AVADHESH MUKUTBIHARI SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Writ Petition filed under Articles 226 and 227 of the Constitution of India seeks quashing of F.I.R., being Crime No.334/2016, registered with CIDCO, Aurangabad Police Station and consequential Charge Sheet (No.301/2017) pending before the Court of Judicial Magistrate, First Class, Aurangabad.

(2.) The facts necessary for deciding the present Writ Petition are as follows:

(3.) The Controller of Drugs, Rajasthan informed his counterpart in State of Maharashtra about the raid and the supply and sale of drugs to dealers in Maharashtra. The office of Joint Commissioner, Food & Drugs Administration (Aurangabad Division) in turn came to be informed. The Drug Inspector Shri Manoj Ayya (first informant), therefore, visited Richmond Laboratory, Shop No.2, Ganesh Housing Society, CIDCO, Aurangabad on 21.11.2015 and inspected the same. During the inspection, it was found that, some of the drugs manufactured on the premises at Jaipur, were stocked/ stored in the Shop No.2. Samples of the following drugs were obtained for analysis.