MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned A.P.P. for the State.

(2.) THE petitioner is accused in connection with Ram Krishna Nagar P.S. Case No. 74 of 2013 registered under Sections 419, 420, 467, 468, 471, 274, 275 and 276 of the Indian Penal Code and Sections 27(B)(i), 27(b)(ii), 27(C), 27(D), 28(A) and 36AC of Drugs and Cosmetics Act.

(3.) LEARNED counsel for the petitioner submits that it would appear from the F.I.R. itself that allegation of manufacturing the drugs without licence is against Alok Kumar Singh, in whose statement the name of the petitioner has come as purchaser. It is also submitted that co -accused, Alok Kumar Singh, has already been granted privilege of bail by this Court vide order dated 31.10.2013 passed in Criminal Miscellaneous No.33765 of 2013. It is further stated that petitioner is in jail custody since 03.06.2013.