LIZY Vs. DRUGS INSPECTOR, THIRUVOTTIYUR RANGE

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order passed by the learned Chief Judicial Magistrate, Thiruvallur, in C.M.P.No.2601 of 2014 in C.C.No.120 of 2014, dismissing the discharge petition filed by the accused on 29.10.2015.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent.

(3.) In this case, it is admitted by both parties that C.C.No.120 of 2014 is pending for trial and in the said case, the petitioner is the accused for the offences under Sections 27(b)(ii) and 28 of the Drugs and Cosmetics Act for violation under Section 18(c) and 18(A) of the said Act and the violations are that the petitioner/accused has stocked the drugs for sale without drug license and he has not disclosed the source of purchase of the drugs seized by the complainant.