MURARI LAL ARORA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner challenging the order Annexure:P4 on the ground that this Court in Cr.MMO. No. 68 of 2008 had quashed proceeding so far as the petitioner -Murari Lal Arora is concerned. This Court had directed:

(2.) A reading of this order makes it clear that so far as the petitioner is concerned, the complaint was quashed and set aside but it survives against the Company through its Managing Director or Joint Director who would admittedly be In charge of the Company and responsible for its business. The petitioner is one of the Directors in the Company. The case pleaded was that he is not In charge of the business and therefore cannot be prosecuted under the Act. Learned Counsel has drawn my attention to page -66 of the petition which is Form -26 under Rules 73 and 83 of The Drugs & Cosmetic Act, 1940, six persons have been made In charge of the Company for manufacturing etc.

(3.) IN these circumstances, this petition is disposed of with direction: