BABUNAND MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned A.P.P.

(2.) The petitioner seeks bail in a case for the offences punishable under Sections 304, 419 and 420 of the I.P.C. and section 27 (a) of Drugs and Cosmetic Act, 1940.

(3.) Allegedly the petitioner being private practitioner and also used to sell medicine injected expired ODICEF-S injection to the nephew of the informant and thereafter nephew of the informant died.