Anant Bijay Singh, J. - (1.) Petitioner is apprehending his arrest in connection with Chandwa P.S. Case No. 04 of 2017, corresponding to G.R. No. 17 of 2017, registered under Sections 418, 419, 420 of the I.P.C., Section 27 (b)(ii) of the Drugs and Cosmetics Act, 1940 and Sections 11 and 12 of the Clinical Registration and Regulation Act, 2010.
(2.) It is submitted by learned counsel for the petitioner that petitioner has been falsely implicated in this case.
(3.) Learned APP has opposed the prayer for anticipatory bail.;