- (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) The applicant Om Prakash Keshari by means of this application under Section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with a prayer to quash the order dated 05.03.2012 passed by C.J.M., Varanasi by which he has rejected the appliction moved by the applicant before him in case no. 747 of 2010, State Vs. Om Prakash Keshari, under Sections 18/27/18a Drugs & Cosmetics Act for discharge.
(3.) I have perused the impugned order as well as the other material brought on record. Learned CJM after considering the submissions made by the learned counsel for the parties before him and scrutinizing the material brought on reocrd came to the conclusion that there were sufficient ground for proceeding against the applicant and no case for discharge was made out and accordingly rejected the discharge applicationof the applicant.;