REGENT COMPUTRONICS PVT. LTD.

C.B. Healthcare Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

QUIXOTIC HEALTHCARE AND OTHERS VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
AMERY PHARMACEUTICALS VS. STATE OF RAJASTHAN [REFERRED TO]
LABORATE PHARMACEUTICALS INDIA LTD. & ORS. VS. STATE OF TAMIL NADU [REFERRED TO]
MEDIPOL PHARMACEUTICAL INDIA PRIVATE LIMITED VS. POST GRADUATE INSTITUTE OF MEDICAL EDUCATION & RESEARCH [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR SHARMA [REFERRED TO]
LALANKUMAR SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
SWAPNIL LILADHAR MANE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) By this Petition under Article 227 of the Constitution of India, the Petitioners seek to quash and set aside criminal prosecution initiated against the Petitioners in Special Case No.32 of 2021 before the Special Judge, Dadra and Nagar Haveli, Silvasa, for an offence punishable under Sec. 27(d) of the Drugs and Cosmetics Act, 1940 (the Drugs Act, 1940).

(3.) The background facts necessary for the determination of this Petition can be summerized as under :

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C.B. HEALTHCARE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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