ASHISH MITTAL Vs. ANIL CHAND

JUDGEMENT

(1.) THE petitioner, as an accused, has invoked the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure for quashing the order of summoning dated 21.5.2010 passed by the learned Judicial Magistrate 1st Class, Nadaun, District Hamirpur in Complaint No.58-I of 2010, punishable under Section 18(a)(i) of the Drugs and Cosmetics Act, in short "the Act" and Rules framed thereunder read with Section 27(d) of the Act.

(2.) HEARD and gone through the record.

(3.) SINCE the Drug Inspector found the breach of the provisions of the Act, as such filed the complaint in the Court under the aforesaid offences inter-alia impleading the petitioner as accused No.11, being a partner of "M/s. Legen Healthcare".