STATE Vs. DR ANURADHA RAMNATH

JUDGEMENT

(1.) THE Drug Inspector, the appellant herein, filed a complaint against Dr. Anuradha Ramnath, the respondent/accused, for the offence under Sec. 18(c) read with Sec. 27(b)(ii) of the Drugs and Cosmetics Act. THE case ended in acquittal. Hence, this appeal against acquittal.

(2.) THE brief facts are as follows:

(3.) THOUGH several grounds have been urged by the respective parties while making an attempt to substantiate their pleas, I am of the view that the acquittal can be sustained on a short ground.