SABINA,J. - (1.) Petitioners has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint No. 246-CJM of 22.5.2008 (Annexure P-18) titled 'Haryana State through Drugs Control Officer, Gurgaon v. M/s Health Biotech (P) Limited' as well as the summoning order dated 30.4.2009 (Annexure P-19).
(2.) Learned counsel for the petitioners has submitted that petitioners were not implicated as accused by name in the complaint Annexure P-18. The Trial Court had also passed the summoning order without looking into the matter as to whether the directors of the firm had been specifically named by the complainant or not.
(3.) Learned State counsel, on the other hand, has opposed the petition.;