Gujarat High Court
Alkem Laboratories Limited vs State Of Gujarat on 11 April, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/6985/2017 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 6985 of 2017
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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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 or any
order made thereunder ?
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ALKEM LABORATORIES LIMITED
Versus
STATE OF GUJARAT
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Appearance:
SAIRICA S RAJU(8761) for the PETITIONER(s) No. 1,2
DS AFF.NOT FILED (R)(71) for the RESPONDENT(s) No. 2
PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 11/04/2018
ORAL JUDGMENT
1. By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for the following reliefs:
Page 1 of 35 R/CR.MA/6985/2017 JUDGMENT
"(a) To allow this application;
(b) To quash and set aside the impugned complaint being
Criminal Case No.573/2016 pending in the Court of learned Additional Chief Metropolitan Magistrate, Ahmedabad as well as the order dated 17th October, 2016 issuing process in Criminal Case No.573/2016 pending in the Court of learned Additional Chief Metropolitan Magistrate, Ahmedabad and to pass all other incidental and consequential orders as may be deemed fit and proper;
(c) Pending admission, hearing and final disposal of this petition, to stay further proceedings of Criminal Case No.573/2016 pending in the Court of learned Additional Chief Metropolitan Magistrate, Ahmedabad;
(d) To pass any other and further orders as may be deemed fit and proper to this Hon'ble Court."
2. The facts giving rise to this application are as under:
2.1 The applicants are charged with the offence under Section 16(1(a), 18(1)(i) read with Section 32 of the Drugs & Cosmetics Act, 1940, as punishable under Section 27 of the Drugs & Cosmetics Act, 1940. A Criminal Case No.573/2016 has been instituted in the court of the Additional Chief Metropolitan Magistrate, Ahmedabad, against the applicants by the respondent No.2 - Central Drugs Standard Control Organization (CDSCO).Page 2 of 35
R/CR.MA/6985/2017 JUDGMENT 2.2 It is the case of the department that the applicants utilized the manufacturing and testing facility of the accused No.3 for manufacturing and testing of GLIMEKEM-2 (Glimeprimide Tablets IP) drug and manufactured for sale not of standard quality drug.
2.3 The samples (having expiry date of 02/2016) were drawn by the department on 09.04.2015 from the premises of the Railway Hospital, Sabarmati, Ahmedabad, and sent for test/analysis to the Government Analyst, Central Drugs Laboratory at Kolkata. The Government Analyst declared the sample as "Not of Standard Quality" vide test report dated 23.07.2015.
2.4 It is further the case of the department that the applicants were intimated of the test report and the applicants replied on 05.10.2015, wherein the applicants did not challenge the report of the Government Analyst.
2.5 In light of the above, the department filed the impugned complaint alleging that the applicants had a loan license to manufacture and test the impugned drug at the premises of the accused No.3 and the accused have manufactured the impugned batch of the drug declared as 'not of standard quality' by the Director In-charge, Central Drugs Laboratory, Kolkata.
2.6 The trial court issued summons against the accused vide order dated 17.10.2016 for the offences under Sections 16(1)(a), 18(a)(i) read with Section 32 punishable under Section 27(3) of the Drugs and Cosmetics Act, 1940.
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3. Being dissatisfied with the above order, issuing summons against the applicants, the applicants have preferred the present application.
4. The learned advocate for the applicants has submitted detailed written submissions on facts, which are extracted herein below :
FACTS:
4.1 On April 4, 2006, the applicant No.1 executed an agreement with one Cachet Pharmaceuticals Pvt. Ltd., whereby the Cachet agreed to manufacture certain pharmaceutical products set out therein for and on behalf of the applicant No.1 at its factory in Solan, Himachal Pradesh. As per the said agreement, the obligation to test and maintain the quality standards was solely and exclusively the obligation of the Cachet.
4.2 Vide a joint letter dated April 4, 2006, the terms of the said agreement were extended to production of the said product and the same was included in the list of the products set out in the said agreement.
4.3 On April 5, 2006, the applicant No.1 applied to the Drug Controlling and Licensing Authority for a loan license under the Act to manufacture the said product, and by a letter dated April 12, 2006, the applicant No.1 was granted permission/licenses to produce/ manufacture the said product under the supervision of the Cachet. Specifically, the said product was covered under the License No.L/MNB/06/224.Page 4 of 35
R/CR.MA/6985/2017 JUDGMENT 4.4 The said loan license was renewed by the said authority on the application filed by the applicant by a letter dated April 18, 2011 and an even dated certificate. Significantly, the said certificate categorically recorded that the Cachet would be responsible for manufacturing/ testing of the products manufactured under the said License as extended.
4.5 From the complaint, it appears that on April 9, 2015, the respondent No.2 drew samples of the said product from Sabarmati Railway Hospital, Ahmedabad, divided the same into four portions and sent one portion in a sealed packet for testing to the Central Drugs Laboratory, Kolkata. The said portion was sealed together with Form 18 and a Memo dated April 10, 2015.
It is pertinent to note that the expiry date of the said product was February, 2016.
4.6 The said Government Analyst, vide Report bearing No.32- 11/2015-SS/DC(A)-09/665 dated July 23, 2015, purportedly declared the said product as being "not of standard quality" for the reasons set out therein. The said Report discloses that "the sample does not confirm to I.P. with respect to Dissolution of Glimepiride only".
4.7 From July 23, 2015 till September 19, 2015, the respondent No.2 addressed various correspondence to the intermediary retailers to trace the chain of custody of the said product between the retailers. In the interregnum, the respondent No.2 issued a letter dated August 31, 2015 to the applicant enclosing a copy of the said Report as per Section 25 Page 5 of 35 R/CR.MA/6985/2017 JUDGMENT (3) of the Act. The said letter was received by the applicant No.1 on September 9, 2015.
4.8 Within the prescribed time period of 28 days under Section 25(3) of the Act, the applicant No.1, by a letter dated October 5, 2015, specifically controverted the findings therein and adduced evidence in support of its contention. Further, by the same letter, the applicant No.1 also provided the respondent No.2 with the relevant details.
4.9 The applicant No.1's contention/controversion in the said letter was incorrectly denied by the respondent No.2 by its letter dated October 13, 2015 and further documents were requested from the applicant No.1. The documents requested by the respondent No.2 were provided by the applicant No.1 by its letter dated November 17, 2015.
4.10 In the meanwhile, by a letter dated November 15, 2015, the respondent No.2 sought details in respect of the Cachet and the applicant No.1 and certain documentation from the Assistant Drugs Controller, Chandigarh.
4.11 Subsequently, by a letter dated December 3, 2015, the respondent No.2 sought approval from the Controlling Authority to launch prosecution against the applicants. Notably, in the letter seeking approval, the respondent No.2 records "...The inspection team opined that the subject batch has not been manufactured in compliance with the GMP requirement as specified in the Schedule M of the Drugs and Cosmetic Act, 1940 and Rules 1945 made there under and action may be initiated as Page 6 of 35 R/CR.MA/6985/2017 JUDGMENT per Guidelines for taking action on samples of drugs declared spurious or not of standard quality..." The sanction was granted by the Controlling Authority vide its letter dated February 25, 2016 and thus the complaint came to be filed.
5. The learned advocate has also submitted detailed written submissions on legal contentions, which are extracted herein below :
CONTENTIONS:
The applicants have been wrongly arrayed as the accused 5.1 The agreement between the applicant No.1 and the Cachet, License No.L/MNB/06/224 in relation to the said product and the renewal letter dated April 18, 2011 unequivocally record that the Cachet would be responsible for manufacturing/testing of the products manufactured under the said License, as extended.
5.2 In fact, as per the said agreement, the obligation to test and maintain the quality standards was solely and exclusively the obligation of the Cachet. Therefore, no liability arising from defect in quality can be affixed on the applicant Nos.1 and 2.
Therefore, the Drug Inspector wrongly lodged the complaint against the applicant Nos.1 and 2.
The applicant No.2 wrongly arrayed as the accused 5.3 The applicant No.2 who is the Managing Director of the applicant No.1 has wrongly been arrayed as an accused in the said Criminal Case.
Page 7 of 35R/CR.MA/6985/2017 JUDGMENT 5.4 In the offences committed by the companies, Section 34 of the Act envisages prosecution only against persons actively in- charge of and responsible for the conduct of the business of the company. Active role and participation of a person must be established by the Drug Inspector in the complaint.
5.5 In the case of State of Haryana v. Brij Lal Mittal, (1998) 5 SC 343, the Supreme Court has held that vicarious liability of a person for being prosecuted under the Act by a company arises if at the material time he was in-charge of and was also responsible to the company for the conduct of its business. [See also SMS Pharmaceuticals v. Neeta Bhalla, (2005)8 SCC 89, Pepsi Foods Ltd. & Anr. v. Special Judicial Magistrate, (1998)5 SCC 749] 5.6 On a bare perusal of the Criminal Case, it is clear that no cognizable offence is made out against the applicant No.2. In fact, there is no allegation in the said Criminal Case that would, in any manner, demonstrate the active role and participation of the applicant No.2. It is a fact that routine decisions such as those in relation to the quality control are not put up before the Board of Directors of the applicant No.1, including the applicant No.2, for approval.
5.7 Furthermore, it is settled law that liability under Section 34 of the Act arises on account of the conduct and/or omission on the part of a responsible and active office-bearer of the company. In this regard, it is submitted that the provisions relating to the licensing would assist in demonstrating the true intent of Section 34 of the Act.
Page 8 of 35R/CR.MA/6985/2017 JUDGMENT 5.8 Rule 70-A of the Drug and Cosmetics Rules, 1970, provides
that a loan license would be issued in Form 25-A. Further, Rules 71(1) and (7) provide for conditions for grant or renewal of a license in Form 25 or 25-F. Form 25-A categorically enjoins that the name of the technical staff "under the direction and supervision" of which a drug is manufactured should be disclosed. Since, as per the license and Schedule-M, Clause-6 to the Rules, the drug is manufactured under the "direction and supervision" of disclosed "technical staff" to the exclusion of all others, the legislative intent of Section 34 of the Act can only be to make such staff/officers of a company liable thereunder as are named under the license. It is the conditions of license that have the effect of fastening liability.
5.9 In the present case, the applicant No.1 is the holder of a loan license. In the said loan license the applicant No.2 is not named. Thus, it follows that the applicant No.2 is not an officer who can be held responsible/accountable, or in any manner culpable, in view of Section 34 of the Act.
5.10 Therefore, the applicant No.2 could not have been arrayed as an accused in the said complaint and the impugned order could not have been passed issuing process to the applicant No.2.
6. Contravention of the Procedure established by law - Right under Section 25 (4) of the Act - Defeated 6.1 Section 23 of the Act empowers an Inspector to take samples of drugs for the purposes of tests or analysis and prescribes the procedure to be followed for the same. Section 23 Page 9 of 35 R/CR.MA/6985/2017 JUDGMENT (4) of the Act prescribes that one portion of the sample must be sent to the Government Analyst for testing.
6.2 Section 25 of the Act envisages testing of the drug for the purposes of analyzing whether the drug is spurious, adulterated, not of standard quality. On plain reading of Section 25 of the Act, it is clear that the same sets forth obligations as well as safeguards for a person from whom a drug has been seized. Significantly, Section 25(3) of the Act makes the report of the Government Analyst conclusive evidence/proof of the facts stated therein, unless a person can, within 28 days of receipt of the Government Analysts Report, write to the Inspector notifying him of his intention to adduce evidence to controvert the report. Such intention, if expressed, has the effect of displacing the Government Analyst's report becoming conclusive proof.
6.3 Further, under Section 25(4) of the Act, on receipt of expression/intention to adduce evidence and controvert the said report, it has been held by the Supreme Court that the Inspector is mandatorily obliged to inform the Magistrate to send such sample of the seized drug for re-testing to the Central Drugs Laboratory upon directions. In fact, the courts have enjoined upon the Inspector, a duty to act expeditiously and in a way that the manufacturer can avail the remedy under Section 25(4) of the Act. The effect of non-compliance with such provision would be that a crucial right of a party is taken away making the complaint liable to be quashed. [See Medicamen Biotech & Anr. v. Rubina Bose, (2008)7 SCC 196, Amery Pharmaceuticals & Anr. v. State of Rajasthan, (2001)4 SCC 382, M/s. Unicure (India) Pvt. Ltd. v. State, (2010) SCC Online Mad 5946].
Page 10 of 35R/CR.MA/6985/2017 JUDGMENT 6.4 The said Analyst's Report was forwarded to the applicant No.1. Within 28 days of the receipt thereof, the applicant No.1 responded by its letter dated October 5, 2015 to the respondent No.2 expressing its intention to adduce evidence and controvert the said report. However, the respondent No.2 failed to send the report for re-testing to the Central Drugs Laboratory. Resultantly, the respondent No.2 rendered the applicant's valuable right under Section 25 (3) of the Act nugatory.
6.5 Furthermore, the product was seized on April 31, 2015. At that point of time, the respondent No.2 was fully aware of the fact that the product would expire in February, 2016. The report of the Government Analyst was issued on July 23, 2015. Till August 31, 2015, the said report was not furnished to the applicants. Thereafter, despite the applicants providing all documents and expressing their intention to adduce evidence in terms of Section 25(4) of the Act, by controverting the said report within the stipulated time frame of 28 days, the respondent No.2 filed the complaint in October, 2016, i.e. 8 month after the product had expired. The effect of the respondent No.2 proceeding sluggishly in the matter is that the applicants can no longer exercise their right under Section 25(4) of the Act since the product has expired. The applicants' valuable right has, in one stroke, been completely defeated and nullified.
6.6 Therefore, the impugned complaint is misconceived and contrary to law as the applicants have not been given right/opportunity to contest the matter by exercise of their valuable statutory rights under Sections 25(3) and (4) of the Act. Therefore, the Criminal Case and the impugned order ought to Page 11 of 35 R/CR.MA/6985/2017 JUDGMENT be quashed.
7. Contravention of Section 202 of the Code of Criminal Procedure 7.1 Section 202 of the Code of Criminal Procedure, 1973, was amended in June, 2006 to include the words "in a case where the accused is residing at a place beyond the area in which he exercises his jurisdiction". Section 202 of the Code, as amended, therefore contemplates postponement of issue of process against an accused when the accused resides outside the jurisdiction of the Magistrate's court. The legislative intent behind the amendment is to prevent harassment owing to false complaints filed against persons residing at far-off places [See Vijay Dhanuka & Ors. v. Najima Mamtaj & Ors., (2014)14 SCC 638, National Bank of Oman v. Barakara Abdul Aziz & Anr., (2013)2 SCC 488, Udai Shankar Awasthi v. State of Uttar Pradesh, (2013)2 SCC 435, Rampratapsinh v. State of Gujarat, MANU/GJ/1976/2017, Abhijit Pawar v. Hemant Madhukar Nimbalkar & Anr., (2017)3 SCC 528].
7.2 In the present case, the applicant No.2 does not reside within the local limits of jurisdiction of the learned Magistrate, Ahmedabad. Yet, when the said Criminal Case came up for hearing, without adjourning the matter and conducting an inquiry, the Magistrate issued process to the applicant No.2 by passing the impugned order.
7.3 From the above, it is clear that the Magistrate has passed the impugned order in contravention of the procedure established by law under Section 202 of the Code. Therefore, the Page 12 of 35 R/CR.MA/6985/2017 JUDGMENT impugned order ought to have been set aside in limine.
8. Complete non-application of mind in passing the Impugned Order/entertaining the Complaint 8.1 On perusal of the impugned order and the complaint, it is clear that while the respondent No.2 prayed for issuance of process under Section 16 (1)(a) punishable under Section 27 of the Act, the Magistrate has, without application of mind and in a mechanical manner, issued process and entertained the said Criminal Case under Section 27(3) of the Act. Pertinently, there is no Section 27(3) to the Act. Despite this error, the Magistrate proceeded to issue process to the applicants.
8.2 During the course of the arguments before this Court, the respondent No.2 contended that reference to Section 27(3) of the Act was a typographical error, the respondent No.2 had filed the said Criminal Case for the offences punishable under Section 27(c) of the Act. The said contention reinforces the fact that the Magistrate could not have entertained the said Criminal Case and could not have passed the impugned order in view of Section 36-AB of the Act.
8.3 Section 36-AB of the Act specifically provides that offences under Sections 27(a) and (c) will be triable only by the Special Court. Therefore, considering that the offence was under
Sections 27(a) and (c), the said Criminal Case cannot and should not be continued on the file of the learned Metropolitan Magistrate since the same is beyond the purview of his jurisdiction.Page 13 of 35
R/CR.MA/6985/2017 JUDGMENT 8.4 It is the case of the applicant that the present case does
not fall under the purview of Section 27(c). With respect to the same, during the course of the arguments before this Court, it was observed that as alleged in the complaint under Section 16(1)(a), the alleged offences does not fall within the purview of Section 17-B, and consequently, does not fall within the purview of Section 27(c) which stipulates punishment for any drug deemed to be spurious under Section 17-B.
9. The learned advocate for the applicants has argued at length and submitted that the applicants had entered into a contract manufacturing agreement with the accused No.3, wherein the accused No.3 agreed to manufacture certain products for and on behalf of the applicants in accordance with good manufacturing practices and quality standards and specifications prescribed by the applicants. The agreement is annexed with the application and the relevant clauses have been read out in order to highlight the responsibility of the accused No.3 in adhering to the manufacturing standards as prescribed under the Act and also the due precaution and care taken by the applicants in ensuring that the manufacturing is conducted in line with the manufacturing standards prescribed under the Act.
10. It has further been argued that the respondent department has admittedly approved the request of the applicant No.1 and issued a loan license to the applicant No.1 to manufacture specified drugs, including the impugned drug, at the premises of the accused No.3 situated at Baddi under the care as well as direction and supervision of the technical staff of the accused No.3.
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11. Insofar as the applicant No.2 is concerned, it has been argued that considering the provisions of Section 34 of the Act, concerning vicarious liability, there is no allegation in the complaint that would demonstrate the active role and participation of the applicant No.2. It is further submitted that although the applicant No.2 is the Managing Director of the applicant No.1, yet the name of the applicant No.2 admittedly does not figure in the list of disclosed "technical staff" under the loan license granted to the applicant No.1 and that coupled with the terms of the contract manufacturing agreement would highlight that there is no liability of the applicant No.2 and he cannot be sought to be roped in the present offence.
12. On the other hand, the present application has been opposed by the learned advocates for the respondents. The learned advocate for the respondent No.2 has taken this Court through the averments in the impugned complaint and has pointed out that there is sufficient material against the applicants to warrant continuation of proceedings against the applicants. The learned advocate has referred to the test reports of the impugned drug and also the provisions of the Act and has argued that the applicants cannot evade responsibility for the manufacturing of the impugned drug under a loan license and the issues raised by the applicants are to be decided during the trial and there being no merit in the present application, the same be rejected.
13. Having heard the learned counsel appearing for the parties and having gone through the materials on record, including the written submissions filed by the applicants, the only question Page 15 of 35 R/CR.MA/6985/2017 JUDGMENT that falls for my consideration is, whether the offences as alleged are made out against the applicants.
14. I have gone through the contract manufacturing agreement annexed by the applicants as the same has been extensively referred to by the applicants. I have extracted the relevant paragraphs thus:
"3. PERMISSION The necessary drug manufacturing licenses as well as Central Excise Formalities will be undertaken and completed by CACHET. The necessary information and documentation required for the purpose will be provided by ALKEM. CACHET will keep necessary records as per FDA and GMP requirements and Excise Laws and documents to avail Modvat benefits.
6. SPECIFICATIONS Necessary specifications, manufacturing and assay methods for raw materials and finished product will be given by ALKEM. CACHET will ensure that adequate process controls and proper records for the same are maintained and that the finished product meets the specification laid down for the same.
CACHET will also ensure that the manufacturing and assay instructions etc. supplied by ALKEM are treated in confidence. CACHET will conduct total Quality Control Tests as per ALKEM standards and procedures as required by FDA.Page 16 of 35
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7. TESTING
All the raw materials supplied by ALKEM whether
accompanied by Analytical Reports or not, will be analysed by CACHET. This is applicable to Finished Goods also.
9. QUALITY STANDARDS CACHET shall comply with the manufacturing conditions as mentioned in this Loan License Agreement and Current Good Manufacturing procedures and the statutes applicable thereto shall be strictly adhered to. CACHET shall also make at any time available standard operating procedures, manufacturing records and batch manufacturing records for inspection of ALKEM.
10. INDEMNITY CACHET shall indemnify and keep indemnified ALKEM at all times from and against all actions, suits, proceedings, claims, demands and expenses of whatsoever nature made or suffered or incurred by ALKEM by reason of or by virtue of the manufacturing defect of the said products or by reason of or by virtue of any non-performance or non-observance by CACHET of any terms and conditions of this Agreement. Indemnity shall be limited to the total cost of the goods and for expenses borne by ALKEM on proceedings initiated against it by any third party, if any, on account or arising out of manufacturing defects."
15. I have also gone through the provisions of Sections 16, 17, 17A, 17B, 18, 25, 27 and 34 of the Act which are also referred to extensively by the learned counsel for the applicants and which are extracted hereinbelow :
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"16. Standards of quality. --
(1) For the purposes of this Chapter, the expression
"standard quality" means--
(a) in relation to a drug, that the drug complies with
the standard set out in the Second Schedule, and
(b) in relation to a cosmetic, that the cosmetic complies with such standard as may be prescribed.
(2) The Central Government, after consultation with the Board and after giving by notification in the Official Gazette not less than three months' notice of its intention so to do, may by a like notification add to or otherwise amend the Second Schedule for the purpose of this Chapter, and thereupon the Second Schedule shall be deemed to be amended accordingly.
17. Misbranded drugs. --
For the purposes of this Chapter a drug shall be deemed to be misbranded--
(a) if it is so coloured, coated, powdered or polished that damage is concealed, or if it is made to appear of better or greater therapeutic value that it really is; or
(b) if it is not labelled in the prescribed manner; or Page 18 of 35 R/CR.MA/6985/2017 JUDGMENT
(c) if its label or container or anything accompanying the drug bears any statement, design or device which makes any false claim for the drug or which is false or misleading in any particular.
17A. Adulterated drugs. --
For the purpose of this Chapter, a drug shall be deemed to be adulterated, --
(a) if it consists, in whole or in part, of any filthy, putrid or decomposed substance; or
(b) if has been prepared, packed or stored under insanitary conditions whereby it may have been contaminated with filth or whereby it may have been rendered injurious to health; or
(c) if its container is composed, in whole or in part, of any poisonous or deleterious substance which may render the contents injurious to health; or
(d) if it bears or contains, for the purpose of colouring only, a colour other than one which is prescribed; or
(e) if it contains any harmful or toxic substance which may render it injurious to health; or
(f) if any substance has been mixed therewith so as to reduce its quality or strength.
Page 19 of 35R/CR.MA/6985/2017 JUDGMENT 17B. Spurious drugs. --
For the purposes of this Chapter a drug shall be deemed to be spurious,-
(a) if it is manufactured under a name which belongs to another drug; or
(b) if it is an intimation of, or is a substitute for, another drug or resembles another drug in a manner likely to deceive or bear upon it or upon its label or container the name of another drug unless it is plainly and conspicuously marked so as to reveal its true character and its lack identity with such other drug ; or
(c) if the label or container bears the name of an individual or company purporting to be the manufacturer of the drug , which individual or company is fictitious or does not exist; or
(d) if it has been substituted wholly or in part by another drug or substance; or
(e) if it purports to be the product of a manufacturer of whom it is not truly a product.
18. Prohibition of manufacture and sale of certain drugs and cosmetics. --
From such date as may be fixed by the State Government by notification in the Official Gazette in this behalf ,no person shall himself or by any other person on his behalf--
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(a) manufacture for sale or for distribution, or sell, or stock
or exhibit or offer for sale--
(i) any drug which is not of a standard quality, or is
misbranded, adulterated or spurious;
(ii) any cosmetic which is not of a standard quality
or is misbranded or spurious;
(iii) any patent or proprietary medicine, unless there
is displayed in the prescribed manner on the label or container thereof the true formula or list of active ingredients contained in it together with the quantities thereof;
(iv) any drug which by means of any statement, design or device accompanying it or by any other means, purport or claims to prevent, cure or mitigate any such disease or ailment, or to have any such other effect as may be prescribed;
(v) any cosmetic containing any ingredient which may render it unsafe or harmful for use under the directions indicated or recommended;
(vi) any drug or cosmetic in contravention of any of the provisions of this Chapter or any rule made thereunder;
Page 21 of 35R/CR.MA/6985/2017 JUDGMENT (b) sell, or stock or exhibit or offer for sale, or distribute
any drug or cosmetic which has been imported or manufactured in contravention of any of the provisions of this Act or any rule made thereunder;
(c) manufacture for sale or for distribution, or sell, or stock or exhibit or offer for sale, or distribute any drug or cosmetic, except under, and in accordance with the conditions of, a licence issued for such purpose under this Chapter :
Provided that nothing in this section shall apply to the manufacture, subject to prescribed condition of small quantities of any drug for the purpose of examination, test or analysis:
Provided further that the Central Government may, after consultation with the Board, by notification in the Official Gazette, permit, subject to any conditions specified in the notification, the manufacture for sale, or for distribution, sale, stocking or exhibiting or offering for sale or distribution of any drug or class of drugs not being of standard quality.
25. Reports of Government Analysts. --
(1) The Government Analyst to whom a sample of any drug or cosmetic has been submitted for test or analysis under sub-section (4) of section 23, shall deliver to the Inspector submitting it a signed report in triplicate in the prescribed form.
Page 22 of 35R/CR.MA/6985/2017 JUDGMENT (2) The Inspector on receipt thereof shall deliver one copy
of the report to the person from whom the sample was taken and another copy to the person, if any, whose name, address and other particulars have been disclosed under Section 18A, and shall retain the third copy for use in any prosecution in respect of the sample.
(3) Any document purporting to be a report signed by a Government Analyst under this Chapter shall be evidence to the facts stated therein, and such evidence shall be conclusive unless the person from whom the sample was taken or the person whose name, address and other particulars have been disclosed under Section 18A has, within twenty-eight days of the receipt of a copy of the report, notified in writing the Inspector or the Court before which any proceedings in respect of the sample are pending that he intends to adduce evidence in controversion of the report.
(4) Unless the sample has already been tested or analysed in the Central Drugs Laboratory, where a person has under sub-section (3) notified his intention of adducing evidence in controversion of a Government Analyst's report, the Court may, of its own motion or in its discretion at the request either of the complainant or the accused, cause the sample of the drug or cosmetic produced before the Magistrate under sub-section (4) of section 23 to be sent for test or analysis to the said Laboratory, which shall make the test or analysis and Page 23 of 35 R/CR.MA/6985/2017 JUDGMENT report in writing signed by, or under the authority of, the Director of the Central Drugs Laboratory the result thereof, and such report shall be conclusive evidence of the facts stated therein.
(5) The cost of a test or analysis made by the Central Drugs Laboratory under sub-section (4) shall be paid by complainant or accused as the Court shall direct.
27. Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter. --
Whoever, himself or by any other person on his behalf, manufactures for sale or for distribution, or sells, or stocks or exhibits or offers for sale or distributes, --
(a) any drug deemed to be adulterated under Section 17A or spurious under Section 17B or which when used by any person for or in the diagnosis, treatment, mitigation, or prevention of any disease or disorder is likely to cause his death or is likely to cause such harm on his body as would amount to grievous hurt within the meaning of section 320 of the Indian Penal Code, solely on account of such drug being adulterated or spurious or not of standard quality, as the case may be, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to a term of life and with fine which shall not be less than ten thousand rupees;
(b) any drug--
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(i) deemed to be adulterated under Section 17A, but
not being a drug referred to in clause (a), or
(ii) without a valid licence as required under clause
(c) of section 18, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which shall not be less than five thousand rupees;
Provided that the Court may, for any adequate and special reasons to be recorded in the judgment, impose a sentence of imprisonment for a term of less than one year and of fine of less than five thousand rupees;
(c) any drug deemed to be spurious under Section 17B, but not being a drug referred to in clause (a) shall be punishable with imprisonment for a term which shall not be less than five years and with fine which shall not be less than five thousand rupees;
Provided that the Court may, for any adequate and special reasons, to be recorded in the judgment, impose a sentence of imprisonment for a term of less than three years but not less than one year;
(d) any drug, other than a drug referred to in clause (a) or clause (b) or clause (c), in contravention of any other provision of this Chapter or any rule made thereunder, Page 25 of 35 R/CR.MA/6985/2017 JUDGMENT shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to two years and with fine;
Provided that the Court may, for any adequate and special reasons, to be recorded in the judgment impose a sentence of imprisonment for a term of less than one year.
34. Offences by companies.
(1) Where an offence under this Act has been committed by a company, every person who at the time the offence was committed, was in charge of, and was responsible to the company for the conduct of business of the company, as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be Page 26 of 35 R/CR.MA/6985/2017 JUDGMENT liable to be proceeded against and punished accordingly:
Explanation. -- For the purposes of this section--
(a) "company" means a body corporate, and includes a firm or other association of individuals; and
(b) "director" in relation to a firm means a partner in the firm."
16. In State of Orissa vs. Debendra Nath Padhi, (2005)SCC (Cri.) 415, the Supreme Court held that the High Court could take into account materials of "unimpeachable character of sterling quality" while exercising its inherent powers to quash a criminal proceeding and observed as follows:
"29. Regarding the argument of accused having to face the trial despite being in a position to produce material of unimpeachable character of sterling quality, the width of the powers of the High Court under Section 482 of the Code and Article 226 of Constitution is unlimited whereunder in the interests of justice the High Court can make such orders as may be necessary to prevent abuse of the process of any Court or otherwise to secure the ends of justice within the parameters laid down in Bhajan Lals case."
17. The Supreme Court, in PEPSI Foods Ltd. & another v. Special Judicial Magistrate & Ors., (1998) SCC (Cri.) 1400, held as follows:
"28. Summoning of an accused in a criminal case is a serious matter. Criminal law cannot be set into motion as a matter of Page 27 of 35 R/CR.MA/6985/2017 JUDGMENT course. It is not that the complainant has to bring only two witnesses to support his allegations in the complaint to have the criminal law set into motion. The order of the magistrate summoning the accused must reflect that he has applied his mind to the facts of the case and the law applicable thereto. He has to examine the nature of allegations made in the complaint and the evidence both oral and documentary in support thereof and would that be sufficient for the complainant to succeed in bringing charge home to the accused. It is not that the Magistrate is a silent spectator at the time of recording of preliminary evidence before summoning of the accused. Magistrate has to carefully scrutinise the evidence brought on record and may even himself put questions to the complainant and his witnesses to elicit answers to find out the truthfulness of the allegations or otherwise and then examine if any offence is prima facie committed by all or any of the accused."
18. In Inder Mohan Goswami & another vs. State of Uttaranchal & others, (2007) 12 SCC 1, the Supreme Court analysed inherent powers of the High Court under Section 482 as follows:
"23. This court in a number of cases has laid down the scope and ambit of courts' powers under Section 482 Cr.P.C. Every High Court has inherent power to act ex debito justitiae to do real and substantial justice, for the administration of which alone it exists, or to prevent abuse of the process of the court. Inherent power under Section 482 Cr.P.C. can be exercised:Page 28 of 35
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(i) to give effect to an order under the Code;
(ii) to prevent abuse of the process of court, and
(iii) to otherwise secure the ends of justice.
24. Inherent powers under Section 482 Cr.P.C. though wide have to be exercised sparingly, carefully and with great caution and only when such exercise is justified by the tests specifically laid down in this section itself. Authority of the court exists for the advancement of justice. If any abuse of the process leading to injustice is brought to the notice of the court, then the Court would be justified in preventing injustice by invoking inherent powers in absence of specific provisions in the Statute."
19. From a bare perusal of the liability sought to be imposed upon the applicants on account of the provisions of the Act, I am of the view that once the applicants have exercised due diligence and precaution and having entered into a contract manufacturing agreement with the accused No.3, which provisions categorically require the accused No.3 to comply with the requisite manufacturing and legal requirements, in absence of any other material against the accused highlighting that the applicants have willfully acted in connivance with the accused No.3 in the manufacturing of the impugned drug so as to be not of a standard quality, it would be an abuse of process of law to require the applicants to face trial on the basis of the allegations levelled in the impugned complaint. I may further note that the existence, and terms, of the contract manufacturing agreement Page 29 of 35 R/CR.MA/6985/2017 JUDGMENT has not been disputed by the respondent No.2 and in fact the respondent No.2 has issued a loan license to the applicants to manufacture the impugned drug at the premises of the accused No.3, which also shows the relevant technical personnel of the accused No.3 as being responsible for the manufacturing of the impugned drug and, therefore, it is the accused No.3 who is required to comply with the terms of the loan license and all further manufacturing requirements under the law, including following compliance with the specifications and provisions of the Act. Once this is established, without there being anything on record either in the complaint, or being pointed out during the oral arguments, to show any involvement or connivance of the applicants, the impugned complaint, as against the applicants, is unsustainable and an abuse of process of law.
20. I am also in agreement with the argument of the learned counsel for the applicants insofar as the provisions of vicarious liability is concerned. The provisions as to the vicarious liability are no longer res integra and have been expounded upon by the Supreme Court in a catena of cases. In the case of State of Haryana v. Brij Lal Mittal, reported in (1998) 5 SCC 343, the Supreme Court has held that the vicarious liability of a person for being prosecuted under the Act by a company arises if, at the material time he was in-charge of and was also responsible to the company for the conduct of its business. The learned counsel for the applicants has also argued that Rule-70A of the Drug and Cosmetics Rules, 1970, provides that a loan license would be issued in Form 25A. Further, Rules-71(1) and (7) provides for conditions for grant or renewal of a license in Form 25 or 25F. Form 25A categorically enjoins that the name of the technical Page 30 of 35 R/CR.MA/6985/2017 JUDGMENT staff "under the direction and supervision" of which a drug is manufactured should be disclosed. Since, as per the license and Schedule-M, Clause-6 to the Rules, the drug is manufactured under the "direction and supervision" of disclosed "technical staff" to the exclusion of all others, the legislative intent of Section 34 of the Act can only be to make such staff/officers of a company liable thereunder as are named under the license. It is the conditions of license that have the effect of fastening liability. Once the applicant No.1 has entered into a contract manufacturing agreement with the accused No.3 and admittedly the accused No.3 has manufactured the impugned drug in question through a loan license under the care as well as direction and supervision of the technical staff of the accused No.3, there can be no question of invoking vicarious liability against the applicant No.2 on behalf of the applicant No.1 for any alleged breach of the provisions of the Act by the accused No.3 in manufacturing the impugned drug. I have perused the impugned complaint and there is nothing to indicate any overt act on the part of the applicant No.2 to implicate the applicant No.2 in the impugned complaint and, therefore, proceedings against the applicant No.2 are also required to be quashed.
21. In addition to the above, the applicants have also sought to make out a prima facie case as regards the violation of the statutory rights of the applicants under Section 25(4) of the Act. I have gone through the communication dated 05.10.2015 annexed with the impugned complaint. I am of the prima facie view that the language used in the communication indicates the intention of the applicants to adduce evidence in controversion of the test report as required under the provisions of section 25 Page 31 of 35 R/CR.MA/6985/2017 JUDGMENT of the Act. Therefore, the impugned complaint is required to be quashed against the applicants on this ground as well.
22. The Supreme Court, in the case of Medicamen Biotech Ltd. v. Drug Inspector, (2008)7 SCC 196 : (2008)3 SCC (Cri) 20 at page 201, held as follows:
"18. In Unique Farmaid case [(1999) 8 SCC 190 : 1999 SCC (Cri) 1404] which was a case under the Insecticides Act which has provisions analogous to Section 25(4) of the Act, the Court found that the accused had indeed made a request to the Inspector for sending the sample for retesting within the prescribed time-limit and as this request had not been accepted an important right given to an accused had been rendered ineffective on which the proceedings could be quashed. This is what the Court had to say: (SCC p. 197, paras 12-13) "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 the Insecticides Inspector was Page 32 of 35 R/CR.MA/6985/2017 JUDGMENT notified that the accused intended to adduce evidence to controvert the report. By the time the matter reached the court, the 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 the accused have been deprived of that right, thus, prejudicing them in their defence.
13. In these circumstances, the High Court was right in concluding that it will be an abuse of process of court if the prosecution is continued against the respondents, the accused persons. The High Court rightly quashed the criminal complaint. We uphold the order of the High Court and would dismiss the appeals."
We find that this judgment helps the case of the appellant rather than that of the respondent because in spite of two communications from the appellant that it intended to adduce evidence to controvert the facts given in the report of the Government Analyst, the fourth sample with the Magistrate had not been sent for reanalysis. The observations in Amery Pharmaceuticals case [(2001) 4 SCC 382 : 2001 SCC (Cri) 724] are also to the same effect. We find that the aforesaid interpretation supports the case of the appellants inasmuch they had been deprived of the Page 33 of 35 R/CR.MA/6985/2017 JUDGMENT right to have the fourth sample tested from the Central Drugs Laboratory. It is also clear that the complaint had been filed on 2-7-2002 which is about a month short of the expiry date of the drug and as such had the appellant-accused appeared before the Magistrate even on 2-7-2002 it would have been well-nigh impossible to get the sample tested before its expiry.
19. In the affidavit filed to the petition by Dr. D. Rao, Deputy Drugs Controller, and in arguments before us, it has been repeatedly stressed that the delay in sending of the sample to the Central Drugs Laboratory had occurred as the appellant had avoided service of summons on it till 9-5-2005. This is begging the question. We find that there is no explanation as to why the complaint itself had been filed about a month before the expiry of the shelf life of the drug and concededly the filing of the complaint had nothing to do with the appearance of the accused in response to the notices which were to be issued by the Court after the complaint had been filed. Likewise, we observe that the requests for retesting of the drug had been made by the appellant in August/September 2001 as would be clear from the facts already given above and there is absolutely no reason as to why the complaint could not have been filed earlier and the fourth sample sent for retesting well within time. We are, therefore, of the opinion that the facts of the case suggest that the appellants have been deprived of a valuable right under Sections 25(3) and 25(4) of the Act which must Page 34 of 35 R/CR.MA/6985/2017 JUDGMENT necessitate the quashing of the proceedings against them.
20. The appeal is allowed accordingly and the proceedings against the appellants are quashed."
23. The advocate for the applicants has also stressed upon the violation of the mandatory requirement of Section 202 of the Code of Criminal Procedure, 1973, as well as various technical and fundamental errors in the impugned complaint as well as the impugned order issuing process but since I am allowing the application on the aforementioned contentions, I am not inclined to address these issues further.
24. In the overall view of the matter, I am convinced that the impugned complaint fails to disclose any offence against the applicants.
25. In the result, this application is allowed. The complaint being Criminal Case No.573 of 2016 pending before the court of the Additional Chief Metropolitan Magistrate, Ahmedabad, and all proceedings thereto including the order issuing summons dated 17.10.2016 are hereby quashed against the applicants. Rule is made absolute. Direct Service is permitted.
(J.B.PARDIWALA, J.) /MOINUDDIN Page 35 of 35