KESHO RAM GUPTA Vs. K R CHAWLA AN

JUDGEMENT

(1.) Petitioner has been arrayed as an accused in a complaint lodged under Section 18(a)(i) and Section 18(c) read with Sections 27(c)(d)(e)(ii) of the Drugs and Cosmetics 1940. Pertaining to the petitioner who has been arrayed as accused No.2, necessary allegations in the complaint are to be found in para 4 of the complaint which reads as under:-

(2.) Needless to state other averments relate to the merits of the controversy viz the allegation that certain drugs which were seized, on testing, failed to qualify as per standards of quality prescribed under the Act.

(3.) Learned Magistrate framed charges against the petitioner on 11.11.2002. Petitioner challenges the charge framed by way of a revision petition alleging that he was not in-charge of or in control of the affairs of the company.