GOPAL SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Petitioner Gopal Singh filed the present petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India for quashing of F.I.R. No. 140 dated August 14, 1999 registered under Section 15 of the Medical Council of India Act, 1956 read with Section 27 of the Drugs Act, 1940. A copy of the F.I.R. has been appended as Annexure P1 with the petition.

(2.) I have heard Shri Vijay K. Jindal, learned counsel for the petitioner and Shri Prem Kumar, learned Assistant Advocate General, Punjab appearing for the respondent.

(3.) In my view, the interest of justice would be well served if the petitioner is relegated to the filing of an appropriate application before the learned trial Magistrate for his discharge or dropping of the proceedings taken against him which are the subject matter of the aforesaid FIR.