SWATI AJAY PIRAMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Both these Petitions have been filed by A-3 in C.C.No. 2795 of 2016 now pending on the file of the IV Metropolitan Magistrate, Saidapet, Chennai.

(2.) Crl.O.P.No. 23409 of 2016 has been filed to call for the records and to quash the said calendar case. Crl.O.P.No. 23434 of 2016 has also been filed seeking to quash the calendar case in view of the fact that summons to the petitioner/A-3 had been issued by order dtd. 18.07.2016.

(3.) C.C.No. 2795 of 2016 had been taken cognizance on a complaint filed by the respondent/defacto complainant, Drug Inspector, Vadapalani Range, Office of the Assistant Director of the Drugs Control, Zone-II in Chennai, for contravention by the accused of Sec. 18(c) of the Drugs and Cosmetics Act, 1940 read with the conditions of license as stated in condition 3(ii) of 20B Drugs and Cosmetics Act and punishable under Sec. 27(d) of the said Act.