SHIV SHANKAR PRASAD KESHRI @ SHIV SHANKAR PD. KESHRI, SON OF LATE MANAGER PRASAD KESHRI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in connection with Mahesh Khunt P.S. Case no. 110 of 2016, registered under Section 420 of the Indian Penal Code and Section 18(C)27(b)(ii) of Drugs and Cosmetic Act, 1940.

(3.) The accusation is that in course of search of M/s. Prem Medical Hall, Mahesh Khunt, which belongs to the petitioner, it was found that the petitioner had kept and stored the medicines in the room of one Ram Chandra Chaurasia without valid license of storing the same.