RAMLAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Jogbani P.S. Case No. 44 of 2012 for the offences instituted under Sections 420/34 of the I.P.C. and 18(c), 27(B) (II) of the Drugs and Cosmetic Act.

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

(3.) The prosecution story, in brief, is that on 20.06.2012 on getting information the informant who is Drug Inspector, went to Ward No. 10 Tikulia Basti, Jogbani and found illegal stock and selling from the house of Ram Prayesh Sah and also found four Nepalee citizen in consuming intoxicated medicine. The informant has also found the illegal stock in the house of Ram Lal Yadav, the petitioner and one Sunita Devi and he seized the same and the seizure lists were prepared and the raiding report and seizure lists are on separate sheet, enclosed.