PFIZER LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure for quash of the proceedings against the petitioners-accused Nos.1 and 2 in C.C.No.658 of 2018 on the file of learned X Additional Chief Metropolitan Magistrate at Secunderabad, cognizance of which was taken for the offence under Sec. 8 read with Sec. 3 (d) appended with S.No.19 of Schedule punishable under Sec. 7 (a) of the Drugs and Magic Remedies (Objectionable Advertisement) Act (herein after will be referred as "the Act" in short.

(2.) The facts in brief as can be seen from the record available before this Court as per the Drug Inspector, Secunderabad Zone - Sales (FAC), Drugs Control Administration, Vengalraonagar, Hyderabad, are as under:

(3.) Heard Sri R.N.hemendranath Reddy, learned senior counsel representing Ms.K.Keerthi Kiran, learned counsel on record for the petitioners and Sri S. Ganesh, learned Assistant Public Prosecutor.