STATE Vs. G BALAGURUNATHAN

JUDGEMENT

(1.) The respondent was tried before the learned Judicial Magistrate, Nilakottai for violation of Section 18 (c) punishable under Section 27 (b) (ii) and for the violation of Section 18 (A) punishable under Section 28 of the Drugs and Cosmetics Act, 1940 (for short the Act). The allegation against the respondent is that on 15-4-93 when his premises was searched by the Drug Inspector P. W. 1 he was found in possession of certain Allopathic drugs and that he has stocked them for sale. The learned Magistrate acquitted the respondent on two grounds, namely. (1) The statement given by the accused to the Drug Inspector is inadmissible and (2) The prosecution did not succeed in establishing that the drugs found in the house of the respondent were stocked for the purpose of sale. Hence, the present appeal by the State.

(2.) The learned Government Advocate appearing for the State submits that the evidence of the Drug Inspector coupled with Ex.P-7. Form 95, show that the respondent has committed the offences under Sec. 18 (c) as well as under Section 18 (A) of the Act. I have heard the learned Counsel for the respondent and perused the materials.

(3.) In the complaint, it is stated that the accused was stocking drugs for distribution and was practicing as a doctor using the drugs and he did not have any licence. Let me first find out whether the respondent has stocked the drugs in his house for distribution or sale. The complaint itself states that the respondent was a medical practitioner though he had no licence to practice in Allopathy, but was only licensed to practice in Siddha and Ayurveda, and it is the case of the complainant, the Drug Inspector, that the respondent being a practitioner in Siddha and Ayurveda, was also practicing Allopathy by dispensing Allopathic drugs to the patients. When the prosecution itself has a definite case that the respondent is a practitioner, then it is for the prosecution to establish further that the drugs noted in Ex.P-7, which were seized were stocked by the respondent for the purpose of distribution or sale. The prosecution has not let in any evidence but on the contrary had come out with a case that the accused was practising in Allopathic Medicines also. Merely because some Allopathic medicines were seized from the house of the accused, where he was running a clinic, this Court cannot draw an inference that he has kept the Allopathic medicines for distribution or sale especially when he was a medical practitioner. The learned Magistrate was, therefore, justified in coming to the conclusion that no offence under Section 18 (c) is made out against the accused.