- (1.) The petitioner has filed this petition under Section 482 Cr.P.C. for quashing of an FIR No. 18 dated 4.2.2003 under Sections 22/25/61/85 of the NDPS Act, registered at Police Station Zira.
(2.) In Crl. Revn .No. 1834 of 2003, the following stand was taken by the State of Punjab, with regard to the cases registered under the NDPS Act against the chemists:- "At the outset counsel for the State submitted that issue whether the petitioners are liable to be prosecuted was reviewed by Committee comprising of Chief Secretary, Advocate General and DGP, Punjab. Representation being made by the Punjab Chemist Association, SSPs have been directed to take care that no false case was registered against any Genuine Chemist/Druggist unless the alleged Act fell under the provisions of the Act. It was also decided to review all pending cases of the Chemists by the Committee headed by DIG (Crime) with two SPs of the Crime Branch and the State will not proceed against any Chemist, who was selling Drugs on prescription as medicines. Whether or not the Chemist were genuinely selling medicines against prescription will be reviewed."
(3.) Counsel for the respondent-State states that in view of the above stand taken by the Punjab State in other cases, case of the petitioner will also be reviewed by the Committee constituted for the purpose headed by the DIG (Crime) with two SPs of Crime Branch within a period of two months and according to the decision taken by the said committee, the case of the petitioner further will be proceeded in accordance with law. After the said decision of the Committee, if the petitioner will have any grouse, it will be open for him to again approach the Court.;