INDCHEMIE HEALTH SPECIALITIES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Arun Siwach, learned counsel appearing for the petitioners and Mr. S. Samarjeet, learned CGC for the respondents.

(2.) The prayer in this criminal petition is as follows :

(3.) The brief facts of the case are that the criminal petition has been filed invoking Section 482 of the Code of Criminal Procedure, 1973 to quash the Criminal (C) Case No. 284 of 2016 pending before the Court of Chief Judicial Magistrate, Imphal West. The criminal complaint was filed under Section 16(1)(a) read with Section 18(a)(1) read with Section 34 of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as "Act"?). The petitioners/accused also challenge the order dated 21.01.2017 passed by the Chief Judicial Magistrate, Imphal West, which is as follows: