RAI KUMAR Vs. STATE

JUDGEMENT

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

(2.) It is contended by the learned counsel that bionorphine injections recovered from the petitioner have been manufactured by Company legally authorised to manufacture the same. It was also contended that the said injection is not covered undet the N.D.RS. Act. It was also contended by the learned counsel that the petitioner has licence under the Drugs and Cosmetic Rules, 1945 to sell, stock or exhibit for sale the drugs under the said licence.

(3.) The report of the F.S.L. is still awaited. However, taking into consideration all the facts and circumstances and the contents of the injections as noted on it, I am inclined to release the petitioner on bail under section 439 Cr.RC.