RASHMI BHAYANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 18(a)(ii), 27(b), 27(c) read with Sec. 27(d) of the Drugs and Cosmetics Act.

(3.) Learned counsel for the petitioner has submitted that the petitioner is the consignee of the Parenteral Surgical Limited, manufacturer company; that as per the complaint petition dated 21.01.2013 it is evident that against the manufacturer and the petitioner is the owner of M/s Chemi Equip, Kamni Centre, Bistupur; that he had informed the Drug Inspector on 16.03.2011 (Annexure-4 and 5) regarding the destruction of 850 bottles Dextrose, and the same has also been noted in the complaint petition in para 1; that if any offence whatsoever was committed it was by the manufacturer, and petitioner is not liable for offences under aforesaid Sections.