RAJNI KHOSLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed for transfer of Complaint No.207 dated 26.11.2012 under Section 18(c) read with Rule 62, Section 18A and 18(a) (i) punishable under Section 27(b) (ii), 28 and 27 (d) of the Drugs and Cosmetics Act, 1940 and Rules 1945 from the Court of Addl. Sessions Judge (FTC), Gurdaspur to the Court of Sessions Judge, Pathankot.

(2.) Learned State counsel submits that all the pending trials under the Drugs and Cosmetics Act, 1940 for which the offences were committed within the jurisdiction now falling in District Pathankot out of the original District of Gurdaspur have been transferred to the Court of Chief Judicial Magistrate at Pathankot.

(3.) Learned State counsel on instructions from Mr. Navpreet Singh, Drug Inspector, Pathankot states that the godown in question to which the instant case relates falls within the jurisdiction of District/Sessions Division, Pathankot.