ASHOK KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This is an application for bail in connection with Special Case No. 10 of 2017/Birpur P.S.Case No.74 of 2017 registered for the offences punishable under Sections 27(b)(ii) of Drugs and Cosmetics Act, 1940, 27 of NDPS Act and 25(1 b) a and 26 of the Arms Act.

(3.) Allegation against the petitioner is that on his confessional statement, cough syrup has been recovered from the shop of the petitioner and further allegation is that nine live cartridges have been recovered from the hotel of one Binod Sah. It has been submitted on behalf of the petitioner that he has clean antecedent and he has remained in custody since 2.4.2017.