PRASHANT KUMAR AGARWAL,J. - (1.) Heard learned counsel for the parties.
(2.) The accused-petitioner has filed this criminal misc. petition under Section 482 Cr.P.C. with a prayer to quash and set aside the investigation pending against him in respect of FIR No. 311/2009 registered at Police Station Transport Nagar, Jaipur for the offences under Sections 420, 487 and 120-B IPC read-with Sections 18(a)(i), 27(a)(i), 27(b)(i), 27(c), 27(d), 18(c)/27(b)(ii) of the Drugs and Cosmetics Act read-with Sections 102, 103 and 104 of the Trade Mark Act and read-with Sections 63 and 65 of the Copy Right Act.
(3.) Brief relevant facts for the disposal of this petition are that on a source information a raid was conducted on 23.12.2009 at a residential house by a competent officer under the provisions of the Drugs and Cosmetics Act, 1940 and a large quantity of misbranded, adulterated, spurious drugs were found and two persons namely; Akram and Nisar were arrested and aforesaid FIR came to be registered.;