RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks quashing of the proceedings arising out of F.I.R. No. 211, dated Aug. 20, 2016, for the offences under sections 18 (c) and 27 of the Drugs and Cosmetics Act, 1940, read with Sections 15 (2) (B)/ 15 (3) of the Indian Medical Council Act and Sections 420 of the I.P.C.

(2.) The substance of contention raised is that the Police had no power under the statute to register the F.I.R. for which the designated authority under the Drugs and Cosmetics Act, 1940, alone was competent to initiate the proceedings.

(3.) It is submitted by learned counsel appearing for the State that the matter is already fixed for consideration of charge in the Ld. Trial Court, on Aug. 11, 2017.