SUSHIL KUMAR SAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) AND ORDER Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(2.) Petitioner apprehends his arrest in connection with Jakkanpur Police Station Case No. 341 of 2013 registered for the offences punishable under Section 27(b) of Drug and Cosmetic Act and 7(1) of ESMA.

(3.) The drug inspector seized medicine which was Physician sample not for sale and the aforesaid medicine had been sent to petitioner, except the aforesaid material there appears to be nothing against the petitioner.