SUNNY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the proceedings are filed for relief of quashing and setting aside FIR on the basis of which C.R. No.194 of 2020 is registered in M.I.D.C. Waluj Police Station, Aurangabad, for the offences punishable under Ss. 420, 464, 468, 34 etc. of the Indian Penal Code and Sec. 18 (c) and Sec. 17 (c) of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as the Act).

(2.) Both the sides are heard.

(3.) The crime is registered on the basis of report given by one inspector appointed under the provisions of the Act. The submissions made and the record show that action was taken by this department on the basis of secrete information received by it on 15/3/2020. There was information against M/s. Eurolife Healthcare Pvt. Ltd., MIDC, Aurangabad, Maharashtra. The officers of the department visited the premises of this unit of the private company on the same day and inspection was done of the goods available there and also of the record. The inspection was made in the presence of representatives of this concern like Pradeep Changole, Sanjay Kaushal, Rahul Patil, Sanjay Joshi, Raju Sawale and Anil Karpe.