DR.DILIP PUNDALIK PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides. With the consent of both the parties, the application was heard for final disposal.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicant is arraigned as accused No.2 in Regular Criminal Case No.116 of 2013, which is pending before the Court of Chief Judicial Magistrate, Jalgaon. The offences were invoked u/s 18(c) punishable under Section 27(b)(ii) of the Drugs and Cosmetics Act, 1940 (for the sake of brevity, hereinafter referred to as 'the Act'). The complaint was filed by respondent No.2 against the applicant as well as other persons.