AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks regular bail in connection with Kadamkuan P.S. Case No. 163 of 2017, registered for offences punishable under Sections 276, 419, 420, and 468 of the Indian Penal Code and Section 27(a)(b)(ii)(c) and 28 of the Drugs and Cosmetics Act, 1940 and Section 7(i)(ii) of the Essential Commodities Act.

(2.) Prosecution story is that police on information raided the house of one Sanjay Kumar, from where huge quantity of illegal drugs were recovered and petitioner was also apprehended there. It has been submitted on behalf of the petitioner that he is neither the owner of the house nor the owner of the company and he only happens to be a worker and has nothing to do with the alleged offence and he was not aware of the fact that recovered drugs were illegal. Further other co-accused having similar allegation has already been released on bail vide order dated 10.08.2017 passed in Criminal Miscellaneous No. 36478 of 2017 and petitioner has been in judicial custody since 22.04.2017.

(3.) Heard learned A.P.P. also.