Andhra Pradesh High Court - Amravati
M/S. J M Laboratories vs The State Of Andhra Pradesh on 16 June, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
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` lN THE HIGH COURT OF ANDHRA PRADESH AT AMA
FRIDAY, THE SIXTEENTH DAY OF JUNE
ll^/O THOUSAND AND TWENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IANo. 2OF2022
IN
CRLP NO: 7682 OF 2022
` Between:
1. M/s. J M Laboratories, Village bhanat, P.O Ghatti,Subathu Road, Solan,
HimachaI Pradesh 173211, Represented by its partners & Authorized
signatory
2. Sri. Sandeep Sharma, Partner, M/s J M Laboratories, Village- bhanat, P.O
Ghatti,Subathu Road, Solan, HimachaI Pradesh 173211 S/o Sukhdev Mani
Sharma, R/o Block No.7, Sugndha Apartments, South Enclave, Near Saproon
Gurudevara Sahib, Solan, Himachal;--Pfadesh
3. Smt. Veena Sharma, Partner,LM/s J M Laboratories, Village-bhanat. P.O
Ghatti,Subathu Road, Solah, Himachal Pradesh 173211 W/o. -Sandeep
Sharma,block No 7, Sugndha Apartinents, South Enclave. Near Saproon
Gurudevara Sahib, Solan. Hi'inachal',PFadesh.
4. SrI'. Sahil Sharma, Partner, M/s J M Laboratories, Village- bhanat, P.O Ghattil
Subathu Road, Solan, Himachal Pradesh 173211 S/o. Sandeep Sharma, R/o
block No 7, Sugndha Apartments, South Enclave, Near Saproon Gurudevara
Sahib, Solan, HimachaI Prad6sh. ,,`l.ill.
5. Sri. Kumar Rakesh Vijay, Partner, M/s J M Laboratories, Village- bhanat, P.O
Ghatti, Subathu Road, Solan, HimachaI Pradesh 173211 S/o Gunnidhi, R/o
H.No 1105, M See 04, Punchkulla, Haryana,
...Petitioners/Accused 1 to 5
AND
1. The State of Andhra Pradesh, Rep-by its Public Prosecutor, High Court of
Judicature at Amaravathi,
2. The State of Andhra Pradesh, Rep by-Drug Inspector, Tuni, East Godavari
Dl'strict,
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...Respondents
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Petition under section 482 of.Cr.P.C raying that in the circumstances stated
in the memo of grounds filed in s!upporffof.-the -petition, th-e-hid-h--6-;iri--m-a`y-`b-;
Pleased tO Stay all further proceedings including the appearance of the
PetitI'OnerS/Accused 1 to 5 I'n CC':699 of 2019 Dt.09.07.2019 on the file of lSt
ADDITIONAL JUDICIAL FIRST CRASS MAGISTRATE- TUNl, for the alleged
offence punishable under Sectl'pn.27 (d). of the Drugs and Cosmetics Act. 1940 ,I
Pending dl'sposal of CRLP No. 7682 of 2022, on the file of the High Court.
Petl'tion coming on for hearing, upon perusing the petition and the
memorandum of grounds filed in support thereof and the earlier order of the High
Court dt.29.09.2022 made herein and upon hearing the arguments of sRl'€
THANDAVA YOGESH, Advocate for the petitioners, and of ASSISTANT PUBLIC
PROSECUTOR for the Respondent No.1, the Court made the following
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prc RDER-.
llAt request, list the matter 6h, '26,06-~,2023,
Interim order granted ear[je; js extended for a further period of three (3)
weeks."
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Sd/-B. CHITTI JOSEPH
ASSISTAN
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SECTION OFFICER
The I Addl't,tonal Judl-cial Magistrate of First class, TunI'.
one cc to sRl. THANDAVA YOGESH, Advocate [opuc]
Two ccs to publ,-c prosecutor ,Hl'gh Court ofAP [OUT]
One spare copy
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HIGH COURT
SRKJ
DATED: 16/O6/2023
NOTE I. LIST THE MATTER ON 26.06.2O23
ORDER
lANo. 2OF 2022 IN CRLP NO: 7682 OF 2022 INTERIM ORDER EXTENDED