STATE Vs. MOHAN SINGH SAINI

JUDGEMENT

(1.) The State has come up on appeal against the judgment dated 15.04.2010 passed by the Chief Judicial Magistrate, Rohtak, whereby the accused-respondent has been acquitted of the charges under Sections 27 (b) (ii) and 28 of the Drugs & Cosmetic Act, 1940 (hereinafter referred as 'the Act') by giving him benefit of doubt.

(2.) The complaint was filed by the District Drugs Inspector against Mohar Singh Saini-respondent alleging that on 20.04.1998, the complainant along with Dr. G.N. Aggarwal, Medical Officer, visited the shop of the respondent, which is situated at Chamanpura, Rohtak, and found that he was running a hospital in the name and style of Saini Hospital and was found to have stocked and exhibited for sale and distribution many allopathic drugs.

(3.) One Balwant Singh was joined by the complainant as a public witness. 16 types of drugs were recovered from the shop, which were put in the box.