MADAN LAL AGGARWAL Vs. STATE THROUGH DRUG INSPECTOR

JUDGEMENT

(1.) Petitioner figures as accused in complaint titled "Drug Inspector Vs. Madan Lal Aggarwal" under Section 18-A read with Sections 28, 18(a) (vi) read with Section 27(d), Drugs and Cosmetics Act, 1940. He is shown involved in case FIR No.06/2012 under Sections 420, 468 and 471 RPC, Police Station , City, Jammu. He seeks quashment of order dated 22nd October, 2011 of Special Court (3rd Additional Sessions Judge), Jammu, whereby cognizance has been taken and process issued against him and the proceedings emanating there from, as also quashment of FIR No.06/2012 through medium of two petitions under Section 561-A Cr.PC registered as 28/2012 and 74/2012.

(2.) Before dilating on the grounds urged in the petitions on hand in support of the case set up, it would be appropriate to take an overview of the background facts.

(3.) Petitioner admittedly is running a Trust under name and style of Vishwa Swasthya Dham at Jammu, claimed to be engaged in providing free of cost diagnosis and treatment to patients through a diagnostic laboratory and the specialists engaged by the Trust.