PITAMBAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 27(b)(ii), 27(d) of the Drugs and Cosmetics Act and Section 7(i) of Essential Services Maintenance Act.

(3.) Four cartoons of physician sample medicines were being transported through an auto rickshaw when consignor was M/s Medi Surgicals, Jogbani and consignees were Sushil Kumar and M/s Laxmi Medicals. During investigation, it was found that through mobile number registered in the name of son of the petitioner, talk about 15 times was made with the consignor and other persons who were carrying sample.