SANDEEP VARALWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused Nos.2 and 3 in C.C.No.103/2006 registered for the offences punishable under Sections 18(a) (i) and 27 (d) of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as 'the Act' for brevity).

(2.) Heard learned counsel for the petitioners and learned Additional State Public Prosecutor appearing for the respondent.

(3.) The Drug Inspector, Bengaluru Circle-I lodged a private complaint under Sec. 200 of Crimial P.C. against seven accused persons alleging violation of Sec. 18(a)(i) of the Drugs and Cosmetics Act and Rules punishable under Sec. 27(d) of the said Act. According to the complainant, accused No.1 is a Private Limited Company, which runs under the name and style M/s.V.V.S. Pharmaceuticals and Chemicals (P) Ltd., situated at D-125 & 128, Phase-III, IDA, Jeedimelta, Hyderabad; accused Nos.2 and 3 are the Directors; accused No.4 is the Managing Director; accused Nos.5 and 6 are the Manufacturing Chemists and accused No.7 is Analytical Chemist of accused No.1- Company.