PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Drug Inspector, Vijayapur Circle has lodged a private complaint in C.C.No.2831/2015 for the offences punishable under sections 18(c), 18(A) and 22(l)(cca) of Drugs and Cosmetics Act, 1940 and under sections 27(b)(ii), 28 and 22(3) of Drugs and Cosmetics Act, 1940, making allegations that the petitioner Advocate has kept some blood bottles in his shop premises for the purpose of selling the same for higher price without any licence or permit.

(2.) The complaint averment also discloses that the accused has cooperated with the investigation and he has submitted his statement before the Drug Inspector stating that he used to procure whole human blood IP and packed RBC from Blood Banks of Solapur, Maharastra etc. It discloses that he has assisted the investigating agency and thereafter only private complaint came to be lodged. The learned High Court Government Pleader also not shown any grounds for custodial investigation so far as the petitioner is concerned. Under the above said circumstances, I do not find any strong reasons to deny the anticipatory bail. Moreover, the complainant has sought before the Magistrate to take the cognizance and issue summons against the accused.

(3.) Hence, I pass the following: ORDER The petition filed under Section 438 of Cr.P.C., is allowed. Consequently, the petitioner shall be released on bail in the event of his arrest or he voluntarily surrenders before the I Additional JMFC Court, Vijayapur in connection with C.C.2831/2015, for the offences punishable under Sections 18(c), 18(A) and 22(l)(cca) of Drugs and Cosmetics Act, 1940 and under sections 27(b)(ii), 28 and 22(3) of Drugs and Cosmetics Act, 1940, on the following conditions: