CHRISTIAN MEDICAL COLLEGE Vs. TAMIL NADU STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking to quash the proceedings pending in S.T.C.No.255 of 2023 before learned Judicial Magistrate-IV, Vellore (hereinafter called the Court below).

(2.) The petitioners herein have been arrayed as accused Nos.1 to 3 in the complaint filed by the respondent for contravention of Ss. 18(a)(i) and 18(c) of the Drugs and Cosmetics Act, 1940 (for brevity, the Act) read with Rule 74 of the Drugs Rules, 1945 (for short, the Rules) read with Condition No.3 of the Conditions of Licence stated in Form 25, punishable under Sec. 27(d) of the Act.

(3.) The brief facts leading to filing of this petition are stated as hereunder :