STATE OF MAHARASHTRA Vs. SHANTILAL SAREMAL

JUDGEMENT

(1.) HEARD the learned counsel; Ms. J. S. Pawar, A. P. P. for the Petitioner/the State of Maharashtra and Mr. R. V. Hirlekar for the Respondents.

(2.) THIS is a Criminal Revision Application filed by the State of Maharashtra under Section 397 (1) of the Code of criminal Procedure, 1973 against the order of discharge passed by the Metropolitan Magistrate, 6th Court, Mazagaon, Bombay in Criminal Case No.185/s/88, dated 25th February 1991. The Accused- respondents herein were prosecuted under Section 18 (a) (i), 18-A and 18-B of the Drugs and Cosmetics Act, 1940 and Rules 65 (4) (4) r. w. Section 18 (c) and 18 (a) (vi) of Drugs and Cosmetics Act, 1940 and the Rules thereunder, punishable under Section 27 of the said Act.

(3.) SIMILARLY, it was also alleged that the Accused persons did not disclose to the Drug Inspector from whom the said Boroline Antiseptic Perfumed Cream was purchased and not even produced the purchase bills or any document in respect of purchase of the said drug.