P KALAVATHY MANAGING PARTNER Vs. STATE

JUDGEMENT

(1.) Brief facts leading to these batch of revision petition are as below:-

(2.) Based on source information, the respondent CBI/ACB/Chennai registered Cr.No.RC 50(A) 2013 CBI/ACB/Chennai and Cr.No.RC 51(A) 2013/CBI/ACB/Chennai on 30.11.2013 and 27.12013 respectively against Shri.P.Rajkumaran the then Licensing Authority, Department of Drugs Control, Ministry of Health, Pondicherry and other Private Drug Manufactures, alleging that they have committed criminal conspiracy, cheating and criminal misconduct by public servant. To wit, Rajkumaran the Drug Licensing Authority had in connivance with respective drug manufactures at Pondicherry without approval from DGCI, granted licence to manufacture several drugs which are Fixed Dose Combination [FDC] drugs and fall under New Drugs Category as defined under Section 122 E of Drugs and Cosmetic Act. Further, they failed to pay requisite fees to DC & GI for getting approval for manufacturing Fixed Dose Combination [FDC] drugs.

(3.) On completion of investigation, in the above two complaints, three charge sheets each were filed and taken on file by the trial Court.