RAM SURESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner apprehends his arrest in Trial No. 1960/14 under section 18(A), 18(C), 27(a), 27(b)(ii) and 28 of the Drugs and Cosmetics Act.

(3.) It is submitted that the gist of the allegation is that the petitioner was selling drugs without having proper license. It is submitted that on the same facts, Siswan P.S. Case No. 59 of 2009 was registered and this Court by its order dated 3-12-2010 in Cr. W.J.C. No. 58 of 2010 has quashed the F.I.R. On the same facts the present complaint petition has been filed.