SUKHDEO PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest in connection with Telaiya P.S. Case No.103 of 2017 corresponding to G.R. No.344 of 2017 instituted under Sections 18(c), 27(b)(ii), 29(d) of the Drug and Cosmetic Act, 1940, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(2.) Heard learned counsel appearing for the petitioner and learned Addl. P.P. appearing for the State.

(3.) Learned counsel appearing for the petitioner submitted that the allegation against the petitioner is that he was selling expired and fake drugs without having any licence for the same. Further, there is allegation that without having proper licence, the petitioner was treating pregnant ladies and on such allegations, the Drug Inspector, Koderma inspected the establishment of the petitioner. It is further submitted that the seizure list shows that none of the seized medicines were expired medicines or fake medicines. It is further submitted that the petitioner is the compounder of one Dr. Narendra Kumar. The said doctor used to carry out charitable dispensary for free treatment of the patients and used the house of the petitioner as his O.P.D. during visits. It is lastly submitted that there is no allegation against the petitioner that he was running any medicine shop or had any counter for selling medicines. Hence, the petitioner may be given the privileges of anticipatory bail.