UDAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.

(2.) Petitioner apprehends his arrest in connection with Barh P. S. case no. 327/2013 registered under Sections 270, 276 of the I.P.C. and section 27 (b) (ii), 28A of the Drugs and Cosmetics Act.

(3.) It is alleged that co-accused Avnish Kumar has was running a medical shop using pharmacist licence of the petitioner.