GANESAN Vs. STATE

JUDGEMENT

(1.) This is an application filed by the petitioner to quash the F.I.R in Crime No.105 of 2003 on the file of the Sub Inspector of Police, Thalamuthu Nagar Police Station, Thoothukudi District.

(2.) The brief facts of the case are as follows:- On 22.4.2003 the respondent registered a case in Crime No.105 of 2003 against the petitioner for offences under Sections 3,4 and 8 of the Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997 (hereinafter referred to as 'the Act'), on the ground that when he searched the house of the petitioner, he found allopathy medicines in the house and therefore the petitioner committed the offences as mentioned above.

(3.) Learned counsel for the petitioner would contend that the Sub Inspector of Police has no power to seize any medicinal products and prosecute an offence committed under 'the Act'.