ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Garhwa P.S. Case No. 471 of 2016, corresponding to G.R. No. 2158 of 2016 for the offence registered under sections 27(b) (ii) of the Drugs Cosmetic Act, 1940 and Rule 1945.
(2.) Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case. It is further submitted that the petitioner is not running the shop though the said shop was run by his brother Dr. N.K. Biswas and after his death the same was closed.
(3.) Learned A.P.P opposed the prayer for anticipatory bail.;