ARUN KUMAR KHARIA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under section 482 of Cr.P.C., is filed by the Petitioners/A-4 and A-6 seeking to quash the proceedings in C.C. No.270 of 2007, pending on the file of the Court of I Additional Judicial First Class Magistrate, Chittoor (for short, 'the trial Court'), registered for the offences punishable under Section 18(a)(i) R/w. Section 27(d) of the Drugs and Cosmetics Act, 1940 (for short, 'the Act').

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

(3.) The facts of the case are that, on 29.12.1998, L.W.1 visited the premises of the petitioners and collected samples of the drugs, which were being sold in the said premises, and they were sent to the Government Analyst, Drug Control Laboratories, Hyderabad, for analysis on 29.12.1998, but the report was received on 12.07.1999 and the complaint was filed on 19.04.2002.