Amar Singh Chauhan, J. - (1.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the records of the case.
(2.) This criminal revision has been preferred against the order dated 16.05.2012 passed by the Additional District and Sessions Judge, Court no. 15, Bulandshahr in S.T. No. 849 of 2011, under Sections 272, 273 and 420 I.P.C., Police Station Sikandrabad, District Bulandshahr whereby the application moved by the revisionist for discharge under Sections 272, 273 and 420 I.P.C. has been rejected.
(3.) The facts which are requisite to be stated for adjudication of the revision are that first information report was lodged on 30.11.2010 with the allegation that on 02.08.2010 at 3:00 P.M., sample of chilli powder was taken from Garg Food Products, Chowdharybada, Sikandrabad which was sent to Forensic Laboratory, Agra. As per report, the sample was coloured with non permitted oil soluble colour, synthetic colour, sudan 11, which is harmful for human consumption. After concluding the investigation, Investigating Officer submitted the charge-sheet. The revisionist moved the discharge application which was rejected.;