JANKI RAMAN PRIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of complaint No. SC-62, instituted on 08.12.2016, registered under Sections 18 and 27 of DrugsCosmetic Act, 1940.

(2.) At this stage, learned counsel for the petitioners restricts his arguments only with regard to granting exemption from personal appearance on the ground that the petitioners-accused are residing at New Delhi and it is difficult for them to appear before the trial Court on each and every date and seeks permission to approach the trial Court for raising all the pleas/defences and to avail alternative remedy, in accordance with law.

(3.) Learned counsel for the petitioners submits that the petitioners will appear through their counsel before the trial Court and will not raise any objection subsequently for arguments on miscellaneous application; for recording any evidence etc. in their absence.