ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) The petitioner, by way of present writ petition, prays for quashing and setting aside the F.I.R./ Crime No.0489/2017, registered at Pathardi Police Station, District Ahmednagar on 23.08.2017, for the offences punishable under Sections 18(c), 18(a) (I), 17(b) & 17-A(b) of the Drugs & Cosmetics Act, 1940 and under Sections 175, 274, 275, 276 and 336 of the Indian Penal Code, in pursuance of the complaint lodged by Respondent No.2 - Arjun Shivaji Sarkale, Drugs Inspector, Food & Drugs Administration, Ahmednagar.

(3.) The brief facts, giving rise to the petition, can be summarised as follows: