RAVI SHANKAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is in custody since 21.04.2017 in connection with Kadamkuan P.S. Case No. 163 of 2017 for the offences alleged under Sections 276, 419, 420 and 468 of the Indian Penal Code and Sections 27(a) (b) (ii) (c) and 28 of the Drugs and Cosmetics Act, 1940 and Section 7(i)(ii) of the Essential Commodities Act, 1945.

(3.) It is submitted that the petitioner has been falsely implicated as admittedly raid was conducted in the house of one Sanjay Choudhary from where offending goods are said to have been seized. The said Sanjay Choudhary, however, has not been made accused. The petitioner is neither owner nor manager of the firm said to be conducting business in respect of the expired medicines. The petitioner is a daily wage earner and has no connection with the subject goods. He claims clean antecedents.