ABDHESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application for grant of anticipatory bail for offences punishable under Sections 467, 468, 471, 420 and 120B of the Indian Penal Code, under Sec. 66 of the Information Technology, under Sections 18(A), 18(B), 18(C), 27(C), 28(A), 27(B), II, 33 EEC(B), 33(1) of the Drugs and Cosmetic Act, 1940 and Sections 3, 4, 5, 7, 9(A) of Magic Remedies Act, 11954.

(2.) Heard learned counsel for the petitioner.

(3.) It has been submitted on behalf of the petitioner that petitioner is a Baidh and it is alleged that some medicines were recovered from the house of the petitioner. There is nothing on record that those medicines were not permissible under Drugs and Cosmetic Act. He has been made accused in this case when there is nothing against him.