AKASHDEEP SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of CRR -3190 -2014 titled'Akashdeep Singla vs. State of Punjab', CRR -3198 -2014 titled 'Arun Kumar vs. State of Punjab', CRR -3199 -2014, titled 'Pankaj Garg vs. State of Punjab, CRR -3369 -2014, titled 'Satpal vs. State of Punjab', CRR - 3368 -2014 'Satpal vs. State of Punjab' and CRR -3371 -2014, titled 'Satpal vs. State of Punjab' as common questions of fact and law are involved in all these petitions.

(2.) ALL these criminal revisions have been filed challenging the separate orders passed by learned Special Judge, Sangrur whereby separate applications filed by the petitioners seeking dismissal of the complaint or return of the complaint to the Chief Judicial Magistrate, filed by the State through Drugs Inspector, Sangrur, under Section 18(c) read with Rules 62 and 18 -A punishable under Section 27(b) (ii) and 28 of Drugs and Cosmetics Act, 1940 (in short, '1940 Act') and Rules made thereunder, have been dismissed and the petitioners have been chargesheeted under Section 18 -A of the 1940 Act punishable under Section 28 of the 1940 Act and Section 18(c ) of the 1940 Act punishable under Section 27(b) (ii) of the 1940 Act.

(3.) BEFORE proceeding further, a brief reference to the facts is necessary which are being extracted from CRR -3190 -2014.