DEPONE ORGANICS PVT. LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under section 482 Cr.PC has been filed by the petitioners with a prayer for quashing the criminal complaint No.204/2007- State v. M/s Vardhman Pharma & others pending trial with the Chief Judicial Magistrate, Dungarpur (for short 'the trial court' hereinafter) for the offences under sections 18(a)1, 17(c), 17A(a), 17A(f), 17B(d) and 18A punishable under sections 27 and 28 of the Drugs and Cosmetics Act, 1940.

(2.) It is informed by the learned counsel for the petitioners that the trial court has already taken cognizance against the petitioners and other persons on 29.06.2007 and also rejected an application for recalling the order of taking cognizance vide order dated 26.04.2014.

(3.) In such situation, when the cognizance against the petitioners has already been taken by the trial court on 29.06.2007 and the matter is at the stage of framing of charge, this Court is not inclined to interfere in the matter while exercising powers under section 482 Cr.PC.