MANILAL GUPTA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor for the State.

(2.) This application, for grant of anticipatory bail, arises out of Mufassil Police Station Case No. 465 of 2015, disclosing offence under Sections 274, 275, 276 of the Indian Penal Code and Sections 18(c), 17 (b), 27 (b) (ii), 27 (c) of the Drugs and Cosmetics Act, 1940 and Rules, 1945.

(3.) The petitioner is the owner of Anand Pharmaceuticals, Buniyadganj Manpur, Gaya. In course of raid conducted by the Drug Inspector, Oxitocin injection and other drugs in the factory were seized by the Drug Inspector, which were not having the manufacturer's name and were also without proper packaging