LAWS(PAT)-2015-7-196

DHARMENDRA KUMAR Vs. STATE OF BIHAR

Decided On July 03, 2015
DHARMENDRA KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsels for the petitioner and the State.

(2.) The petitioner is apprehending arrest in a case registered for the offences punishable under Section 420 of the Indian Penal Code and sections 27(b)(ii), 22(3), 28 and 36 of the Drugs and Cosmetics Act.

(3.) It is alleged that from the medicine shop of the petitioner several medicines were seized from the shop of the petitioner when the petitioner was asked to explain, he failed to produce the licence for keeping huge quantity of medicines.