RAKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Mithilesh Kumar Singh, learned Counsel appearing for the Appellant. The State of Bihar is represented by Mr. Samir Ali Khan, learned Counsel.

(3.) The challenge here is to the Order, dtd. 27/9/2018 whereunder, the learned Judge of the High Court dismissed the Petition filed under Sec. 482 of Cr.P.C. The Appellant challenged Order, dtd. 22/11/2016 passed by the learned Judicial Magistrate First Class, Jamui taking cognizance of the offence in the Lakshmipur P.S. Case No.11 of 2016 under various Ss. of the Drugs and Cosmetics Act, 1940. Prayer was also made for quashing the said proceedings. The High Court, however, noticed that a prima facie case against the Appellant is made out and accordingly the interference was found to be unmerited with the Cognizance Order, against the Appellant.