GANESH NARAYAN NAYAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal miscellaneous petitions under Sec. 482 read with Sec. 483 of the Code of Criminal Procedure, 1973 (Cr.P.C.), have been filed by the respective petitioners seeking quashing of Complaint No. 158/2017 dtd. 6/2/2017, titled State of Rajasthan through Drug Control Officer vs. M/s Life Line Fluid and Drug Store, Rajsamand and Others, along with all subsequent proceedings arising therefrom, pending before the learned Chief Judicial Magistrate, Rajsamand, Rajasthan, on the ground that the same is illegal and amounts to an abuse of the process of law.

(2.) Given the similar nature of allegations, legal issues, and prayers involved in all the petitions, they are being decided together through this consolidated order.

(3.) The origin of the dispute dates back to an inspection conducted on 30/11/2012 by the Drugs Control Officer (respondent No. 2) at the premises of M/s Life Line Fluid and Drug Store, Rajsamand. During the said inspection, a sample of the drug "Tab. Glimp-2" (Batch No. BD-11374), manufactured by M/s Skymap Pharmaceuticals, was collected for analysis. The Government Analyst, Jaipur, vide report dtd. 15/1/2013, declared the sample as not of standard quality due to non-conformity with the dissolution test.