PRAMOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) As per office notes, certified copy of the FIR has not been filed, though, a copy of the FIR is on record. Learned counsel for the petitioner submits that he is not getting the certified copy of the FIR from the District court because the LCR has been received in Appeal which is pending before a co- ordinate Bench of this Court. Hence, objection is waived.

(2.) Heard learned counsel for the petitioner, learned APP for the State and learned counsel for the Economic Offence Unit.

(3.) The petitioner seeks bail in connection with Economic Offence P.S. Case No. 02 of 2016 corresponding to Spl. (NDPS) Case No. 84 of 2016 registered for the offences punishable under Ss. 420, 414, 467, 468, 471, 34 of the Indian Penal Code, Ss. 8/20(b)(ii)(c), 25 and 29 of the N.D.P.S Act.