M/S. OPTIVAL HEALTH SOLUTIONS PVT LTD., REP BY S.DURAIRAJ NO. 2/452A, KUNDRATHUR MAIN ROAD, KOVUR, CHENNAI Vs. DRUGS INSPECTOR, KANCHEEPURAM

JUDGEMENT

(1.) This revision arises against the order of learned Special Judge-cum-Chief Judicial Magistrate, Chengalpattu, passed in Crl.MP. No.125 of 2016 on 24.03.2015.

(2.) The petitioner moved Crl.MP. No. 125 of 2016, seeking return of property i.e, medicinal drugs seized under Drugs and Cosmetics Act. Such Act contains provisions for confiscation and also destruction under Section 31 and Rule 58(A) of the Act post conviction.

(3.) Learned Government Advocate (Crl.Side) submitted that the final report in this case has been filed as early as in the month of February 2016 before the Chief Judicial Magistrate, Chengalpattu.