ASHWANI SINGLA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard learned Senior Counsel Shri Akshay Naik for the applicant and learned counsel Mrs.Mugdha Chandurkar for the non-applicant. Rule. Heard finally by consent.

(2.) The non-applicant is the original complainant appointed as Inspector under Sec. 21 of the Drugs and Cosmetics Act, 1940 and, therefore is authorized to initiate prosecution under the said Act.

(3.) The applicant is arraigned as accused No.2 in Complaint Case No.2450/2020 filed before learned Chief Judicial Magistrate at Nagpur. The applicant approached this court by way of this application under Sec. 482 of the CrPC by making following prayers: