CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner apprehends his arrest in connection with Khagaria P.S. Case No. 724 of 2014 registered for the offence punishable under Section 18 C of Drugs and Cosmetics Act, 1940.

(3.) According to prosecution case itself, the alleged recovery was made from the premises of Jeevan Lok Hospital and no board on the so-called shop of the petitioner was found.