TEJ KRISHNA RASTOGI Vs. STATE

JUDGEMENT

(1.) These are two connected references made by the learned Additional Sessions Judge of Aligarh, re' commending that the proceedings against the appellants under Ss. 27 (a), 27(b) and 28(a) of the Indian Drugs Act (hereinafter referred to as the Act) be quashed. The proceedings were initiated on a report made by S.C. Agarwala dated the 21st of June, 1963. Under Sec. 32(1) of the Act no prosecution under Chapter IV can be instituted except upon a report of art Inspector. The offence in the present case falls under Chapter IV of the Act. Sec. 21(1) of the Act reads as follows: