RAJ KUMAR NAYAK Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 275 and 276 of the Indian Penal Code, 1860 section 27(6)(ii), 27(9) and 28(A) of the Drugs and Cosmetics Act, 1940.

(3.) It is alleged that the drugs worth rupees sixty six thousand and odd were recovered from the unlicenced from the shop of the petitioner.