CADILA PHARMACEUTICALS LTD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common questions of fact and law arise in all these misc. petitions, hence, with the consent of counsel for the parties, all the matters are taken up for final disposal and are accordingly being decided by this common order.

(2.) For the sake of convenience, the facts mentioned in S.B. Criminal Miscellaneous (Petition) No. 7747/2024 are taken into consideration.

(3.) By way of filing this criminal misc. petition, a prayer has been made for quashing the order dtd. 22/5/2015 passed by the Chief Judicial Magistrate, Jhunjhunu in criminal complaint No. 285/2015 taking cognizance against all the petitioners under Sec. 18(a)(i), 18(a)(iv) and 27(d) read with Sec. 16(1)(a) of the Drugs and Cosmetics Act, 1940 (for short, 'the Act of 1940') and all the petitioners have been summoned.