- (1.) Heard learned counsel for the petitioners and perused the record.
(2.) By means of present writ petition, petitioners are seeking quashing of the first information report dated 27.06.2015, registered as Case Crime No. 206 of 2015, under Sections 419, 420, 274, 275, 276 I.P.C. and 18/27 Drugs and Cosmetics Act, Police Station Hapur Dehat, District Hapur.
(3.) Aforesaid FIR has been got lodged by Drug Inspector, District Hapur against petitioners for the reason that on 17.03.2015 a raid was conducted in petitioner's company namely M/s. Unimex Pharmaceutical and in the said Firm apart from Ayurvedic Drugs 10 Alopathic Medicines were stored in the name of M/s. Perfect Lab Pvt. Ltd., Meerut Road, Asaura near Dheerakhera Industrial Area, Hapur bearing Licence No. 2 of 2010 and 3SC/P of 2010, but no sale purchase documents could not be shown by petitioner No. 2 who is brother of petitioner No. 1 - manufacturer and distributor. All those medicines, therefore, were seized on Form 15, under Section 21 (1) C of Drugs and Cosmetics Act and were handed over to petitioner No. 2. Total 11 samples were also taken of all 10 medicines on Form 17 and 17 A and receipts were also given to him.;