RAJESH CHANDRA,J. - (1.) THE applicant has filed this application under Section 482 of the Code of Criminal Procedure to quash the Chargesheet dated 12/9/09 in case crime no. 03/09, under Sections 274,275,419.420,464,468 IPC and Section 3/7 Essential Commodities Act and Section 18/27 of Drugs and Cosmetics Act and Section 21/22 NDPS Act pending as case no.4890 of 2009 (State Vs. Ramesh Chandra & Others) in the court of Addl. CJM I, Jaunpur.
(2.) THE learned counsel for the applicant argued that the Charge sheet has been submitted against the accused applicant without collecting proper evidence and as such is liable to be quashed. It has further been argued that the accused applicant was not arrested on the spot and the licence of the drug is also not in his name. He has falsely been implicated in the case.
(3.) THE learned A.G.A. on the other hand argued that during investigation sufficient evidence has been collected against the accused applicant. He is the son of the main accused Ramesh Chandra Gupta. Ramesh Chandra Gupta had stated at the time of recovery of the drugs that the entire business is being run by Arvind Kumar, the applicant in this case.;