DR. NAVEEN BANSAL S/O. SHRI SUDESH CHANDRA BANSAL R/O. GANESHPUR, ROORKEE PROP M/S. NAVEEN MULTI SPECIALITY HOSPITAL OPP. NEHRU STADIUM, ROORKEE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT - Dr. Naveen Bansal who is in jail in connection with criminal complaint case no. 1475 of 2005, relating to offences punishable under section 18(a)(i), 18(a)(vi), 18(c) & 27 of Drugs and Cosmetics Act, 1940, Police Station Kotwali Gangnahar, Roorkee, District Hardwar, has sought his release on bail.

(2.) HEARD learned counsel for the parties.

(3.) LEARNED counsel for the applicant drew attention of this Court to para 12 and 13 of the affidavit filed with the bail application and pleaded that act of the applicant was bona fide. Para 12 and 13 are being reproduced below: