STATE Vs. ANCHOR PHARMA PRIVATE LIMITED AND ORS.

JUDGEMENT

(1.) The respondents (accused no.1 to 3) were tried for contravention of Section 18-A and Section 27-A of the Drugs and Cosmetics Act, 1940 (for short "the Act") and they were acquitted.

(2.) I have heard learned Government Advocate for the State and learned counsel for accused.

(3.) It is the case of prosecution that first accused being the manufacturer, second accused being the manufacturing chemist of first accused and third accused being the Analytical Chemist and Quality Control Manager of first accused namely M/s.Anchor Pharma Pvt. Ltd., Daman had manufactured prochloperazine tablets bearing Batch No.A2/094 M/D: 11/02 E/D: 10/05 and they were of sub-standard quality. The Assistant Controller of Drugs Udupi Circle purchased the aforestated drugs from M/s.Prabhu Pharma, situated at Business Complex, behind CPC, Udupi on 16.06.2003 and sent the samples for chemical examination and found that tablets manufactured by accused no.1 to 3 are not of standard quality.