RAJEEV MUKUL Vs. STATE

JUDGEMENT

(1.) The batch of these petitions shall be decided together as the point in issue involved in all the petitions is similar; therefore, this order shall govern all.

(2.) The respondent-Drug Inspector on market checking collected various drugs from different places of different pharmaceutical companies for testing its standard and the collected drugs were found, on testing, not to be of standard quality. Subsequently, the respondent adopted a legal course by filing complaints before the competent courts of jurisdiction. The complaints filed in terms of Sec. 18 (a) (i), and 27 (d) of the Drugs and Cosmetics Act, 1940, for short Act, were entertained and process issued by the respective courts.

(3.) On the assumption that the course adopted by the respondents' and the Designate Courts is bad in law, the petitioners in these petitions challenge its legal sanctity. Hence the petitions.