OZONE PHARMACEUTICALS LTD Vs. STATE

JUDGEMENT

(1.) PETITIONERS have sought for quashing of the proceedings in C.C.No.55/2008 pending on the file of J.M.F.C.-II Court, Mangalore, Dakshina Kannada District.

(2.) THE State represented by the Drugs Inspector has filed a private complaint for an offence punishable under Section 18 clause (a) sub-clause (i), Section 27 clause (d) of the Drugs and Cosmetics Act, 1940.

(3.) IN the complaint, insofar as the accused No.1 is concerned, it is a Company. As far as accused Nos.2, 3, 4, 5, 6, 7 and 8 are concerned, they being the Directors and the manufacturing chemist, against everyone complaint allegation discloses that they are responsible for manufacture of drug and they are responsible for various activities, as such, the provisions of Section 34 are attracted.