GOPAL KUMAR AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel representing the State. Petitioners apprehend their arrest in connection with Sugauli P.S. Case No. 75 of 2014 registered for the offences punishable under Sections 420, 467, 468, 120B of the Indian Penal Code and Sections 27 (b) (ii), 22 (3), 27 (c), 28 of Drugs and Cosmetic Act, 1940.

(2.) Allegedly, on 13.3.2014 a raid was conducted in the medicines shop of Shambhu Prasad by the Drug Inspector and it was found that illegally medicines are being prepared and sold and on demand no paper regarding purchasing and selling of medicines was produced. Medicines were in the name of other brand and company. Name of petitioner Gopal Kumar was found on some papers relating to medicines preparations and selling of some medicines of M/s. S. N. Enterprises which belongs to petitioner no. 2 Rakesh Kumar was also found at the place of occurrence.

(3.) Submission is that the petitioners have no concern with the shop which is admittedly of Shambhu Prasad and the petitioner no. 1 is his son and petitioner no. 2 is his son-in-law and due to that they have been implicated in this case though no offence as alleged is made out against them to which the learned APP opposes.