- (1.) These revision petitions have been preferred against the order dt. 29th Dec., 81, by which, the trial Court ordered to issue process against the petitioners except petitioner 1.
(2.) The facts of Revision petitions 97 and 53 of 1982, are similar, while those of Revision Petitions Nos. 98 and 52 of 1982 are similar. In all these revision petitions, a common question of law is involved, and hence they are disposed of by this common order.
(3.) In Revision Petitions Nos. 97 and 53 of 1982, a complaint was filed by the Drug Inspector, Pali, against M/s. Mehta and Co. and Harakchand Jain, c/o. M/s. Vimal Medical Store, Shivganj. According to that complaint, the Inspector had taken some sample on 17th Oct., 76, which was sent to chemical examiner and the said sample on examination, was found of sub-standard, and hence, the said complaint was filed.;