JAYA JAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA. Both these writ petitions arise out of same FIR and, therefore, they have been heard and are being decided together.

(2.) The writ petitions seek quashing of the first information report dtd. 2/3/2023 giving rise to Case Crime No.92 of 2023, under Ss. 274, 275 and 276 of I.P.C. and Sec. 17, 17(a), 17(b) of the Drugs and Cosmetics Act, 1940, Police Station- Phase-3 Sector 71 Noida, Noida Commissionerate, District Gautam Buddh Nagar. The contention of learned counsel for the petitioner is that the FIR has been lodged on the basis of Test Analysis Report dtd. 14/1/2023 of the Govt. Analyst, Regional Drugs Testing Laboratory, Chandigarh. This test report is alleged to pertain to "DOK-1 Max Syrup" and 'Ambroxol Hydrochloride Syrup (Ambronol Syrup)'.

(3.) It has also vehemently urged that the report merely states that the drugs on analysis were found 'not of standard quality'.