SABINA,J. - (1.) Petitioner has filed this petition under section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No.178/2014 registered at Police Station Moti Doongari Jaipur City Jaipur, for offences under section 202, 203, 276, 420, 120-B, 468, 486 Indian Penal Code 1860 and Section 18/27, 18/28, 36 Drugs and Cosmetics Act 1940.
(2.) Learned counsel for the petitioner has submitted that present case relates to recovery of fake injections. The person from whom fake injections were recovered had stated that he had purchased the same from Yogendra Sharma and also gave the mobile phone number of Yogendra Sharma. Petitioner is neither Yogendra Sharma nor the phone number in question belongs to the petitioner.
(3.) Learned counsel for the petitioner has submitted that petitioner is ready to join investigation.;