BHUWAN PATHAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the first bail application moved by the applicant.

(2.) The applicant - Bhuwan Pathak is seeking regular bail in connection with Case Crime No. 190 of 2017, offences punishable under Sections 420, 120-B of I.P.C. and Sec. 18 (C)/27 of the DrugsCosmetics Act, 1940, registered at Police Station Bhagwanpur, District Haridwar.

(3.) Learned counsel for the applicant submitted that applicant has falsely been implicated in the instant crime; has no criminal history and is languishing in jail since 09.07.2017. He submitted that no such medicine or finished brand of a company was found within the premises of the manufacturing unit and only it has been mentioned that some cartons, levels or documents were found. He also submitted that there is no such carton, level document or any other material of any company has been recovered from the premises.