SONU Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Jakkanpur P.S. Case No. 137 of 2013 registered for the offences punishable under Section 420 of the Indian Penal Code and Sections 27(b) (ii), 27(d), 289, 28(A), 22(I) (CCA) of Drugs and Cosmetics Act.

(3.) Learned counsel for the petitioner submits that petitioner is a license holder registered under Drugs and Cosmetics Act. The seizure was made by the Drug Inspector, when he found cartons of medicine for unloading to Saharsa and Supaul from Patna. It is submitted that allegation is that without having valid paper, these cartons containing medicines, were being transported for the purpose of evading revenue. Learned counsel for the petitioner submits that owner of the vehicle, Kanhai Mahto in his statement before police stated that goods had been booked by two persons, the petitioner along with one co-accused Sharwan Kumar @ Sharwan Ji. He further submits that co-accused Sharwan Kumar @ Shrawan Ji has been extended the privilege of anticipatory bail in Cri. Misc. No. 36752 of 2013 vide order dated 20.2.2014.