SHEETAL GOVIND LADDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Prashant S Kadadevar, learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: A complaint came to be filed under Sec. 200 of Cr.P.C. by the State of Karnataka represented by the Assistant Drugs Controller-2, Belagavi Circle, Belagavi by name Raghuram N.V. against the present petitioner and Kamballi Sabu Laxman alleging the offence under Ss. 18(c), 18A and 22(I)(cca) and Ss. 27(b)(ii), 28 and 22(3) of Drugs and Cosmetics Act, 1940, as against accused No.1 and offence under Sec. 18(a)(vi) of Drugs and Cosmetics Act, 1940 read with Conditions 3(ii) and 4(ii) of Licenses in Form 20B and 21B respectively, punishable under Sec. 27(d) of Drugs and Cosmetics Act, 1940 as against accused No.2.