Jharkhand High Court
Ram Chandra Agarwal @ Ram Chandra ... vs The State Of Jharkhand on 28 April, 2023
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1282 of 2023
Ram Chandra Agarwal @ Ram Chandra Agrawal
... ... Petitioner
- Versus -
1. The State of Jharkhand
2. Food Safety Officer, East Singhbhum
... ... Opposite Parties
------
CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
-----
For the Petitioner : M/s. Vani Kumari, Advocate For the State : M/s. Shweta Singh, A.P.P
---
06/28.04.2023 Heard the Parties.
Petitioner is apprehending his arrest in connection with Complaint Case No. 5124/2022, registered under Section 59 of the Food Safety and Standard Act, pending in the Court of learned S.D.J.M., Jamshedpur.
On 23.08.2021 at about 04:00 P.M., the food safety officer, East Singhbhum at Jamshedpur had taken a sample of refined rice bran oil from the shop of petitioner. On test, it was found that the colouring material was more than the prescribed quantity and Iodine value was less than the prescribed value.
It was submitted that the petitioner is not the manufacturer of refined rice bran oil rather he had purchased the same from Maa Sakambari Oil Industries, Bankura and as such the petitioner cannot be held liable for any deviation from the standard of colouring material and the quantity of iodine.
Regard being had to the facts and circumstance of the case; I am inclined to extend the privilege of Anticipatory Bail to the petitioner. He is directed to surrender before the court below within two weeks from the date of receipt of copy of this order and learned court below on his surrender shall release him on bail on furnishing bail bond of Rs. 25,000/- (Twenty five Thousand only) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Jamshedpur in connection with Complaint Case No. 5124/2022, Subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Ambuj Nath, J.) Saurabh