TIME PHARMACEUTICALS AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS Criminal Original Petition is directed against the order dated 09.04.2014 passed in Crl.M.P. No.5575 of 2012, whereby and whereunder, the learned Judicial Magistrate, Uthamapalayam, dismissed the application filed by the petitioners to discharge them from the prosecution.

(2.) HEARD both sides.

(3.) ADDING further, he would submit that on 23.01.2007, one Panneerselvam, the then Drugs Inspector of Theni Range had drawn for analysis the drug samples of Gropex -Dx Cough Formula 100 ml, Batch No.GIL -602, and it has been manufactured in June, 2006 and the expiry date is May, 2009. The sample was sent for analysis to the Government Analyst (Drugs), Chennai and the report has been received on 29.12.2008, in which, it was declared that the sample does not conform to label claim with respect to the content of Phenylephrine Hydrochloride and the sample deemed to be "Not of Standard Quality", as it is found to contain only 0.53 mg (21.2%) phenylephrine hydrochloride instead of the label claim of 2.5 mg. On receipt of the report, a show cause memo was issued to the concerned parties and called for explanation for the contravention of Section 18(a)(i) of Drugs and Cosmetics Act, 1940, and to disclose the details of the person from whom the said drug was purchased and lastly, a memo dated 23.03.2009 was issued to the first petitioner herein to offer their explanation for having manufactured and sold the not of standard quality cough syrup formula 100 ml bearing its Batch No.GIL -602 and to furnish other required particulars, for which, the first petitioner sent a reply on 31.03.2009 stating that they have manufactured only 998 bottles of the said batch (GIL -602) and out of which, 3 were kept as control sample and 995 bottles were supplied to the M/s. Great Indian Remedies and M/s. Kronie Health Care (P) Ltd. The complaint has been filed only on 13.05.2010 after the expiry of the expiry date of the medicine in the sample. Thus, the right of the first petitioner to send the sample to Central Drugs Laboratory is curtailed under Section 25(4) of the Act. Hence, the learned counsel prayed for discharging the petitioners from the prosecution.