BAIDYA ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application has been filed in connection with Giriyak (Katrisarai) P.S. Case No. 363 of 2016 for the offence under Sections 467, 468, 471, 420, 120B of the Indian Penal Code, 66 of the I.T. Act, Sections 18(A) , 18(B), 18(C), 27(c), 28(A), 27 (B) ii, 33 EEE(B), 33(1) of Drugs and Cosmetic Act, 1940 and Sections 3, 4, 5,7, 9(A) of Magic Remedies Act 1954.

(3.) It has been submitted on behalf of the petitioners that nothing has been recovered from the possession of the petitioners and it is alleged that machine and money order has been recovered from the house of the petitioners but as a matter of fact petitioners have been falsely implicated in this case only due to the suspicion. It is further submitted that other co-accused persons having similar allegation have already been granted bail by this Court vide Criminal Miscellaneous No. 4439 of 2017.