ANANDA SEN,J. - (1.) The petitioners have challenged the order dated 15.02.2014 passed by the Sub-divisional Judicial Magistrate, East Singhbhum at Jamshedpur, in C2- 412 of 2013.
(2.) A complaint was filed by the Drug Inspector, East Singhbhum at Jamshedpur, alleging several offences under the Drugs and Cosmetic Act, 1940.
(3.) After perusing the complaint, the Court below took cognizance of offence under several sections of the Drugs and Cosmetic act, 1940 and also took cognizance of the offence "under sections 65(5)(3)(1), 65(5)(1) and 65(6) of the IPC".;