PIRAMAL HEALTHCARE LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these cases, common orders and complaint case have been challenged, that's why all these petitions have been heard together with the consent of the parties.

(2.) Heard Mr. Indraji Sinha, learned counsel appearing for the petitioners in all these cases and Mr. Binit Chandra, learned A.C. to A.A.G.-III for the opposite parties in Cr.M.P. No. 2984 of 2014, Mr. Anup Pawan Topno, learned A.P.P. for the opposite parties in Cr.M.P. No. 275 of 2015 and Ms Sushma Aind, learned A.P.P. for the opposite parties in Cr.M.P. No. 284 of 2015.

(3.) These petitions have been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 1/6/2010, by which, cognizance for the offence under Sec. 27(d) of the Drugs and Cosmetics Act has been taken against the petitioners. Further prayer has been made for quashing of the orders dtd. 27/9/2010, 21/5/2011, 30/7/2013 and 26/9/2013, by which, bailable warrant, non- bailable warrant and processes under Ss. 82 and 83 respectively have been directed to be issued against the petitioners, in connection with C.G. No. 19 of 2010 corresponding to T.R. No. 697 of 2013, pending in the court of learned Judicial Magistrate, Palamau at Daltonganj.