HARPHUL SINGH BRAR,J - (1.) A complaint was filed in the Court of the Chief Judicial Magistrate, Hissar, under the Drugs and Cosmetics Act, 1940 and Rules framed thereunder, by the District Drugs Inspector, Hissar. The petitioner was also summoned in this complaint by the learned Chief Judicial Magistrate, Hissar, vide his order, dated May 21, 1988.
(2.) THE revision petition against the summoning order of the Chief Judicial Magistrate filed by the petitioner also before the Additional Sessions Judge, Hissar. The petitioner has, thus, filed this Criminal Miscellaneous under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India, for quashing the complaint Annexure P.1, filed against the petitioner and the order of the Chief Judicial Magistrate, Annexure P-4, summoning the petitioner as an accused.
(3.) THE learned counsel for the petitioner contends that the complaint Annexure P1 as well as the summoning order, Annexure P-4 of the learned Chief Judicial Magistrate, Hissar, dated May 21, 1988 are liable to be quashed only on the ground that the learned Chief Judicial Magistrate had no jurisdiction to try the offences covered under the complaint and consequently to summon the petitioner.;