BAIDYA NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with C-II 170/14 (Tr. No.9/14) for allegedly having committed the offence under Sections 27(b)(ii), 27(d) and 28 of the Drugs and Cosmetics Act, 1940.

(3.) Learned counsel for the petitioner submits that the case against the petitioner is wholly misconceived. The petitioner is merely a petty dealer in the village who is running his shop with basic amenities and mixed items, few of which are also medicines. Learned counsel for the petitioner submits that false and frivolous complaint petition has been made in Janata Darbar in the District-Siwan on 15.9.2011 and in pursuance thereof, after lapse of four years, the present complaint case has been filed making false allegation against this petitioner.