Orissa High Court
BLAPL/1212/2021 on 7 May, 2021
BLAPL No.1212 of 2021
3 07.5.2021 This matter is taken up through video
conferencing.
Heard learned counsel for the Petitioners and
learned counsel for the State.
This is an application under Section 439 Cr.P.C.
for grant of bail to the Petitioners in connection with
G.R.Case No.202 of 2021 arising out of Angul Sadar P.S.Case
No.44 of 2021 pending in the court of the learned S.D.J.M.,
Angul for alleged commission of offence under Sections
272/273/420/468/471/34 of the I.P.C. read with Sections
51/52/56/59/63 of the Food Safety and Standards Act,
Section 16 of the Prevention of Food Adulteration Act, Section
32 of Legal Metrology (Packaged Commodities) Rules, 2011,
Section 36 of Legal Metrology Act-2009.
It is submitted on behalf of the Petitioners that
they are inside custody since 29.1.2021 and in the meantime,
chargsheet has been submitted upon investigation for the
aforestated offences except the offence under Sections
272/273 of the I.P.C.
Mr.Kanungo, learned counsel for the State
opposes the prayer for bail by submitting that huge quantity
of palmolein oil has been recovered from a building under
possession of Petitioners 1 and 2 and they were not having
either food license or trade license or any required permission
for preparation of any food item.
Considering the nature of allegations and after
hearing both parties, the prayer for bail of the Petitioners are
rejected.
However, as prayed for by the Petitioners, they
are at liberty to renew their prayer for bail after
commencement of the trial.
Copy of this order be uploaded in the High
Court's official website as per Court's Notice No.4798, dated
crb 15th April, 2021.
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B.P.Routray Vacation Judge cr b