Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioners are aggrieved against the orders passed by the two courts below dated 23rd Nov., 2002, which were passed by the Chief Judicial Magistrate, Udaipur in Cr. Complaint no. 2/2995- State of Rajasthan v. M/s. Nikson Pharmaceuticals & Ors. whereby the learned Magistrate dismissed the petitioners' application filed under Section 245(2) Criminal Procedure Code read with Section 468 (2) of the Limitation Act and against the order of the revisional court dated 8.1.2003 by which the petitioners' revision petition no. 2/2003 was dismissed, which was preferred against the order of the trial court dated 23rd Nov., 2002.
(3.) Brief facts of the case are that petitioner no. 1 M/s. Nikson Pharmaceuticals of Mumbai is alleged manufacturer of the drug in question i.e., Tab. Co-Trimozazole Ped. B.P.C. The petitioners nos. 2, 3 and 4 have been shown as partners of petitioner no. 1-firm and petitioner no. 5 - firm M/s. S.S. Distributors is distributor firm of petitioner no. 1. Petitioner no. 6 is proprietor of petitioner no. 5 firm.;