SANJAY KUMAR GUPTA, J. - (1.)Through the medium of instant petition under Section 561-A Cr.P.C., petitioners seek quashing of all proceedings in File No.48/A Complaint of 2013 titled Drugs Inspector Kishtwar v. Proprietor/competent person Maheep Singh Bijral& anr . under Section 18(a)(i) read with Section 27(d) and Section 18-A& 18-B of Drugs and Cosmetics Act, 1940 pending before the Court of learned Chief Judicial Magistrate, Kishtwar.
(2.)It is submitted in the petition that the petitioners are filing the present petition jointly inasmuch as the facts leading to the filing of the petition available to petitioners are same and identical, and the legal& factual grounds on which petition has been filed are also same and identical as also the relief prayed for in the present petition is identical.
(3.)In the petition, it is submitted that the petitioners are partners in a partnership concern namely M/s R. H. Laboratories having its registered office and place of business/manufacturing unit situated at Opp. Gondpur, Industrial Estate Area, Paonta Sahib, Himachal Pradesh. The partnership firm M/s R. H. Laboratories has acquired one manufacturing licence being Licence Nos.MNB/05/180& MB/05/181 (Form Nos.25& 28) for manufacturing, sale and distribution of drugs under Drugs and Cosmetics Act, 1940 from the State Drug Licensing Authority Himachal Pradesh. The said licence was duly renewed from time to time and the Firm had provided the list of Technical Staff/persons under whose supervision and directions, various drugs are being manufactured.