DHANANJAY PASWAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 467/468/471/420/120B of the Indian Penal Code, 1860 Sec. 66(c) of the I.T. Act and Sec. 18(A)/18(B)/18(C)/27(C)/28(A)/27(B)(II)/33EEC(B)/33(I) of the Drugs and Cosmetics Act, 1940 and Sections 3/4/5/7/9(A) of Magic Remedies Act, 1944.

(3.) On the statement of co-accused Deepak Kumar when the house of this petitioner was searched 225 small boxes of wood were recovered.