MAYANK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 4/9/2021, passed in Sessions Trial No.168 of 2020, State vs. Dinesh and others, by the court of 2nd Additional Sessions Judge, Roorkee, District Haridwar. By the impugned order, an application filed under Sec. 451 of the Code of Criminal Procedure, 1971 (for short, "the Code"), filed by the petitioners for unlocking or removal of seal of the premises of firm/company Kancare Pharmaceuticals Private Limited, located at Khasra No.396, Nanheda, Anantpur, Bhagwanpur, District Haridwar has been rejected.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Facts necessary to appreciate the controversy briefly stated are as follows. On 4/12/2021, upon certain information having been received, the respondent no.3, the Drug Inspector along with the police personnel raided certain premises. According to the case, certain spurious medicines and illegal manufacturing without any license was detected. In this process, a premises was sealed. Based on this action, an FIR No.665 of 2020 under Ss. 419, 420, 120-B, 307 IPC and Ss. 17, 17(a), 18A, 27 of the Drugs and Cosmetics Act, 1940 (for short, "the Act") was lodged at Police Station Kotwali Roorkee, District Haridwar.