STATE OF ANDHRA PRADESH Vs. VENU VETERINARY DIVISION
LAWS(SC)-2002-9-98
SUPREME COURT OF INDIA
Decided on
September 02,2002
STATE OF ANDHRA PRADESH
Appellant
VERSUS
VENU VETERINARY DIVISION
Respondents
Cited Judgements :-
ABHAY KUMAR GUPTA VS. STATE OF JHARKHAND [LAWS(JHAR)-2023-10-3] [REFERRED TO]VIKRAM KUMAR B BHOJANI VS. STATE AT INSTANCE OF DRUGS INSPECTOR [LAWS(KAR)-2019-1-95] [REFERRED TO]
RAJINDER KUMAR VS. STATE OF PUNJAB [LAWS(P&H)-2003-1-124] [REFERRED TO]
JUDGEMENT
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(1.)Leave to appeal is granted
(2.)The learned counsel appearing for the parties are heard finally on merits.
(3.)The respondents herein were prosecuted in criminal case no. 345 of 1999 in the court of the judicial magistrate, first class, Armoor (Andhra Pradesh) for alleged offences under section 18 (a) (VI) , read with sections 17b (a) , 18 (b) and (c) punishable under section 27 (c) of the Drugs and Cosmetics Act, 1940 (herein after referred to as the 'act').
(2.)The learned counsel appearing for the parties are heard finally on merits.
(3.)The respondents herein were prosecuted in criminal case no. 345 of 1999 in the court of the judicial magistrate, first class, Armoor (Andhra Pradesh) for alleged offences under section 18 (a) (VI) , read with sections 17b (a) , 18 (b) and (c) punishable under section 27 (c) of the Drugs and Cosmetics Act, 1940 (herein after referred to as the 'act').
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