ZEST PHARMA Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioners/A.1 to A.4 under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "Cr.P.C") for quashing the proceedings in C.C.No.316 of 2013 on the file of the Court of II Additional Munsif Magistrate, Ongole, for the offence under Ss. 18(a)(i) read with Sec. 16 punishable under Sec. 27(d) of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as "the Act"), against them.

(2.) Heard Sri Challa Ajay Kumar, learned counsel instructed by Sri Sunil Gawasane, learned counsel for the petitioners, and learned Assistant Public Prosecutor for respondent No.1-State.

(3.) The brief facts of the case are as follows: