ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Chhipadohar P.S. Case No. 25 of 2016, corresponding to G.R. No. 674 of 2016, for the offence under sections 18(c), 27(b) (ii) of Drugs and Cosmetics Act, 1940.
(2.) The learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case. The petitioner has no criminal antecedent. The petitioner is a para teacher in a Govt. Middle School, Kuchila.
(3.) Learned A.P.P opposed the prayer for anticipatory bail.;