NAND KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner seeks anticipatory bail in a case instituted for the offence under Sections 467, 468, 471, 420, 120B of the Indian Penal Code, 1860 Section 66 of I.T. Act, Sections 18(A), (B), 18(C), 27(C), 28 (A), 27 (B)11, 33 EEC (B), 31 (1) of Drugs and Cosmetic Act, 1940, Sections 3, 4, 5, 7 and 9A of Magic Remedies Act, 1954.

(3.) It has been submitted that no any incriminating article has been recovered from the possession of the petitioner. He was not indulging in any type of cheating. There is no allegation of any specific overt act against the petitioner.