ALPHA LABORATORIES LTD Vs. STATE

JUDGEMENT

(1.) Accused Nos. 1 to 7 in C.C. No. 466/2007 pending on the file of the learned Addl. Civil Judge (Sr. Dn.) and CJM, Dharwad. (hereinafter referred to as 'CJM' for short) have filed the present petition Under Section 482 of Code of Criminal Procedure seeking quashing of entire proceedings in the said case. These Petitioners-accused are alleged to have committed the offence Under Section 18(a)(i) r/w. Section 27(d) of the Drugs and Cosmetics Act 1940 (hereinafter referred to as 'D and C Act' for short).

(2.) Stated in brief the facts leading to the present petition are as under:

(3.) All further proceedings in the said case are sought to be quashed on the following grounds: