PRASHANT GOKUL TIPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Taken up for final disposal with the consent of learned Advocates for the parties.

(3.) In this application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed for quashing the Special (Drugs and Cosmetics) Criminal Case No. 25 of 2022 dtd. 2/8/2022 filed for the commission of an offence under Sec. 18(c) punishable under Sec. 27 (b) (ii) of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as 'the Act of 1940') and the Rules thereunder.