KAMIL HUSSAIN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this application, petitioner has approached this Court for grant of pre-arrest bail in Complaint No. 5647 of 2022, titled as State of H.P. through Drug Inspector versus Kamil Hussain, pending before learned Judicial Magistrate First Class, Paonta Sahib, District Sirmour, H.P., under Ss. 18-A and 18-C of the Drugs and Cosmetic Act.

(2.) Reply has been submitted today in the Court by the Drug Inspector, Paonta Sahib, who is present in person also. It is revealed from the reply that the allegations against the petitioner is of selling allopathic medicines without any license and also of non disclosure, as to the name of the manufacturer. These offences are defined under Ss. 18-A and 18-C of the Act and are punishable under Sec. 27(2)(b) and 28 of the Act, respectively.

(3.) The Drug Inspector has already completed the investigation and the complaint is already pending adjudication before the learned Judicial Magistrate First Class, Paonta Sahib. The apprehension of the petitioner regarding arrest by Drug Inspector may not be correct. No further recoveries are required to be effected from the petitioner. It is also not apprehended that in case of grant of bail, he may abscond from the course of justice.