MERIND LIMITED Vs. STATE OF H P

JUDGEMENT

(1.) On a very short and limited question of law, this petition under Section 482 of the Criminal Procedure Code is being allowed in favour of the petitioner-accused with respect to and arising out of the criminal proceedings launched against him (along with some other accused persons) under Section 18(a)(i) of the Drugs and Cosmetics Act, 1940 read with Section 34 of the said Act.

(2.) With respect to a drug "Ciprofloxacin Opthalmic Solution USP, a sample was taken by the complainant and the sample after testing in the laboratory was found not conforming to standard quality for the reasons given in the report of the Laboratory. In so far as the petitioner-accused is concerned, its description as is found in the cause-title of the complaint is as under :-

(3.) Undoubtedly the expression "Promoter is as vague as could be, but the expression