CHUTARARAM S/O NEMARAM GEHLOT Vs. STATE OF MAHARASHTRA, THROUGH DRUG INSPECTOR, FOOD AND DRUG ADMINISTRATION, MAHARASHTRA, TAL & DISTRICT JALGAON

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for respective parties, heard finally at admission stage.

(2.) The petitioner original accused is seeking quashment of criminal proceeding bearing R.C.C. No. 487 of 2006 pending before the Chief Judicial Magistrate, Jalgaon.

(3.) Brief facts, giving rise to the present application, are as under: