PARENTERAL SURGICALS LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed seeking for quash of the proceedings against the petitioners, who are Al to A5, in SC SPL No.32 of 2018 on the file of the court of III Additional District & Sessions Judge, Vijayawada, Krishna District.

(2.) Heard Sri R.Raghunandan, learned senior counsel appearing for the petitioners and the Public Prosecutor appearing for the respondent.

(3.) The complaint filed against the petitioners under Section 32 of the Drugs and Cosmetics Act. 1940 and the Rules, 1945 (for short, "the Act" and "the Rules" respectively), is with the following facts, in brief: