NARESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Pirbahore P.S. Case No. 223 of 2014 for the offences instituted under Sections 419, 420, 464, 465, 468, 471, 485, 486, 488, 406, 413, 414, 379, 274, 275, 276, 284, 120 of the Indian Penal Code, 27(a), 27(b), 27(c)(iii), 27(d), 28, 28(A), 30(a), 30(b), 30(c) and 36 of the Drugs and Cosmetics Act, 2008, 71(i)(ii)/10A of the Essential Commodities Act, 1955, 22(b), 23(b), 21(b) of the N.D.P.S. Act, 139, 142, 143 of the Income Tax Act and 56(1), 56(4)(b) of the Bihar Sales Act.

(2.) Heard learned counsel for the petitioner and the State. The prosecution story, in brief, is that the informant Yashwant Kumar Jha happens to be Drugs Inspector, Patna-11, lodged the F.I.R. stating therein that he conducted a raid in view of letter no. 111 dated 09.07.2014, letter no. 115 dated 11.07.2014, issued by the Drugs Controller, Bihar, Patna, at five different places relating to M/S. Hanuman Agency and M/S. New Vaccine House, G.M. Road, Patna, and recovered huge quantity of medicine and further having found illegalities prepared seizure list with respect to recovered medicine and sealed the concerned shops and the godown.

(3.) It has been submitted on behalf of the petitioner has been implicated in the present case due to mistake of fact. It is further submitted that no specific allegation has been made against the petitioner. It is further submitted that the petitioner is ready to deposit amount of Rs. 5,00,000/- in the court below which shall be subject to final disposal of the case.