ANUJ KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Devendra Singh, learned counsel for the applicant and learned A.G.A. for the State as well as perused the record.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Case Complaint Case No.03 of 2016, under Sec. 18(A)(i), 27,28,16,17(C),17(B)(C), 27(B) (ii),27(C),27(D), 18A, 18B, 28A of Drugs and Cosmetics Act, 1940, P.S. Inchauli, District Meerut, with a prayer to enlarge him on anticipatory bail.