RAKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in connection with Kotwali P.S. Case No. 143 of 2012 registered for the offences punishable under Sections 419, 420 of the Indian Penal Code and under Section 18(4), 18(a)(vi) and 27(b)(ii) of the Drugs and Cosmetics Act.

(3.) Case diary in the present case has also been received. A categorical statement has been submitted by learned counsel for the petitioner that petitioner is the transporter and has nothing to do with the alleged seizures of the truck. However, after careful perusal of the case-diary, it is not appear that he is transporter in fact, a false statement has been made in the affidavit. It is Ravindra Kumar Singh who is alleged transporter of Om Sai Express Carrier, Murarpur, B.N. Jha Road, Gaya.