LAWS(PAT)-2015-2-191

ASHOK KUMAR GUPTA Vs. STATE OF BIHAR

Decided On February 20, 2015
ASHOK KUMAR GUPTA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) The petitioner is apprehending arrest in a complaint case in which process has been directed to be issued after cognizance being taken for the offences punishable under Sections 18(a)(vi), 22(i) of the Drugs and Cosmetics Act, 1940.

(3.) The accusation is of recovery of Government medicine from the petitioner.