IN THE MATTER OF : TAHASEN SK Vs. STATE

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned advocate for the State.

(2.) The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 188/379/411/413/414 of the Indian Penal Code, 1860 and Section 27(a)(b)(ii) of the Drugs and Cosmetics Act, 1940.

(3.) The learned advocate representing the petitioner submits that few bottles of cough syrup (phensedyl) allegedly have been recovered from the possession of the petitioner, which are below the commercial quantity. The learned advocate for the petitioner further submits that the petitioner is in custody for 72 days.