MITESHBHAI J.PATEL Vs. DRUG INSPECTOR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from the common judgment and final order dtd. 5/12/2023 passed by Hon'ble High Court of Kerala at Ernakulam in Cr. Rev. Petition Nos. 276 and 282 of 2018 wherein the Court has affirmed the view of the Trial Court by which the complaints were said to be within the period of limitation.

(3.) The facts giving rise to the present appeals are as follows: