INVEN PHARMACEUTICALS PRIVATE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. seeking quashing of Complaint alongwith all proceedings arising out of Criminal Case No. 1013/2015 titled State of Rajasthan vs. M/s. Inven Pharmaceuticals Pvt. Ltd. & Ors., pending in the court of Chief Judicial Magistrate, Kota City, Kota.

(2.) Inven Pharmaceuticals Pvt. Ltd. are manufacturers of various drugs.

(3.) On 28.2.2011, Drug Control Officer, Kota seized sample of Injection Entigyl. On the said injection, manufacturing date was given as December, 2010 and expiry date as November, 2012. The drug carrying name/brand as Entigyl contained Metronidazole and Sodium Chloride. As per the certificate of test or analysis by Government Analyst, under Section 25(1) of the Drugs Act, 1940, the sample was declared of not standard quality because it did not conform to IP (Indian Pharmacopoeia) standard and it contained Bacterial Endotoxins.