ANIL KUMAR AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Supplementary affidavit is filed on behalf of the petitioner.

(2.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(3.) Petitioner apprehends his arrest in connection with Alamganj P.S.Case No. 120 of 2013 registered for the offences punishable under sections 419,420,467,468,379,274,275,276 and 120B of the Indian Penal Code and 27(b)(ii)28(A),28,27(d),18 (1)(ii) of the Amendment Act 2008 of drug and cosmetic Act and 27a/c 36A (c) and 08/16 of N.D.P.S Act and section 2 of D and C Act being Special Case no. 26 of 2013.