VIKASH CHANDRA GUDDU BABA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner has prayed for the following relief:

(3.) The issue primarily pertains to the pilferage of genuine drugs from the stores of the Medical Colleges in the State of Bihar and distribution of spurious drugs to the patients undertaking treatment in various hospitals in the State of Bihar.