Kishor Kumar Srivastava vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1935 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(Cr.) No. 325 of 2021

        Kishor Kumar Srivastava                                 ......      Petitioner
                                      Versus

        The State of Jharkhand & Anr.                   ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nilesh Kumar, Advocate

For the State : Mr. Manoj Kumar, G.A.-III

05/Dated: 11/05/2022 This petition has been heard through Video Conferencing in view of the

guidelines of the High Court taking into account the situation arising due to COVID-19

pandemic.

It has been contended that in the light of offences under Food Safety and

Standard Act, 2006, police are incompetent to take cognizance of offence under the said

Act. He submits that Food Safety Officer alone is competent to investigate and file

chargesheet following the sections 41 and 42 of the said Act.

Mr. Manoj Kumar, learned counsel for the State submits that shorter time

may kindly be allowed to examine the judgments relied by the learned counsel for the

petitioner.

It appears that earlier this matter was adjourned at the instance of the

respondent-State and today also this matter is being adjourned at the instance of the

respondent-State, in that view of the matter the petitioner shall not be arrested in

connection with Ratu P.S. Case No. 230 of 2021, pending in the Court of learned Judicial

Magistrate, Ranchi.

Let this matter appear on 14.06.2022.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/