RAKESH KUMAR BHUTANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAKESH Kumar Bhutani, the present petitioner has invoked the jurisdiction of this Court under the provisions of section 482 of Code of Criminal Procedure seeking quashment of FIR No. 208 dated 26.3.2011, Police Station Rohtak City, under sections 420, 274, 275, 276, 467, 471 IPC read with section 27 of the Drugs and Cosmetics Act, 1940 (in short, the Act) Annexure P/1 along with final report submitted by the police after the investigation.

(2.) HEARD .

(3.) THE sole grouse of the petitioner who has sought to place reliance on Annexure P/1 and P/2 is that no FIR could be registered and that the same was in contravention of the provisions of section 18 of the Act and has cited Rajeev Kumar vs State of Punjab, 1997 4 RCR(Cri) 846 and Satish Chand vs State of Haryana, 2003 4 RCR(Cri) 851 in support of his submissions.