Patna High Court - Orders
Umesh Chandra Kishore & Anr vs The State Of Bihar on 27 May, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.18600 of 2010
UMESH CHANDRA KISHORE & ANR
Versus
THE STATE OF BIHAR
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02. 27.05.2010. Heard the learned counsel for the petitioner, namely, (i) Umesh Chandra Kishore (ii) Mukesh Chandra Kishore who are in custody since 03.04.2010 in Aurangabad P.S. Case No.484 of 2009 under Sections 28A/28B of the Drugs and Cosmetics Act and Section 7 of the Essential Commodities Act. Heard the learned A.P.P. also.
According to the prosecution case, the allegation is that physician samples not to be sold were recovered from transport company, M/s Dev Roadways Transport, and it is said that the petitioner No.1 had booked that consignment.
The learned counsel for the petitioner submitted that form the medicine shop premises of these petitioners, nothing has been recovered. Whatever recovery has been made is from the transport company. And, moreover the petitioner denies that he has booked the said consignment.
Considering the nature of allegation against these petitioners, I direct that the petitioners be released on bail on furnishing bail bond of Rs.10,000/- each with two sureties of the like amount to the satisfaction of the Court concerned.
Sanjeev/- (Mungeshwar Sahoo, J.)
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