SWATI MEDICAL AGENCIES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short "Cr.P.C"] has been filed by the Petitioners/Accused Nos.5 to 10, seeking quashment of the proceedings in P.R.C.No.45 of 2017 on the file of the Court of Additional Judicial Magistrate of First Class, Markapur registered for the contravention of Ss. 18(a)(i) r/w Ss. 17B(c), 17B(d) and Sec. 16(1)(a) punishable under Ss. 27(c) and 27 (d) of the Drugs and Cosmetics Act, 1940[for short "Drugs Act"].

(2.) The facts of the case, in brief, are as follows:

(3.) When the matter was at the stage of committal vide PRC 45 of 2017, the present petition has been filed seeking quashment of the case against the Petitioners/Accused Nos.5 to 10 on the following grounds: