N. ANAND Vs. STATE

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking a direction to call for the records in S.T.C.No.1829 of 2005 on the file of the learned Judicial Magistrate No.1, Tirunelveli and quash the same.

(2.) LEARNED counsel appearing for the petitioner submitted that the respondent/complainant filed a complaint against one Teen Pharma -ceuticals/A -1, Mr. T. Namasivayam/A -2, the Managing Director of Teen Pharmaceuticals and the petitioner/A -3 for the offence under Section 18(a)(1) and Section 27(d) of the Drugs and Cosmetics Act, 1940 for distributing "Not of standard quality" drug namely "HOLSYN -D, B.No.T -186".

(3.) ACCORDING to the petitioner, the petitioner is not an active partner in the accused firm named one Teen Pharmaceuticals and he is a student pursuing his nursing course and he has nothing to do with the activities of the accused firm. The petitioner would contend that he was no way connected with the alleged cause of action or the offence and he has no role to play in the affairs and management activities of the accused firm.