SWISS GAMIER LIFE SCIENCES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/A1 to A3 in C.C.No.210 of 2017 on the file of the VIII Metropolitan Magistrate, Cyberabad, now pending before Principal Junior Civil Judge-cum-XIV Additional Metropolitan Magistrate, Cyberabad at Rajendranagar according to the Counsel.

(2.) The petitioners are aggrieved by the complaint filed by the Drugs Inspector for the offences under Sec. 18(a)(iv) r/w Rule 106(1) r/w Sl.No.42 and 51 of Drugs and Cosmetics Act, 1940 and Rules 1945.

(3.) It is the case of the Drugs Inspector that the 1st petitioner is manufacturing firm and petitioners 2 and 3 are the partners. Company was selling the drug Pilorute cream (Troxerutin, Calcium Dobesilate, Zinc, Phenylephrine, Lignocaine with Hydrocortisone Cream), Batch No.B1CT0o17, Mfg. date 06/2015, Expiry Date 08/2016, Manufactured in India by Swiss Garnier Life Sciences, 21 to 23, Industrial Area, Mehatpur district, UNA (HP)-174315 labeled with indication of "Varicose veins and Haemorrhoids (Piles)", punishable under Sec. 27(d) of the Act.