LAWS(RAJ)-2012-12-4

RAJESH PUROHIT ALIAS BHOLIYA Vs. STATE OF RAJ

Decided On December 15, 2012
Rajesh Purohit Alias Bholiya Appellant
V/S
STATE OF RAJ Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the case diary.

(2.) The instant bail application has been filed under Section 439 Cr. P. C. by the petitioner Rajesh Purohit @ Bholiya s/o Late Rameshchandra Goriya who has been arrested in C. R. No. 59/2012 registered at Police Station Khanda Falsa, Jodhpur for the offences under Sections 274, 275, 276, 420, 120-B I. P. C. and 103, 104 Trade Mark Act and Section 17-B & 27 Drugs & Cosmetics Act.

(3.) Succinctly stated the facts of the case are that the S. H. O. P. S. Khanda Falsa, Jodhpur as well as the Drug Control Officer, Jodhpur received a source information regarding the transaction of spurious Mero-CD, Merosul(Meropenam) injections. The search of a drug store named Nakoda Medicos was undertaken on 26.5.2012 and certain injections were seized under the suspicion that they were spurios. The proprietor of the Medical Store Tansukh Vadera was arrested.