STATE OF HARYANA Vs. RAMESH KUMAR

JUDGEMENT

(1.) RAMESH Kumar stands acquitted by the learned Chief Judicial Magistrate, Sonepat vide impugned judgment dated 14.11.1991. State of Haryana has, thus, filed the present appeal.

(2.) THE prosecution case in short is that on 18.9.1984, Shri L.C. Mittal, the then District Drugs Inspector, Sonepat visited the shop of the respondent and found him in possession of 55 types of allopathic drugs meant for public sale and distribution. Respondent could not produce any permit or licence for the sale of the said drugs and as such a complaint was filed against him under section 27(b)(ii) of the Drugs and Cosmetic Act (for short to be referred as 'the Act').

(3.) THE prosecution in support of its case had examined only one witness Dr. O.P. Hooda who has stated that on 16.9.1984 he had accompanied Sh. Lal Chand Mittal, the then District Drugs Inspector, Sonepat to the shop of the respondent and found him in possession of 55 types of allopathic drugs of medicine. He further deposed that the respondent was not able to produce any licence.