Petition (Crl.) 12/2022.
Kavita 905-wp-267-24.odt 2/2
5. Issue notice to the respondents for final disposal of the writ petition, returnable on 08.04.2024
6. Learned APP waives service of notice for respondent Nos.1 and 2.
JUDGE JUDGE
Signed by: Kavita P Tayade
Designation: PAKavita
To Honourable Judge
Date: 28/03/2024 17:14:52