Karnataka High Court
Sri. Malesh S/O Hariram vs The State Of Karnataka on 10 November, 2011
93 THE HEGH COURT 01:' KARNATAKA AT BANGALORE Dated the 10%? éay of Rovember 2011 :8EFORE: .,, I~ION'BLE MRJUSTICE ; B.V.P1NT_(§"'-- I
CRIMINAL PETITEON N0. 2180 g % ' ' BEE! WEEN:
Sri Malesfm S/0 Hariram, Aged about 2:E-vy'-:':a;rS, ' Laxmipura Extension; Arasikémaf, .
Hassan District. = Permanent 1'/0 Badra_---min V;'_11a,,ge, " "
Ahora Taiuk. Jaiur District,' Rajastan S'E.ate.,_ _ u = ...Petit:£0ner **** Advocate. ) AN D2,: N " "
The St3.i:ié..c;}f :<a§;za;taka%;"..v by Station HQuEse'Of1fi.ce1', V. A_ T§§*:7{2::1 Pbiice Sié£%;iQ:1'..vArasik€'r€' W . Réspariderfii éy Sr}: Saihésh Rfiirji, HCGP, 3 " ..5CA:f;i3:::§1::&E ' ?€%i'é.:i::"fif: fflfiffi zgzsdm' $€€1§iG}."g 48?; V' x;Gf"«-.:i:E*2eH C3'.,P.,C, praying 'E9 guagh the aréer daisd §?;3.9,2GiC1 passed in Cri.R.P.' 9é{}' 30°}""/}2G®§ an the file 0? P ///f' 7 the Add1.S-J.. HaSSE1F1, {?()fifiFf1'1iI.1§§ the order passeci in Cr.N0. 139/2009 pending on the file c;ft}.'1€3 C.J. (Sr.D11.) & Add}. CJM Court, Arassikem, Ha$ssaI1 I)is'é,z*i£:t,, :'ej<:{:i.iz1g the: int.<:rirn cusmdy of item No.37', t'{",{3. This pei:it:i<)I"; €:0:m_:ing on for hearing court made 15.119 foliowing :
O R D E ~ This petitiiotn. is flied seekiragfo"r.€}€21sse.'1fii1'§€ propé'.ri;'§?'~.. irwoived in Crime No. 13952009 Of.__Areisiki;j1'e Town 1301106 Station, regisitexed "T(~3afiX(-3I1CE? A pfiriishable und€;,%1As€m.;afi'g,.fag; "16 cf the Food Adu.1t,;*ation Act. 1954. .fi'}::: added the 0ff€n<:es under fl '3 and 402 <>f"fl'1{:2 BBC. aierzg wiiih ' fzhe Vea.1f1:é-Er' .§>f}Er1{:eS.
*2; G?:':"_"_'%:?Y12€;féb21$£s sf 2: mid <'r<}21{§m::;e€E E3}? i;:h€~; §3a:>}.i{:{s: Q5 g3;z*2.i..a;%é{i::'§°é:' 'I'<:rw:': P<>£§<:s: S:.2?£éé{}§15 s::::v;E:z-:..i.:3 {§E,lfi§'2i§§f}-" Q5 :65:
' pi:2""a,%:...;f€:€2* 12.23.55 égaizeii Emir: 'size §>ass:%$s§<>::': af Jihfiif §}€",§§'EE{}:?1€'i' Qgzmi the Same wag" re§>@r{<3d' :0 mt: {:<;s:1{i:€-:m€:é Magisaigraizté. '4 ' The {Z{}I1C€1'I'}.f:"3d I\'Eag§i5sira-ms, 0:1. an a;3p':£<:a'{.i0n flied by fzhe ?
'.a.r petitioaier under Sectiexx 45'? of the CLRC. erdered for ret:um. of items 1 to .32 in P.F.E\To. 89/2009 01' t.h¢:_'Se1id poiiee st.a.t.ion except; item N<>.37. which <:<}z1sisf,sV._E3fT"€:§G bags of tea powder of'G1ea'1 Rock Rich CT C c(>1'1f;em;.ien of the pr0sec:ut.:i0I1 t.h:af."'t'.'i*;ee $2.-jd _fi.e_é1~;;_:)1vd§e:~ ad'L1It1"ated and is unfit for 13z'1n12i:1 {;<_)1§sur1€pt.i::)11;. the said tea pewder refe1*red... 'i:<3 vC'h'eini<::a1" eXaminat'i0tt1, the F.FI~$.~i,., M'}fS(:::f£;.4 ".i:1;}s epified that the said tea powder is not -a{:h13t:*;a:iV;e<;1.,>'H_eV§refeer. the F.S.L,, Bangalore, "_'0pii1ecI thaur. tea pewder is a1d1:lt4re1t:e<§i.
3. 'i~_hé3.7;re' 'i'C.&1f'I1_€¥.C1g_.COUHSEBI Shri M.M.Ash01.<:a for the _petit.%i'e.11e:d a1§1d'; Efiafiled G0Ve'rn.meni: Pleader Shri A {%,.Gi§_§i'£"a}r-Eéie z°e5p0ndem,--St:a£.e: 1
a V:'§T'1if;1e~ EeV::1_:*§1ed 5-,<>'unse1; fer {he §)€'é",i§iO§'1€f1' ezrabmiis §.'E"2::1E:
':££<%.¢;;% ssa;'..,:§ :pj:7eTpez"€.:; is *'J£'{)I'?I§"£ ab:>'mé' §%s::§3a{}{},8GQ,;'~» zmai {hat he *xfi:s:>j;i'§_§.§ :'-3e§:'é; the SZ§§TT:§': 'Le 'iéze {','{Ei'§§§}éi§.'"::£ §E"{}§E'é ":2:?T:;.§{_:E": Eze " ';;:;.2_r{:h2:eed 'me 33:36 "see ;><>W{§e::° ee "?z'.'E':;a'i, he ear; ggfei; §efz':n{§ "E0? the ::12"I}.G'LZi};]E §3'cfi& ivy him fer having pL1:'eE:ased {he eaicjf tea. pevsderé Since Eihe iea pezxsdef is; 1:20: Eiabie far 4 confiscation in View of the report 0f the chemise} azlalyser, the said preperty, which is sseized from the p<:>sSessi0n of the p@tiUO.'£"1€i', is required :10 be reiuriled him.
5. The petition is allowed. xof P.F.N<>.89/2009 gm Crime No. 139/2£:s:;:§);~%.V¢£A.T.;g:_ag:;:e--x¢"r..
Police Station is; directad €10 bei,A_ret:'%.ar«fieT€1TTi£>,f{§*1.é' }Z!t,'*1L:_iV"£,iv{,fvT1€'I'. "
6. However, in View ofihfi faéi _§ti}_ii doufyé; regarding the fitness of £s.C_1fic'E: ifC:I' human Consumption, the ps:'i£tio:1e1%:j_bis to secure a Eetter frozéfi' return the product and the tria;E C'o_L1f{ _/{+2.3 return the praduct, to the p<i$'i,i{i:3in'€-31* G191" idis' s:;é:f'€::::1'{i:1g a band for Rs.3,GO?GOO/-. C22': {ha I:€i".i;}:V'5fi Of 'ihé gaid pred'u{:t is the <:0mpany, the "pT€:%;i5»--*{:f:'5§:n;€;1f ES d5i"fé1<Et.e& Ea pr0§:.,E.z:<3 {he aatknfixafiedggemenf. V T_§":'Vei:;.,fiE;é' s:e?:§§§>3.:2fy fsr having §°€{'.€§V€€§ the Saifi praductg é';*§§?3§i'§V~V'f§§§"§-SE11 {Eggs E3:'<}::"2 31%: égzté? €32'; wiaéaééé he E"'€f{'fE':§'i;'€S:% €Es;e"':§;:§3{%£' $821 g3<>W<i€:" {mm '§3{}E§S€;"'5S§i{)E'i Q? '§i§"1€:'i §3<*;E§§::€:--t, //'
7. The 0bservai:.io:ns made in this order are Gnly meant for the purpose of disposal of the p1*0pr3r_ty and shall have no bearing on the merits of the :'1é.se4;L:'~.fi-Yhich shall be proceeded in accordancfi Eaw:
having any }'€f€I'€1'1C€ to theI'GES€:;<Vati01j1«s_ néade'--7he:einl' V above.
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