N DANDAPANI Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed to quash the proceedings in C.C.No. 514 of 2004 on the file of the Additional Judicial Magistrate of Class, Kurnool initiated against the petitioners by the Drugs Inspector for contravening the provisions of the Drugs and Cosmetics Act, 1940.

(2.) The petitioners who are A-2 and A-3 in C.C.No. 514 of 2004 on the file of the Additional Judicial Magistrate of I Class, Kurnool, were charged for the contravention of Section 18(a)(i) read with Section 16 punishable under Section 27(6) of Drugs and Cosmetics Act, 1940 and Rules thereunder.

(3.) The petitioners are the partners representing A-1 firm in the name and style of M/s. Carewell Pharma, situated at No. 9, Nagi Reddy Garden, Guindy, Chennai. It is stated that A-1 firm deals with manufacture of drugs including Propranolol tablets, I.P.