Patna High Court - Orders
Dinesh Kumar vs State Of Bihar on 11 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.7457 of 2010
DINESH KUMAR
Versus
STATE OF BIHAR
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2. 11.3.2010Heard learned counsel for the petitioner and the State.
The defence of the petitioner in a Police case under Sections 18-c/27(b) (ii)/27(d) of the Drugs and Cosmetic Act, Section 7 of the E.C. Act and Section 414/341 of the Penal Code is that even if the allegations be correct, there is no allegation of his being in possession of fake or spurious drug but that of physician samples.
Considering the facts and circumstances of the case, let the petitioner above named be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Saran in connection with Bhagwan Bazar P.S. Case No. 6/2010.
P. Kumar (Navin Sinha, J.)