DILIP KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner and learned A.C. to G.A. 11 for the State are present.

(2.) Pursuant to order of the Court dated 20.07.2015, one counter affidavit has been filed on behalf of the respondents no. 3 and 4 and another on behalf of respondents no. 1 and 2.

(3.) The present writ application seeks quashing of the F.I.R. of Jakkanpur P.S. Case No. 137 of 2013 dated 19.05.2013 instituted for offences punishable under Sections 420 of the Indian Penal Code and 27(b) (ii)/27(d)/28/28A and 28(i) (cca) of The Drugs and Cosmetics Act, 1940 (hereinafter referred to as the 'Act').