ORTIN LABORATORIES LTD Vs. STATE OF TELNGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners-Accused to quash the Docket order dtd. 9/12/2022 passed in P.R.C. No.31 of 2022 and P.R.C.No.30 of 2022 on the file of Additional Judicial First Class Magistrate, Sanga Reddy and direct the learned Additional Magistrate to register the complaint as C.C. instead of P.R.C. and direct the same to be tried by a magistrate Court.

(2.) Heard learned counsel for the petitioners-Accused and learned Additional Public Prosecutor for the respondent - State.

(3.) The Drug Inspector has filed complaint against the petitioners/accused Nos.1 to 4 stating that he seized Enalapril Maleate Tablet brand name lapril dtd. 29/1/2023 (Crl.P.No.58 of 2023) and also on 16/2/2022 (Crl.P.No.61 of 2023) and sent them for analysis. In both the cases, reports were received that the drug was "Not of Standard Quality ", as the drug does not meet the I.P. specification with respect to the test parameters 'Assay' and 'Dissolution'. Accordingly, two separate complaints were filed by the drug inspector, for the seizures effected on two different dates.