PURNANAND JOSHI Vs. STATE

JUDGEMENT

(1.) HEARD Mr. R. S. Sammal, Advocate for the applicant and Mr. B. S. Parihar, Brief Holder for the respondent. Admit.

(2.) THE learned counsel for the applicant prays that the Drug Inspector i. e. the complainant before the trial court be arrayed as respondent no. 2 in the petition. The oral request made by the learned counsel for the applicant is allowed. Let the amendment be incorporated by today itself.

(3.) THE learned Brief Holder has accepted notices on behalf of respondent no. 1 and 2. He also prays for and is granted three weeks4 time to file counter affidavit.