Gujarat High Court
Galpha Laboratories Ltd & vs State Of Gujarat & on 12 December, 2013
Author: R.M.Chhaya
Bench: R.M.Chhaya
GALPHA LABORATORIES LTDV/SSTATE OF GUJARAT R/CR.MA/8205/2012 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 8205 of 2012 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE R.M.CHHAYA ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge? ================================================================ GALPHA LABORATORIES LTD & 3....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR YH MOTIRAMANI, ADVOCATE for the Applicant(s) No. 1 - 4 MR ALKESH N SHAH, ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 12/12/2013 ORAL JUDGMENT
By way of this petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code for the sake of brevity), the petitioners have prayed for quashing and setting aside the impugned complaint filed against the petitioners being Criminal Case No.3615 of 2010 filed by respondent No.2 in the Court of learned Chief Judicial Magistrate First Class, Navsari for the offence punishable under Sections 18(a)(i) and 27(c) of the Drugs and Cosmetics Act, 1940 (hereinafter referred to as the Act for the sake of brevity).
2. It reveals from the record of the petition that the petitioners are original accused Nos.13 to 16. The record further reveals that the petitioners herein have purchased the drug namely Rabitop tablet from its manufacturer bearing manufacturing date as February 2006 and its expiry date being January 2008 having Batch No.B.A.H.G.611. It appears from the record of the petition and more particularly the impugned complaint that on 23.1.2007, the Drug Inspector attached to the office of the Assistant Commissioner, Controller of Food and Drugs, Valsad took samples of 20 Rabitop tablets from original accused Nos.1 to 3 (the local stores situated at Navsari). The record further reveals that the said drug was sent for examination and analysis to the Food and Drug Laboratory situated at Vadodara on 6.2.2007. By its test report No.Q/1/15/08(D) dated 9.1.2008, the Laboratory declared in the said report that the sample was below standard on account of absence of an active element called Rabibrazol Sodium . It further appears that on receipt of such a report, the department by a communication dated 22.2.2008 informed the petitioners and directed them to stop purchase-sale of the drug and recall all the issues made earlier from the wholesale market and also sent a copy of the said report as envisaged under Section 25(2) of the Act. It appears from the record that on receipt of the said communication, petitioner No.1, by communication dated 7.3.2008, informed the Drug Inspector, Valsad and also forwarded the letters written to the distributors for recalling the product from the market including the letter written to the Laboratory concerned intimating them to return Rabitop tables bearing Batch No.B.A.H.G.611. In the said communication, petitioner No.1 has clearly mentioned that the aforesaid exercise has been done without prejudice to its right to contest the Government Analyst's Report as regards quality of the product. It clearly reveals from the record that by communication dated 8.3.2010, the competent authority in the State of Gujarat granted approval to file a complaint and ultimately, impugned complaint came to be filed on 27.7.2010 before the Court of learned Chief Judicial Magistrate First Class at Navsari and by the order of even date, the learned Magistrate has issued process and being aggrieved by the same, the present petition is filed.
3. Heard Mr. Y.H. Motiramani, learned advocate for the petitioners and Mr. Alkesh N. Shah, learned Additional Public Prosecutor for the respondents.
4. Mr. Y.H. Motiramani, learned advocate for the petitioners has taken this Court through the factual matrix arising out of this petition and the impugned complaint. The learned advocate for the petitioners pointed out that the drug in question was not manufactured by the petitioners, but they have purchased the same from the original manufacturer. It is submitted that the Batch number in question was manufactured in the month of February, 2006 and it had validity of two years i.e. upto January, 2008. The learned advocate for the petitioners further relying upon the contents of the impugned complaint submitted that as such the Drug Inspector visited original accused Nos.1 to 3 on 23.1.2007 and the drugs so collected were sent for analysis on 6.2.2007 to the Government Analyst of Food and Drug Laboratory at Vadodara and the Laboratory has given its report dated 9.1.2008. Relying upon the further admitted facts, the learned advocate for the petitioners submitted that even though the petitioners had exercised its right as provided under Section 25(3) of the Act, the impugned complaint came to be filed on 27.7.2010 i.e. after a period of three years from the date on which the sample was collected. It is submitted that the valuable right of the petitioners to get the sample reanalyzed, which is an important inherent right is lost. The learned advocate for the petitioners submitted that the prosecution has lodged the complaint after self-life of the drug was over and therefore, the same has prejudiced the defence. The learned advocate for the petitioners, relying upon the judgment of the Hon'ble Supreme Court in the case of State of Haryana Vs. Unique Farmaid (P) Ltd. & Ors., reported in (1999) 8 SCC 190, the judgment of the Hon ble Bombay High Court in the case of M/s. Zim Laboratories, Bombay & Ors. Vs. State of Maharashtra, reported in 1999 Cri.L.J. 2903, the decision of this Court in the case of Mukesh Laljibhai Thakkar & Ors. Vs. Food Inspector C/o Food and Drug Control & Anr., reported in 2013(1) FAC 434 and unreported judgment of this Court (Coram: H.N. Devani, J.) in the case of Pepsico India Holdings Pvt. Ltd. & Ors. Vs. State of Gujarat & Anr., rendered in Special Criminal Application No.539 of 2011, contended that the provisions which are relied upon by this Court are similar and as held by the Hon'ble Apex Court in the case of State of Haryana (supra), the impugned complaint would amount to abuse of process of law and Court. It is, therefore, submitted that on this ground alone, the impugned complaint deserves to be quashed qua the present petitioners.
5. Per contra, Mr. Alkesh N. Shah, learned Additional Public Prosecutor has supported the impugned complaint. It is contended that as such there is no delay and in fact petitioner No.1 was informed as early as on 22.2.2008 and even the report was sent to it. The learned APP contended that the report of the Government analyst was received within the self-life of the drug in question and only because the petitioners are not manufacturers, it cannot be said that they are not liable for the offences alleged. It is contended that on such a technical ground, this Court may not exercise its inherent jurisdiction under Section 482 of the Code and the same should be left for the Trial Court to decide after appreciating the evidence on record whether the defence of the petitioner in any manner affects or not. It is, therefore, contended that the petition deserves to be dismissed.
6. No other or further submissions are made by the learned advocates appearing for the parties.
7. Considering the submissions made by the learned advocates appearing for the parties and on perusal of the impugned complaint, the following admitted facts emerge:-
[a] The Batch in question i.e. Batch No.B.A.H.G.611 of the drug - Rabitop tablet was manufactured by one BHC Laboratories Pvt. Ltd. which is original accused No.17, whereas the present petitioners including petitioner No.1 were purchasers of the said drug.
[b] The Batch in question was manufactured in the month of February, 2006 and its validity was upto January, 2008.
[c] Sample was collected on 23.1.2007.
[d] The sample was sent for its analysis to the Government Analyst, Food and Drug Laboratory on 6.2.2007.
[e] The report of the analyst was received on 9.1.2008.
[f] The Drug Inspector, Valsad vide letter dated 22.2.2008 communicated to the petitioners to stop purchase-sale of the drug in question.
[g] Vide letter dated 7.3.2008, petitioner No.1 intimated to recall the drug in question from the market.
[h] The impugned complaint came to be filed on 27.7.2010.
8. In view of the aforesaid admitted position, therefore, petitioner No.1 did raise objection against the report of the Government Analyst dated 9.1.2008. However, the complaint has been filed on 27.7.2010. It is also an admitted position that the self-life of the drug in question was upto January, 2008 and thus, the complaint is admittedly filed after self-life of the drug in question. Considering the provisions of Section 25 of the Act, the person affected has right to get the sample reanalyzed by the Central Drug Laboratory. Considering the fact that self-life of the drug in question was only upto January, 2008, the petitioners could not avail the same and thereby, they lost the opportunity to get the sample reanalyzed. The Hon'ble Apex Court in the case of State of Haryana (supra), while considering Section 24 of the Insecticides Act, 1968, which also prescribes the valuable right of the accused to have the sample tested from the Central Drug Laboratory, has observed thus:-
10. It has been submitted before us as well as before the High Court that the Insecticide Inspector was not competent to send the sample for re-testing to the Central Insecticides Laboratory and that request for re-testing should have been made to the Court concerned. Then the State has further submitted that no other defence than prescribed under Section 30 of the Act could he allowed to be raised in the prosecution filed under the Act and further that the shelf life of the sample was not relevant as the Act does not prescribe any expiry date. There is no substance in either of these contentions. If the expiry date is not relevant, there was no reason why in the form prescribed for submission of the report by the Insecticide Analyst, the date of manufacture of the article and the expiry date are mentioned. We do not find any answer to this by the State. In support of this submission, no rule has been cited and no evidence produced showing that the expiry date of the insecticide is inconsequential.
Section 30 provides for defences which may or may not be allowed in prosecution under the Act. Section 30 is as under :
"30.
Defences which may or may not be allowed in prosecutions under this act.- (1) Save as hereinafter provided in this section, it shall be no defence in a prosecution under this Act to prove merely that the accused was ignorant of the nature or quality of the insecticide in respect of which the offence was committed or of the risk involved in the manufacture, sale or use of such insecticide or of the circumstances of its manufacture or import.
(2) For the purposes of section 17, an insecticide shall not be deemed to be misbranded only by reason of the fact that :
(a) there has been added thereto some innocuous substance or ingredient because the same is required for the manufacture or the preparation of the insecticide as an article of commerce in a state fit for carriage or consumption, and not to increase the bulk, weight or measure of the insecticide or to conceal its inferior quality or other defect; or
(b) in the process of manufacture, preparation or conveyance some extraneous substance has unavoidably become intermixed with it.
(3) A person not being an importer or a manufacturer of an insecticide or his agent for the distribution thereof, shall not be liable for a contravention of any provision of this Act, if he proves :
(a) that he acquired the insecticide from an importer or a duly licensed manufacturer, distributor or dealer thereof;
(b) that he did not know and could not, with reasonable diligence, have ascertained that the insecticide in any way contravened any provision of this Act; and
(c) that the insecticide, while in his possession, was properly stored and remained in the same state as when he acquired it."
11. Sub-section (1) of Section 30 which appears to be relevant only prescribes in effect that ignorance would be of no defence but that does not mean that if there are contraventions of other mandatory provisions of the Act, the accused have no remedy. Procedure for testing the sample is prescribed and if it is contravened to the prejudice of the accused, he certainly has right to seek dismissal of the complaint. There cannot be two opinions about that. Then in order to safeguard the right of the accused to have the sample tested from Central Insecticides Laboratory, it is incumbent on the prosecution to file the complaint expeditiously so that the right of the accused is not lost. In the present case, by the time the respondents were asked to appear before the Court, expiry date of the insecticide was already over and sending of sample to the Central Insecticides Laboratory at that late stage would be of no consequence. This issue is no longer res-integra. In the State of Punjab v. National Organic Chemical Industries Ltd., JT (1996) 10 SC 480 this Court in somewhat similar circumstances said that the procedure laid down under Section 24 of the Act deprived the accused to have sample tested by the Central Insecticides Laboratory and adduce evidence of the report so given in his defence. This Court stressed the need to lodge the complaint with utmost dispatch so that the accused may opt to avail the statutory defence. The Court held that the accused had been deprived of a valuable right statutorily available to him. On this view of the matter, the court did not allow the criminal complaint to proceed against the accused. We have cases under the Drugs and Cosmetics Act, 1940 and the Prevention of Food Adulteration Act, 1954 involving the same question. In this connection reference be made to decisions of this Court in State of Haryana v. Brij Lal Mittal & Ors., [1998] 5 SCC 343 under the Drugs and Cosmetics Act, 1940; Municipal Corporation of Delhi v. Ghisa Ram, AIR (1967) SC 970; Chetumal v. State of Madhya Pradesh & Anr., [1981] 3 SCC 72 and Calcutta Municipal Corporation v. Pawan Kumar Saraf & Anr., [1999] 2 SCC 400 all under the Prevention of Food Adulteration Act, 1954.
12. It cannot be gainsaid, therefore, that the respondents in these appeals have been deprived of their valuable right to have the sample tested from the Central Insecticides Laboratory under sub- section (4) of Section 24 of the Act. Under sub-section (3) of Section 24 report signed by the Insecticide analyst shall be evidence of the facts stated therein and shall be conclusive evidence against the accused only if the accused do not, within 28 days of the receipt of the report, notify in writing to the Insecticides Inspector or the Court before which proceedings are pending that they intend to adduce evidence to controvert the report. In the present cases Insecticide Inspector was notified that the accused intended to adduce evidence to controvert the report. By the time the matter reached the court, shelf life of the sample had already expired and no purpose would have been served informing the court of such an intention. The report of the Insecticide Analyst was, therefore, not conclusive. A valuable right had been conferred on the accused to have the sample tested from the Central Insecticides Laboratory and in the circumstances of the case accused have been deprived of that right, thus, prejudicing them in their defence.
9. In the instant case, in view of the fact that the complaint was filed after self-life of the sample of the drug, the petitioners accused have been deprived of their valuable statutory right of getting the sample reanalyzed from the Central Drug Laboratory.
At this juncture, it would be advantageous to refer to the judgment rendered in the case of M/s. Zim Laboratories, Bombay (supra), wherein Hon ble Bombay High Court observed thus:-
18. In the present case, the petitioner-accused in view of the provisions of sub-section (3) of Section 25 informed the complainant within 28 days from the date of receipt of the report his intention to adduce evidence in controversion of the said report of the Government Analyst. However, because of the failure on the part of the complainant to take prompt appropriate steps in this regard, the petitioner was deprived of his valuable statutory right which has affected the prosecution adversely.
19. In the instant case, the Drug Inspector in spite of the receipt of the intimation from the petitioner-Company on 18.6.1994, did not do anything at all and allow the time to lapse which ultimately resulted in denial of opportunity to the petitioners for getting the part of the sample of the drug re-analysed from the Central Drugs Laboratory, Calcutta which in fact, has further resulted in depriving the petitioners from exercising their valuable statutory right which, in my opinion, goes to the root of the matter and adversely affects the prosecution. It is no doubt true that the report of the Government Analyst continues to be the evidence in a case of the facts contained therein. However, right of the accused to get the sample analysed from the Central Drugs Laboratory, Calcutta is a valuable right since the certificate of Central Drugs Laboratory supersedes the report of the Government Analyst and is treated as conclusive evidence of its contents. In that view of the matter, in my opinion, the impugned order is not just and proper and the same is devoid of substance and misconceived."
11. Similar view is also taken by this Court in the case of Mukesh Laljibhai Thakkar (supra) and Pepsico India Holdings Pvt. Ltd.
(supra) which are relied upon by the learned advocate for the petitioners.
12. In view of the aforesaid discussion and taking into consideration the ratio laid down in the aforesaid judgments, the petitioners were deprived of their valuable right of getting the sample reanalyzed by the Central Drug Laboratory. As the complaint came to be lodged after self-life of the sample, which as per the admitted factual position, was to expire in January, 2008, any further continuance of the criminal proceedings against the petitioners would amount to abuse of process of law and Court. Accordingly, this Court is of the opinion that this is a fit case for exercise of inherent powers under Section 482 of the Code to prevent the same and to secure the ends of justice.
13. Accordingly, the petition succeeds and is hereby allowed. The impugned complaint filed filed by respondent No.2 against the petitioners being Criminal Case No.3615 of 2010 pending in the Court of learned Chief Judicial Magistrate First Class, Navsari for the offence punishable under Sections 18(a)(i) and 27(c) of the Drugs and Cosmetics Act, 1940 and the further consequential proceedings arising out of the aforesaid complaint is hereby quashed and set aside qua the present petitioners only. The Trial Court may proceed further in accordance with law qua the other accused and any observations made in this judgment would apply only to the present petitioners. Rule is made absolute with no order as to costs.
(R.M.CHHAYA, J.) mrp Page 16 of 16