BRAWN LABORATORIES LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of above two petitions filed by the petitioners, orders dated 28.09.2011 and 19.11.2011, passed by learned Sessions Judge, Pithoragarh, in Special Trial No. 10 of 2010, Drug Inspector Vs. Naval Arora and others, are sought to be quashed.

(3.) Brief facts of the case are that certain medicines were purchased from M/s Brawn Laboratories Ltd., New Delhi, through M/s Navchem Pharmaceuticals, by the Superintendent of B.D. Pandey Government Hospital, Pithoragarh, under the rate contract basis as allowed by the Government. However, the medicines were allegedly found of sub standard and complaint was given to Drug Inspector concerned. The Drug Inspector, after inquiry submitted a criminal complaint in the court. The accused (petitioners) were summoned to face the trial in respect of offence punishable under Section 18a (i) and 18a (vi)/27 of Drugs & Cosmetic Act, 1940.