VAIGAI PHARMACEUTICALS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONERS who are four in number and are accused in C.C. No. 2664 of 1990 have filed this criminal original petition under Section 482 of the Code of Criminal Procedure to quash the proceedings pending against them in the Court of the Judicial Magistrate No. I, Dindigul.

(2.) FIRST Petitioner is a company manufacturing drugs, second Petitioner is the Managing partner of the firm, third Petitioner is the manufacturing chemist and the fourth Petitioner is the analytical chemist of the said firm. Respondent filed a private complaint against the Petitioners for violation of Section 18(a)(1) read with Section 17 -B of the Drugs and Cosmetics Act punishable under Section 27(c) of the said Act (hereinafter referred to as the 'Act'). The gist of the complaint is as follows:

(3.) THE Chief Judicial Magistrate, Dindigul registered the case in C.C. No. 2664 of 1990 recorded the statements of some witnesses, issued summons to the accused and framed charges for the offences mentioned above. The above proceeding has been challenged in this criminal original petition.