SAURABH BAHL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challan against co-accused of the petitioner Atul Kumar has already been presented. Said co-accused indulged in manufacture, sale and distribution of illegal spurious drugs specified in Schedule C and Schedule C(i) without licence and committed acts under the Drug and Cosmetic Rules 1945, with a manufacturing unit at Paonta Sahib, Himachal Pradesh.

(2.) So far as the petitioner is concerned, he had allegedly provided raw material to Atul Kumar Gupta. The petitioner is alleged to have committed offence under the Drugs and Cosmetics Act, in connivance with his co-accused.

(3.) On asking of the Court, it has been informed that there is no allegation against the petitioner of having committed offence under the NDPS Act.