APPLIED NUTRITION SCIENCES Vs. DRUGS INSPECTOR

JUDGEMENT

(1.) The writ petition and criminal miscellaneous case are filed challenging a complaint filed by the Drugs Inspector against the petitioners alleging offences punishable under Section 18(c) read with Section 27(b)(ii) of the Drugs and Cosmetics Act, 1940 (in short, "the Act").

(2.) Prayers in the writ petition read as follows:

(3.) Allegations, in short, in the complaint are as follows: The complainant/Drug Inspector on 17.01.2002 inspected the business premises of the petitioner in Crl. M.C. and found that certain articles were stocked for sale. According to the averments in the complaint, the articles found at the premises of the petitioner in Crl. M.C. are drugs defined under the Act. Further allegation is that the petitioner in Crl. M.C. has no licence to sell, stock or exhibit allopathic drugs. Therefore, they have committed the above said offences.