RAVI RASCENDRA MAZUMDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned Special Public Prosecutor waives service for the Respondent. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order dated 10/2/2017 passed by the learned Judicial Magistrate First Class at Vasco, issuing process against the petitioners for the offence punishable under section 18 (a) (i) r/w section 27 (d), Section 18 B and section 28 A of the Drugs and Cosmetics Act, 1940.

(3.) The gravamen of the allegations in the complaint are that; a drug, namely, "Sarratiopeptidase" manufactured by the original accused no.1 i.e. M/s. Biocon Ltd. was found to be a substandard drug. The petitioners happen to be the directors of the company and are arrayed as accused nos. 2 and 3 in the complaint.