KRISHNA KUMAR SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.

(2.) Petitioner seeks bail in a case registered under sections 379, 420 of the Indian Penal Code as well as sections 18 (B), 18(C), 27 (B) of the Drugs and Cosmetics Act, 1940.

(3.) Petitioner is in jail custody since 18.12.2015 on the accusation that he was selling medicines without having any valid licence.