DIPU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with Araria P.S. Case No. 749 of 2014 registered under sections 272, 273, 420, 304, 120B and 34 of Indian Penal Code as well as Sections 66(17), 65(18) and 27(D) of Drugs and Cosmetics Act.

(3.) It is alleged that petitioner is domestic worker in the house of Upendra Kumar Ambast and in the aforesaid house a medicine shop was running and from that shop expiry date of medicine has been sold with the help of the petitioner.