UNITAL FORMULATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing the criminal complaint and the consequent proceedings pending before learned Additional Sessions Judge, Nalagarh, District Solan, H.P. for the commission of offences punishable under Ss. 18(a)(i), 18(a)(vi), 18(b), 18(c) read with Rules 76 and 78 of the Drugs and Cosmetics Act, 1940. (Parties shall hereinafter referred to in the same manner as they were arrayed before learned Trial Court for convenience).

(2.) Briefly stated, the facts giving rise to the present petition are that the complainant, Drugs Inspector, filed a complaint against the petitioners/accused before the learned Trial Court asserting that accused no.1 is a manufacturer of Tblets, Capsules, Liquid Orals, Ointments, Liquid Injections (General Sec. ) and Dry Powder Injection (Betalactum). Accused No.2 is the proprietor of accused No.1. A Sample of Uni-Dexa Injection (Dexamethasone Injection IP) was drawn for analysis on 24/2/2020 from Sanjeev Puri, Pharmacist, Main Store (Basement), Civil Hospital, Manimajra. The sample was sent to a Government Analyst, who issued a report stating that the sample was not of standard quality and did not conform to the claim as per IP-2018 regarding sterility and free Dexamethasone. The report was sent to the person from whom the drug was acquired. He disclosed that accused No.1 was the manufacturer of the drug. The test report and one portion of the sealed sample were served upon accused No.1. Accused No.1 replied that the sample was sent to a laboratory, and the result was awaited. Hence, the Drugs Inspector prayed to the learned Additional Chief Judicial Magistrate, Nalagarh, on 22/6/2020 to get the second portion of the sample tested. The accused also submitted a report from the private laboratory mentioning that the drug was as per the standard laid down under the Act. The second portion of the sample was sent to the Central Drugs Testing Laboratory, which issued a report stating that the sample did not conform to the standards laid down under the Act. Hence, the complaint was filed against the accused for taking action as per the law in the Court of learned Additional Sessions Judge, Nalagarh, District Solan, H.P.

(3.) Being aggrieved from filing the complaint, the petitioners/accused have approached this Court asserting that the Union of India had no jurisdiction to appoint the Drugs Inspector. There is no averment that accused No.2 is in charge and responsible to accused No.1 for its affairs. The accused have nominated Mr Alok as a competent person for manufacturing activity. The sample is to be analyzed within 60 days. The compliance of Sec. 202 of Cr.P.C. was mandatory. The shelf life of the drug was to expire in June 2020. The Central Drugs Testing Laboratory tested the drug after its expiry and such a report cannot be used against the petitioner. Learned Sessions Judge had no jurisdiction to take cognizance without the case having been committed to it. Therefore, it was prayed that the present petition be allowed and the complaint and consequent proceedings pending before the learned Additional Sessions Judge be set aside.