ZIM LABORATORIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Parchure, learned counsel of the petitioners and Shri Deshpande, learned Additional Public Prosecutor for the respondent-State.

(2.) THE present Criminal Writ Petition is directed against the order dated 3-2-1998 passed by the 3rd Additional Sessions Judge, Nagpur in Criminal Revision Application No.1806 of 1995, whereby the Revisional Court dismissed the revision preferred by the complainant and confirmed the order dated 24-10-1994 passed by the Additional Chief Judicial Magistrate, Nagpur below Ex. 4 in Complaint (Cr.) Case No.21 of 1994.

(3.) THE Drug Inspector after the receipt of the above referred letter dated 18-6-1994 sent by petitioner No.1 Company, handed over the case papers with the remaining portion of the sample to the office of the Joint Commissioner (Nagpur Division), Food & Drugs Administration (M. S.), Nagpur. THE said authority by its letter dated 13-7-1994 acknowledged the receipt of the letter dated 18-6-1994 and informed petitioner No.1 Company to approach the Court concerned for obtaining the necessary direction to send the sample of the drug for reanalysis to the Central Drugs Laboratory at Calcutta. THE petitioner received the said letter dated 13-7-1994 on 19-7-1994.