RAJ KUMAR TEKRIWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State. The petitioner apprehends his arrest in Special Case No. 31 of 2016 corresponding to Araria P.S. Case No. 546 of 2016 instituted for the offence under Sections 272, 273/34 of the Indian Penal Code and Sections 27(b) (ii)/28 of Drugs and Cosmetic Act, 1940, Section 36 AC Drugs and Cosmetic (Amendment) Act, 2008 and Section 22(C) of N.D.P.S. Act, 1985.

(2.) It is alleged in the written report that 4,000 bottles of codeine cough syrup was recovered from the campus of Azad Transport Company Pvt. Ltd. The petitioner is said to be the Managing Director of the aforesaid Company.

(3.) In paragraph-7 of the bail petition it is mentioned that the aforesaid cough syrup were booked by M/s. Shivam Surgical, Bagirath Place, Delhi and were to be taken to M/s. Al-Sofa Traders, Araria, having drug license. As such, the petitioner was mere transporter of those drugs and he has nothing to do besides transporting of those drugs.