NAGESHWAR PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks anticipatory bail in a case instituted for the offences under Sections 65 (2), 54(1), 65(4), 27(d) of the Drugs and Cosmetics Act and Section 7 of the E.C. Act.

(3.) There is an allegation of contravention of Drugs and Cosmetics Act. Allegation has been made that petitioner has not followed the provisions of Drugs and Cosmetics Act.