MERI ODIN LIFESCIENCES Vs. STATE

JUDGEMENT

(1.) The instant petition under Sec. 482 Cr.P.C. has been filed by the petitioners herein with a prayer to quash the proceedings of Criminal Complaint No.160/2012 pending in the Court of learned Chief Judicial Magistrate, Sri Ganganagar and so also, the orders dtd. 6/11/2009 and 30/5/2012 passed by the learned Chief Judicial Magistrate, Sri Ganganagar in above Criminal Complaint case.

(2.) By order dtd. 6/11/2009, the learned trial court rejected the application filed by the petitioners for sending the second sample of the drug for reanalysis to the Central Drugs Laboratory, Kolkata. By order dtd. 30/5/2012, the trial court took cognizance for the offences under Ss. 18(a)(i) read with Ss. 16(1)(a), 18(a)(vi), 22(1)(cca) and 18-B punishable under Ss. 27(d), 22(3) and 28-A of the Drugs and Cosmetic Act against the petitioners and the co-accused persons.

(3.) Brief facts relevant and essential for disposal of the petition are noted herein below.