CRESCENT THERAPEUTICS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed challenging the proceedings pending in C.C.No.343 of 2021, on the file of the XV Metropolitan Magistrate Court, George Town, Chennai.

(2.) The respondent has filed a complaint before the Court below against the accused persons (A1 to A4) for contravention of Sec. 18(a)(i) r/w Sec. 16 and Sec. 18-B of the Drugs and Cosmetics At, 1940 (hereinafter referred to as 'the Act') punishable under Ss. 27(d) and 28-A of the Act.

(3.) The sum and substance of the complaint given by the respondent is that the company is manufacturing drugs of substandard quality and hence, the company and its directors have contravened the provisions of the Act and consequently they are punishable for the said contravention.