SURENDRA SINGH DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant orally prays for and is permitted to carry out necessary correction in the array of cause title of the bail application during course of the day.

(2.) This is the first application filed by the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail relating to Criminal case No. 594/2023 registered at Police Station Kailaras, District Morena (M.P.) for the offence under Ss. 18 (C) of Drugs and Cosmetics Act, 1940.

(3.) As per prosecution story, on 17/02/2023 upon a surprise inspection of the medical shop of the applicant/accused oxytocin injection was found in it, which is prohibited under the provisions of Drugs and Cosmetics Act, 1940 and the same is also in violation of gazette notification of Government of India.