SEELAM KOTI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash order dated 26-10-2009 passed in Crl.M.P.No.287 of 2009 in C.P.R.No.227 of 2009 on the file of I Additional Judicial Magistrate of First Class, Nizamabad.

(2.) Whereas the petitioner herein is the accused the second respondent herein is the complainant in the proceedings before the Court below. For the sake of convenience, I refer the parties as arrayed in the proceedings before the Court below.

(3.) The facts of the case are as follows: The Accused is the Proprietor of M/s. Seeko Biotics, Krishna Nagar, Tadepalli Mandal, Guntur District, which is the manufacturer and supplier of a drug by name 'FYTE'.