HARISH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Challenging a series of orders, passed by the Chief Judicial Magistrate, Bilaspur, on the complaint filed by Drugs Inspector, Bilaspur, against the petitioner, for storing medicines without any licence, the accused has come up before this Court by way of filing a petition under Section 482 of Cr.P.C., for quashing all the proceedings, on the ground that the complaint was filed without proper sanction order and beyond the period of limitation.

(2.) The facts apposite to decide the present petition are extracted from complaint (Annexure P-1), which are, in nutshell, as follows:-

(3.) I have heard Ms. Veena Sharma, learned Counsel for the petitioner, Mr. Nand Lal Sharma, learned Additional Advocate General for the respondent- complainant, and also waded through the petition as well as the record received from the Trial Court.