MUKESH CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner apprehends his arrest in connection with a case registered under Sections 419, 420, 467, 463, 471 of the Indian Penal Code and Section 66 I.T. Act, 2008 and 18(A) 18(B), 18(C), 27(C), 28(A), 28(B) II, 33 EEC(B), 33(I) of Drugs and Cosmetic Act, 1940 and under Sections 3, 4, 5, 7, 9(A) of the Magic Remedies Act, 1954.

(3.) Allegation in brief is that the accused persons used to cheat the general public by selling medicines claiming to cure many deceases and some postal materials, A.T.M. Cards, Auto Call Record, Magic Ear Ring were recovered.