BINOD RAUT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 467, 468, 471, 420, 120B of the Indian Penal Code, 1860 Sec. 66 of the I.T. Act, 2008, Sections 18(A), 18(B), 18(C), 27(C), 28(A), 27(B)(II), 33 EEC(B), 33(I) of the Drugs and Cosmetics Act, 1940 and Sections 3, 4, 5, 7, 9(A) of the Magic Remedies Act, 1954.

(3.) Allegation against the petitioners is that in collusion with others they were involved in cheating the people by inducing them to get prize on identification of the photographs as well as by inducing them to purchase fictitious medicine for treatment of particular deceased.