ACHEWTANAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner is in custody since 02.06.2017 in connection with Pirbahore P.S. Case No. 282 of 2017 registered under Sections, 274, 275, 276, 419, 420, 467, 468, 120(B) of the Indian Penal Code and Section 27(b) (ii), 27(c), 27(d), 28, 28(A), 28(B) of the Drugs and Cosmetics Act, 1940.

(3.) Learned counsel for the petitioner has submitted that the petitioner, who is of clean antecedent, is innocent and has not committed any offence. In fact, the petitioner is running wholesale business of medicines with valid license. The petitioner is rotting in judicial custody for the last three moths.