Gujarat High Court
Medipol Pharmaceuticals India Pvt. Ltd ... vs State Of Gujarat on 11 April, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/748/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 748 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
==========================================================
1 Whether Reporters of Local Papers may be allowed to see the
judgment ? NO
2 To be referred to the Reporter or not ?
NO
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law as to
the interpretation of the Constitution of India or any order made
NO
thereunder ?
==========================================================
MEDIPOL PHARMACEUTICALS INDIA PVT. LTD THRO' SURESH
MURLIDHR MAHESWARI & 2.... Petitioners
Versus
STATE OF GUJARAT & 1..... Respondents
==========================================================
Appearance:
MR DIGANT POPAT, ADVOCATE WITH MR DHANESH R PATEL(8226) for
the PETITIONER(s) No. 1,2,3
MR RAKESH PATEL, APP(2) for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 11/04/2018
ORAL JUDGMENT
1 By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:
Page 1 of 27 R/SCR.A/748/2018 JUDGMENT
"12 A. To allow this petition.
B. To issue a writ of certiorari and/or any other appropriate writ, order or direction quashing and setting aside the proceedings of Criminal Case No.21827/2017 pending before the learned Chief Metropolitan Magistrate (Court No.1), Ahmedabad and thereby quash and set aside the impugned complaint (at Annexure A) filed by the original complainant.
C. Pending admission, hearing and final disposal of this petition the further proceedings of Criminal Case No.21827/2017 pending before the learned Chief Metropolitan Magistrate (Court no.1), Ahmedabad be stayed.
D. To pass such other and further order/s as deemed fit, just and proper by this Hon'ble Court."
2 The case of the writ applicants, in their own words, as pleaded in the writ application, is as under:
"3.1 That the petitioner No.1 is a private limited company incorporated under the Companies Act, 1956 engaged into manufacturing of licensed drugs. That the petitioner No.1 is licensed to manufacture of drugs for sale under the provisions of Drugs and Cosmetics Act, 1940 and Drugs and Cosmetics Rules, 1945. That the petitioners No.2 and 3 are the Directors of petitioner No.1 company.
3.2 That petitioner No.1 company is a pharmaceutical manufacture and holds valid licence for the same and manufactures number of drugs.
3.3 That it is alleged in the impugned complaint that the petitioner
Page 2 of 27
R/SCR.A/748/2018 JUDGMENT
No.1 company manufactured drug for sale being ATORPOL20 (Atorvastatin Tablets I.P. 20 mg) bearing B. No.TAT 2028, M/D 11/2014, E/D 10/2016, which were lacking in standard quality.
3.4 That the petitioner No.1 company sold the said manufactured drug to one Central Medical Stores, Meghaninagar, Ahmedabad.
3.5 That during inspection the said manufactured drug was drawn for test and analysis by complainant herein on 4/12/2014 from the premises of Central Medical Store at Ahmedabad. The said sample was sealed and sent to the Government analyst, Central Drugs Laboratory at Kolkata on 5/12/2014.
3.6 That the test report of sample of the said drug was declared to be "Not of Standard Quality" for the reason that the said sample does not confirm to the I.P. With respect to the test for 'Related Substance'.
3.7 That the said report was forwarded to the Central Medical Store and upon inquiring it was found that the said drugs were procured from M/s. Medipol Pharmaceuticals India Pvt. Ltd, Jetalpur, Ahmedabad. That upon further inquiry from M/s. Medipool Pharmaceuticals India Pvt. Ltd., Jetalpur, Ahmedabad it was found out that the said drugs were procured from M/s. Medipol Pharmaceuticals India Pvt Ltd, 1199/3, Bhud, Baddi, Dist. Solan Himachal Pradesh (Petitioner No.1).
3.8 The said test report was also forwarded to State Drugs Controller, Nagar Panchayat Bhavan, Sai Road, Himachal Pradesh for taking necessary action regarding the said subject matter.
3.9 That the petitioner No.1 herein after receiving the test report informed the Central Drugs Laboratory, Kolkatta that they are aggrieved Page 3 of 27 R/SCR.A/748/2018 JUDGMENT by the said test report and thereby do not agree to the same as there are some procedural lacuna's in the test carried and thereby requested to retest the said sample vide letter dated 15/3/2015.
3.10 That subsequent to the letter of the petitioner No.1, an application was made before leaned Chief Metropolitan Magistrate, Ahmedabad or re analysis / testing of the sample of the said drugs and the learned Magistrate was pleased to issue order for sending the sample for re analysis to the Central Drugs Laboratory, Kolkata vide order dated 7/10/2015.
3.11 That upon the order of learned Magistrate the Commissioner FDCA Gandhinagar sent the said sample for reanalysis to Central Drugs Laboratory, Kolkata and the said sample was again declared to be not of standard quality for the reason that it does not confirm to I.P. with respect to the test for dissolution, 'related substance' and assay / content.
3.12 That upon the said report the complainant herein being Drug Inspector has filed the impugned complaint against the petitioner No.1 for manufacturing substandard drugs and petitioners No.2 and 3 for being directors of the petitioner No.1 company."
3 The complaint filed by the respondent No.2 under Sections 16(1) (A), 18(a)(i) read with Section 32 of the Drugs and Cosmetics Act, 1940 for the offence punishable under Section 27 is extracted hereunder:
"1 That the complainant is an 'Inspector' under Sec. 21 of the Drugs and Cosmetics Act, 1940 namely Shri Ganesh J. Nannaware being public servant is attached herewith under the Government of India in CENTRAL DRUGS STANDARD CONTROL ORGANISATION Zonal Office, Office of the Deputy Drugs Controller (India), Air Cargo Complex Airport, Ahmedabad, Gujarat State 380016 is established by the . Central Govt in accordance with the provision of the Drugs and Cosmetics Act, 1940 and Drugs and Page 4 of 27 R/SCR.A/748/2018 JUDGMENT Cosmetics Rules, 1945.1'he complainant in his said official capacity and / or purporting to act in discharge of his official duties as per a public servant under section 21 of Indian Penal Code is filling this complaint under order of his superior. A copy of Gazette notification dated 7/11/2013 is placed as Annexure 1.
2 That the Accused no. 1 is India Private limited company incorporated under the Companies Act 1956 having its manufacturing premises at M/s Medipol Pharmaceuticals India Pvt Ltd, 1 199/3, Bhud, Baddi, DistSolan Himachal Pradesh hereinafter referred as the firm. The firm is licensed to manufacture drugs for sale under the provision of the Drugs and Cosmetic Act 1940 and Drugs and Cosmetic Rules 1945 by the State licensing Authority Himachal Pradesh.
3 That the accused no 2 and accused no 3 are the Director of said company accused no1 and the firm utilized the manufacturing and testing facility of the impugned drugs. All the accused persons were / are in charge of and responsible of day to day conduct of the business of manufacture for sale or for distribution, or sells, or stocks or exhibits or after for sale or distributes etc of the said accused no. 1, 2 and 3.
4 That the Accused No. 1 manufactured for sale not of standard quality drug being ATORPOLZO (Atorvastatin Tablets I.P.20 mg), B. No. TAT 2028, M/D 11/2014, E/D 10/201 6, Mfg By: M/s Medipol Pharmaceuticals India Pvt Ltd, 1199/ 3, Bhud, Baddi, DistSolan Himachal Pradesh.
5 That M/s Medipol Pharmaceuticals India Pvt Ltd, 1199/3, Bhud, 'Baddi, J DistSolar: Himachal Pradesh has sold the batch to Central Medical Stores, Meghaninagar, Ahmedabad.
6 That as per the procedure laid under Sec.23 of the said Act, read with Rule 56 of Drugs and Cosmetic Rules 1945 the sample of ATORPOL 20 (Atorvastatin Tablets I.P.20 mg) , B. No. TAT 2028, MID 11/2014; E/D 10/2016, manufactured by the firm was drawn for test and analysis on 4/12/2014 from premises of Central Medical Store, ESIC New Mental Hospital compound, Meghaninagar, Ahmedabad. The intimation in writing in duly filled up relevant Form 17 and Form 17 A was issued to the firm whose copies are enclosed as Annexure2.
7 That the sealed sample of the said drug and Form 18, bearing memo number CDSCO/AHD/SS/2014/GJN/37/13171 dtd. 5/12/2014 Page 5 of 27 R/SCR.A/748/2018 JUDGMENT was sent to the Government Analyst, Central Drugs Laboratory, 3, Kyd Street, Kolkata 16 in compliance to the provisions of Sec. 23(4) (i) and Rule 57 of the Drugs and Cosmetics Act 1940 and Rules 1945 made there~under. The copy of Form18 is placed as Annexure 3.
8 That test report of the sample of the said drug in Form 13 bearing No. 3211/2014SS/DCA (A)143/4218, dated 1622015 was received in which Govt. Analyst, Central Drugs Laboratory, 3, Kyd Street, Kolkata - 16, have declared the drug to be 'Not of Standard Quality' for the reason that the sample does not conform to LP with respect to the test for "Related Substance". Copy of the test report is annexed under Annexure 4.
9 That the test report of the afore mentioned batch was forwarded by Shri Ganesh Jangalu Narmaware, Drugs Inspector vide its letter no.CDSCO/AHD/SS/2014/GJN/37/1289 Dtd: 24/02/2015. (Annexure
5) to the Central Medical Store, ESIC New Mental Hospital compound, Meghaninagar, Ahmedabad from where the sample was drawn under the provision of Drugs and Cosmetic Act. The In charge, I.M.O. C1I., Central Medical Store, ESIC New Mental Hospital compound, Meghaninagar, Ahmedabad vide letter no. ESI/ CMS / QC / 1371 dtd. 12 / 3 / 2015 placed as Annexure6, informed that the mentioned batch of drug was procured from the M/s Medipol Pharmaceuticals India Pvt Ltd, Jetalpur, TAdeskroi, DistAhmedabad382427.
10 That the complainant vides letter no.CDSCO/AHD/SS/2014 /GJN / 37 / 2015/ 2960 dated 3/9/2015, placed as Annexure 7, along with test report and one sealed portion of subject drugs and requested to the M/s Medipol Pharmaceuticals India Pvt Ltd, P. O. Jetalpur, TA deskroi, DistAhmedabad382427 as per provision of Sec.18A of the Act for declaration of source of procurement of the mentioned batch of drug;
The M/ s Medipol Pharmaceuticals India Pvt Ltd, P. O .Jetalpur, TA deskroi, DistAhmedabad382427 vide letter no.MPI/CDSCO/Ahmedabad dtd. 15/9/2015 placed as AnnexureB, informed that the mentioned batch of drug was procured from M /s Medipol Pharmaceuticals India Pvt. Ltd, 1199/3, Bhud, Baddi, DistSolan Himachal Pradesh.
11 That the test report was sent to the State Drugs Controller, Nagar Panchayat Bhavan, Sai Road Baddi, DistSolan, Himachal Pradesh, copy endorsed to the Assistant Drugs Controller India, CDSCO, Chandigarh - 160036 vide letter number 15/1/2015NSQ/1392 dated 11/3/2015 with a request to take necessary action in the matter. Copy of the said letter is placed as Annexure - 9.
Page 6 of 27R/SCR.A/748/2018 JUDGMENT 12 That the firm vide letter number Mbaddi/Drugs/Sudstd/
Atorpol20/Misc/2015 dated 15/3/2015 informed that they do not agree with the content of the Government Analyst report and requested for retest of the sample. The copy of the said letter is placed at Annexure10.
13 That the officer of the Assistant Drugs Controller India, CDSCO Chandigarh160036 vide its reference numberNZ/CHSCO/INVEHIM ,' [20142015/305 dated 13/5/2015 forwarded the investigation carried ' out at the Erin's manufacturing site in Baddi, Himachal Pradesh. The joint investigation team opined that action may be initiated as per "Guidance for taking action on the sample of the drugs declared Spurious or Not of standard quality in the light of enhanced penalties under the Drugs and Cosmetic (Amendment) Act, 2008. Copy of the said letter along with report is placed as Annexure11.
14 That the firm was requested vide letter no.CDSCO/AHD/SS/2014/ GJN/37/2015/2961 dated 4/9/2015 placed as Annexure 12 for sending true copies of documents under the provisions of the Drugs and Cosmetic Act and Rules made there under. The firm vide letter number MPI/Drugs/Substd/Atorpol20/2015 dated 22/9/2016 with reference letter dated 4/9/2015 submitted the reply which is placed as Annexure13.
15 That the Criminal Miscellaneous application vide its number336/ 15 was filled in the court of Chief Metropolitan Magistrate, Gheekzanta, Ahmedabad for reanalysis/testing of the sample on dated 6/10/2015 under the provisions of the Drugs and Cosmetic Act. The Hon'ble court issued orders dated 7/10/2015 for sending the sample for Reanalysis to the Director, Central Drugs Laboratory, Kolkata. The order is placed as Annexure14.
16 That the the Commissioner FDCA Gandhinagar vide letter number NSQ/CDL/AtorpolZO/ 2016/64193/ G dated 13 / 6/ 2016 forwarded the test report the Director incharge, Central Drugs Laboratory, 3, Kyd street, Kolkata700016 on Form2 bearing report number 21/2016SS/ CC179 /592 dated 18/1/2016. The sample was declared to be not of standard quality for the reasons that it does not confirm to IP with respect to the test for Dissolution, "Related Substance" and Assay/Content Anneque15.
17 That the Drugs Controller General India, New Delhi was requested to grant permission to launch prosecution against the firm vide letter number CDSCO/AHD/SS/2014/GJN/37/2016/2206 dated 18/7/2016 whose copy is placed as Annexure16. The competent / Controlling Page 7 of 27 R/SCR.A/748/2018 JUDGMENT Authority vide letter number File no 42/ Prosecution/DDC(I) /2016 dated 10/ 08/ 2016 granted permission to launch prosecution against the firm which is placed as Annexure17.
18 Therefore, it is very clear that the manufacture M/s. Medipol Fharmaceuticals India Pvt Ltd, 1199/ 3. Bhud, Baddl. Distt - Solan Himachal Pradesh has been engaged in the manufacture for sale of not of standard quality/spurious impugned batch of the drug of ATORPOL20 (Atorvastatin Tablets I.P..20 mg) having batch number TAT 2028, manufacturing date 11/2014 and Expiry date 10/2016.
19 The Accused no. 1 company herein, and the accused no 2 & 3 are the Director of the said company and all the accused persons were/are in charge of the company and were] are responsible to it for the conduct and running its business and in discharge of such responsibilities and they severally and collectively took part in running of its day to day business. All the accused persons are working for gain at said company as Managing Director, and they were] are responsible for manufacturing the Drugs under the Act 1940.
20 That the Accused No.1 manufactured "Not of Standard Quality Drug" which failed in of test of "Dissolution", "Related Substance" and Assay / Content of "Atorvastatin". thereby violating the provisions as laid down Under Section l6(l)(a) and committed offence under section 18 read with section 34 of the Drugs and Cosmetics Act, 1940 and punishable under Section 27 of the Drugs Cosmetics Act 1940 & Rules made there under.
21 That the requisite sanction to prosecute the accused is filed herewith.
22 In the circumstances, it is respectfully prayed that Your Honour would be graciously pleased.
(A) To take cognizance's of the offences as per provision under section 32 of the Drugs and Cosmetics Act 1940 and the Drugs and Cosmetics Rules (As amended) against all accused persons.
(B) That the accused persons intentionally and knowingly with a guilty mind have committed the offence of manufacturing the "Not of Standard. Quality Drug" impugned batch number of drug in connivance of each other. They have violated the provision as laid down under section 16(1)(a) committed offences under section 18 read with Section 34 of Drugs and Cosmetics Act 1940 and liable to Page 8 of 27 R/SCR.A/748/2018 JUDGMENT he proceeded against and punished under section 27 of the said Act. In the aforesaid facts and circumstances and in view of the cognizable offence committed by them it is therefore humbly prayed that above named Accused persons being Nos 1 and 2 under the relevant provisions of the Drugs and Cosmetics Act 1840 and Rules made thereunder.
(C) To issue process / summons against all accused persons under Section 32 of the Drugs & Cosmetics Act 1940 & the Drugs Cosmetics Rules 1945 (as amended) U/s 16(1) & 18 read with Section 34 of said Act in order to bring the accused for trial.
(D) To exempt the complainant from personal appearance in the court on each and every date of the case till further order unless specifically called (or us the said compliant is a Public Servant and remains busy with his duties for the interest of public at large.
(E) To pass such order or orders as your Honors may deem fit and proper for the ends of justice.
(F) At the end it is also prayed that the complainant be permitted to submit additional / lacking document(s) if any which might have been left to have been annexed due to oversight."
4 Mr. Digant Popat, the learned counsel appearing for the writ applicants submitted that the writ applicant No.1 is licensed to manufacture drugs for sale under the provisions of the Act, 1940 and Rules 1945. It is submitted that in the licence issued under Rule 76 of the Rules 1945, the authority has mentioned the name of the competent technical staff. This, according to Mr. Popat, would clearly go to show that it is the competent technical staff, who can be held responsible for manufacturing of the drugs.
5 Mr. Popat submitted that Rule 76 of the Rules 1945 in itself is very clear that the technical staff appointed for the purpose of manufacturing would be responsible for manufacturing of the drugs.
Page 9 of 27R/SCR.A/748/2018 JUDGMENT 6 Mr. Popat further submitted that Rule 70A of the Drugs and
Cosmetics Act, 1970 provides that a loan license would be issued in Form 25A. Further, Rule 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 staff "under the direction and supervision" of which a drug 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 the disclosed "technical staff" to the exclusion of all the 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 the liability.
7 Mr. Popat placed strong reliance on a decision of the Supreme Court in the case of State of Haryana vs. Brij Lal Mittal and others reported in AIR 1998 SC 2327.
8 In such circumstances referred to above, Mr. Popat prays that there being merit in this application, the same be allowed and the proceedings be quashed so far as the applicants are concerned.
9 On the other hand, this application has been vehemently opposed by the learned counsel appearing for the respondents. It is submitted that more than a prima facie case is made out to prosecute the applicants for the alleged offence. Strong reliance is placed on a joint investigation report dated 18th March 2015. The report is extracted hereunder:
"In pursuance of Office order no NZ/CHSZO/INVEHM/2014 15/2851 dated 13/03 2015 received from the Assistant Drugs Controller (India) CDSCO, Sub Zone, Chandigarh, under signed inspector of CDSCO, along with Ms. Sonam Zangmo, Drugs Inspector, Baddi, HP, have visited the premises of M/s. Medipol Pharmaceuticals India Pvt. Ltd., 1199/3, Page 10 of 27 R/SCR.A/748/2018 JUDGMENT Bhud, Baddi, Distt Solan, H.P. On 18032015, to conduct the necessary Investigation/Inspection for Atorpol2O (Atorvastatine Tablets IP 20mg), B.No. TA'T2028, D/M:11/2014, D/E: 10/2016 declared as Not of Standard quality for the reason that the above product does not conform to LP. w.r.t the test for "related substances" by Govt. Analyst, CDL, Kolkata in Form 13 vide report no. 3211/2014SS/DCA (A)143/4218 dated 16.02.2015.
References:
1. Letter received from Joint Drugs Controller (India),CDSCO, Zonal office Ahmedabad vide ref. no. 15/1/2015NSQ/ 1392 dated 11.03.2015
2. Office order received from Assistant Drugs Controller (India) CDSCO, Sub Zone, Chandigarh, vide ref. no. NZ/CHSZO/lNVEmM/2014 15/2851 dated 13/03/2015.
During the visit the following technical personnel were present:
1. Mr. V.N. 0Za : Plant Manager
2. Mr. DK Tripathi : Sr. Manager Production
3. Mr. SC Goswami : QC Manager AtorpolZO (Atorvastatine Tablets 1P 20mg), B.No. TAT2028, D/M211/2014, D/E: 10/2016, Mfg. By Ms. Medipol Pharmaceuticals India Pvt. Ltd., 1199/3, Bhud, Baddi, Distt Solan, (HP). Sample of the said drug was drawn by Mr. Ganesh Nannaware, Drugs Inspector G), CDSCO, Ahmedabad and was declared as Not of Standard Quality for the reason that the above product does not conforms to 11'. w.r.t the test for "related substances" by Govt. Analyst, CDL, Kolkara in Form 13.
Manufacturing License No and its Validity:
MNB/06/317 (Form 25) & MB/06/318 (Form 28) dated 08/05/2006 and found renewed on Form 26 valid up to 07/05/2016.
Constitution details:
The firm is having following directors:
1. Mr. Umesh Gupta S/o Sh. Jagdish K. Gupta Page 11 of 27 R/SCR.A/748/2018 JUDGMENT
2. Mr. Yogesh Gupta S/o Sh. Jagdish K. Gupta Contact Details:
Address: M/s. Medipol Pharmaceuticals India Pvt. Ltd, 1199/3, Bhud, Baddi, Distt Solan, HP.
Tel.: 01795324100 & 01122384352 Fax: 01795246286 Email: [email protected] Contact person:
Mr. DK Tripathi (Sr. Manager Production) 093185424975 Mr. V.N OZA (Plant Head) 09318806887 As it is a product specific investigation and particularly for the AtorpolZO (Atorvastatine Tablets 1P 20mg), BNO. TAT2028, D/M:11/2014, D/E: 10/2016; Mfg by M/s. Medipol Pharmaceuticals India Pvt. Ltd., 1199/3, Bhud, Baddi, Distt Solan, (H.P.), so the scope of the inspection is kept limited up to the quality of the above mentioned product only.
1. The batch record for the subject batch AtorpolZO (Atorvastatine Tablets 1P 20mg), B.No. TAT2028, D/M:1 1/2014, D/E:
10/2016,was~reviewed and it has been observed that:
a. The manufacturing of the subject batch was commenced on 07th Nov 2014 b. The raw material was dispensed on 07th Nov 2014 c. The batch size of the batch is 3000000 Tablets. d. The firm performed the following activities during manufacturing of the subject batch:
Manufacturing Process As per BMR
Sifting / Screening '07/11/2014
Mixing '07/11/2014
Page 12 of 27
R/SCR.A/748/2018 JUDGMENT
Granulation '07/11/2014
Drying '07/11/2014
Sieving '08/11/2014
Compression '08/11/2014
Coating '09/11/2014
Packing '09/11/2014
e. The Active Pharmaceutical Ingredients (APls) was found purchased from approved vendor Atorvastatine Calcium IP, 68.355 Kg (Test report no. R09101401, rept. date 09/10/2014, Test report no. R20101407, rept. date 20/10/2014, Test report no. R20101408, rept. date 20/10/2014, Test report no. R20101409, rept. date 20/10/2014) manufactured by M/s Enaltec Labs and supplied by M/s Enaltec Labs Pvt. Ltd. (R09101401), manufactured by M/s Morepen and supplied by M/s RT Pharma (R20101407), manufactured by Dr. Reddy and supplied by M/s RT Pharma (R20101408) & manufactured by Dr. Reddy and supplied by M/s RT Pharma (R20101409).
f. The firm has prepared a bulk of 3000000 tablets (Report No. B071101 dated 08/11/2014) and as per their release order mentioned that it complying with prescribed standard as per I.P. g. The manufacturing of the batch was completed on 19/11/2014 and released vide report no. F071101 dated 19/11/2014 and found to comply all test parameters as per the specification which was found within the specified limit.
h. The dispatch details have been submitted by the firm and a total of 29602 Box (2960200 tablets) were dispatched by the firm (Transfer Slip no. F071101) on dated 19/11/2014.
i. A total of 200 tablets were drawn as control sample.
j. Firm has not recalled the batch till date.
Enclosures;
1. Product permission issued from SLA. (E/A)
2. Manufacturing License with approved tech staff. (E/B)
3. Constitution details (MOA). (E/C)
4. Copy of BMR with Analysis report and Dispatch details with approved vendor (E/D).Page 13 of 27
R/SCR.A/748/2018 JUDGMENT
Remarks:
The inspecting team verified all the available documents related to the manufacturing and quality control of the impugned Atorpol20 (Atorvastatine Tablets IP 20mg), B.N0. TAT2028, D/M: 11/2014, D/E:
10/2016, Mfg by M/s. Medipol Pharmaceuticals India Pvt. Ltd, 1199/3, Bhud, Baddi, Distt Solan, (H.P.).
On the basis of above observations the inspecting team is of opinion that the firm has added the required quantity of bulk drug for manufacturing of the said batch. However, considering the results as per the reports of Government Analyst, Inspecting team is of the opinion that action may be initiated as per "Guideline for taking action on samples of drugs declared spurious or not of standard quality in the light of enhanced penalties under the Drugs and Cosmetics (amendment) Act, 2008" as deemed fit.
Sd/ sd/
(Ms. Minakshi Vashistha) (Ms. Sonam Zangmo)
Drugs Inspector Drugs Inspector
CDSCO, Sub Zone, O/o State Drugs Controller,
Chandigarh Baddi, Dist Solan, H.P."
10 The learned counsel appearing for the complainant placed strong
reliance on a decision of this Court in the case of Rajender Singh Lamba and others vs. State of Gujarat reported in 2013(4) GLR 3263. According to the learned counsel appearing for the complainant, this Court in Rajender Singh Lamba (supra) has discussed and distinguished the Supreme Court decision relied upon by the applicants in the case of Brij Lal Mittal (supra) by relying upon the decision of the Supreme Court reported in (2010) 11 SCC 125.
11 In such circumstances referred to above, the learned counsel appearing for the respondents submitted that there being no merit in Page 14 of 27 R/SCR.A/748/2018 JUDGMENT this application, the same be rejected.
12 Having heard the learned counsel appearing for the parties and having considered the materials on record, the only question that falls for my consideration is whether the applicants should be prosecuted for the alleged offence by virtue of Section 34 of the Act, 1940.
13 Section 34 of the Act, 1940 is extracted hereunder:
"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 the 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 subsection 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 subsection (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 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."
14 Rule 76 of the Rues 1945 is extracted hereunder:
"76. Form of licences to manufacture drugs specified in Schedules C and C(1) excluding those specified in 2[Part XB and] Schedule X, Page 15 of 27 R/SCR.A/748/2018 JUDGMENT or drugs specified in Schedules C, C(1) and X and the conditions for the grant or renewal of such licences.-- [A licence to manufacture for sale or for distribution of drugs specified in Schedules C and C(1) other than 4[Large Volume Parenterals, Sera and Vaccines and Recombinant DNA (rDNA) derived drugs,], drugs specified in Part XB and Schedule X shall be issued in Form 28 and a licence to manufacture for sale or distribution of drugs specified under Schedule C and C(1) (other than 4[Large Volume Parenterals, Sera and Vaccines and Recombinant DNA (r DNA) derived drugs,], drugs specified in Part XB) and Schedule X shall be issued in Form 28B. A licence to manufacture for sale or for distribution of 4[Large Volume Parenterals, Sera and Vaccine and Recombinant DNA (r DNA) derived drugs] shall be issued in Form 28D. Before a licence in Form 28 or Form 28B or Form 28D is granted or renewed, the following conditions shall be complied with by the applicant:
(1) The manufacture will be conducted under the active direction and personal supervision of competent technical staff consisting at least of one person who is a wholetime employee and who is--
(a) a graduate in Pharmacy or Pharmaceutical Chemistry of 1[a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] of this rule and has had at least eighteen months' practical experience after the graduation in the manufacture of drugs to which this licence applies; this period of experience may however be reduced by six months if the person has undergone training in manufacture of drugs to which the licence applies for a period of six months during his University course; or
(b) a graduate in Science of [a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] of his degree has studied Chemistry or Microbiology as a principal subject and has had at least three years' practical experience in the manufacture of drugs to which this licence applies after his graduation; or
(c) a graduate in Medicine of 1[a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] with at least three years' experience in the manufacture and pharmacological testing of biological products after his graduation; or
(d) a graduate in Chemical Engineering of a University recognized by the Central Government with at least three years' practical experience in the manufacture of drugs to which this licence applies Page 16 of 27 R/SCR.A/748/2018 JUDGMENT after his graduation; or
(e) holding any foreign qualification the quality and content of training of which are comparable with those prescribed in clause
(a), clause (b), clause (c) or clause (d) and is permitted to work as competent technical staff under this rule by the Central Government.
Provided that any person who was approved by the licensing authority as an expert responsible for the manufacture of drugs for the purpose of rule 76 read with rule 78 as these rules were in force immediately before the 29th June, 1957, shall be deemed to be qualified for the purposes of this rule.
Provided further that for the drugs specified in Schedules C and C(1) meant for veterinary use, the whole time employee under whose supervision the manufacture is conducted may be a graduate in Veterinary Science or general science or medicine or pharmacy of a University, recognized by the Central Government and who has had at least three years' experience in the manufacture of biological products.
Provided also that for the medical devices, the whole time employee under whose supervision the manufacture or testing is conducted shall be--
(i) a graduate in Pharmacy or Engineering (in appropriate branch) from a University recognised by the Central Government for such purposes and has had at least eighteen months practical experience in the manufacturing or testing of devices to which this licence applies after his graduation; or
(ii) a graduate in science, from a University recognised by the Central Government for such purposes, with Physics or Chemistry or Microbiology as one of the subject and has had at least three years practical experience in the manufacturing or testing of devices to which this licence applies after his graduation; or
(iii) a diploma in Pharmacy or Engineering (in appropriate branch) from a Board or Institute recognised by the Central Government or the State Government, as the case may be, for such purposes and has had at least four years practical experience in the manufacturing or testing of devices to which this licence applies after his diploma; or
(iv) having a foreign qualification, the quality and content of training of which are comparable with those specified in clause (i), clause (ii) and clause (iii) and is permitted to work as competent technical staff under this rule by the Central Government.] Page 17 of 27 R/SCR.A/748/2018 JUDGMENT (2) The factory premises shall comply with the conditions prescribed in Schedule M and Schedule MIII in respect of medical devices.
(3) The applicant shall provide adequate space, plant and equipment for any or all the manufacturing operations; the space, plant and equipment recommended for various operations are given in Schedule M and Schedule M III.
(4) The applicant shall provide and maintain adequate staff, premises and laboratory equipment for carrying out such tests of the strength, quality and purity of the substances as may be required to be carried out by him under the provisions of Part X of these rules including proper housing for animals used for the purposes of such tests, the testing unit being separate from the manufacturing unit and the head of the testing unit being independent of the head of the manufacturing unit :
Provided that the manufacturing units which before the commencement of the Drugs and Cosmetics (Amendment) Rules, 1977, were making arrangements with institutions approved by the Licensing Authority for such tests to be carried out on their behalf may continue such arrangements upto the 30th June, 1977 :
Provided further that for tests requiring sophisticated instrumentation techniques or biological or microbiological methods other than sterility the Licensing Authority may permit such tests to be conducted by institutions approved by it under Part XV (A) of these rules for this purpose.
[(4A) The head of the testing unit referred to in condition (4) shall possess a degree in Medicine or Science or Pharmacy or Pharmaceutical Chemistry of a University recognized for this purpose and shall have experience in the testing of drugs, which in the opinion of the Licensing authority is considered adequate.] (5) The applicant shall make adequate arrangements for the storage of drugs manufactured by him.
(6)The applicant shall furnish to the Licensing Authority, if required to do so, data on the stability of drugs which are likely to deteriorate for fixing the date of expiry which shall be printed on the labels of such drugs on the basis of the data so furnished.Page 18 of 27
R/SCR.A/748/2018 JUDGMENT (7)The applicant shall, while applying for licence to manufacture patent or proprietary medicines, furnish to the Licensing Authority evidence and data justifying that the patent or proprietary medicines :
(i) contain the constituent ingredients in therapeutic/prophylactic quantities as determined in relation to the claims or conditions for which the medicines are recommended for use or claimed to be useful;
(ii)are safe for use in the context of the vehicles, excipients, additives and pharmaceutical aids used in the formulations and under the conditions in which the formulations for administration and use are recommended;
(iii) are stable under the conditions or storage recommended; and
(iv) contain such ingredients and in such quantities for which there is therapeutic justification.
(v) have the approval, in writing, in favour of the applicant to manufacture drug formulations falling under the purview of new drug as defined in rule 122E, from the licensing authority as defined in clause (b) of rule 21.] (8) The licensee shall comply with the requirements of "Good Manufacturing Practices" as laid down in Schedule M. Explanation: For the purpose of this rule, ["Large Volume Parenterals"
sera and vaccines and recombinant DNA (rDNA) derived drugs;] shall mean the sterile solutions intended for parenteral administration with a volume of 100 ml. or more (and shall include anticoagulant solutions) in one container of the finished dosage form intended for single use.] (9) The applicant shall make application for grant of licence for a drug formulation containing single active ingredient only in proper name.] 15 Form 26 in accordance with Rules 73 and 83 is extracted hereunder:
"FORM 26 [See Rules, 73 and 83] CERTIFICATE OF RENEWAL OF LICENCE TO MANUFACTURE FOR SALE OF DRUGS OTHER THAN THOSE SPECIFIED IN SCHEDULE X. Page 19 of 27 R/SCR.A/748/2018 JUDGMENT
1. Certified that licence no.MNB/06/317 & MB/06/318 granted 08 052006 to M/S Medipol Pharmaceutical India Pvt. Ltd. for the manufacture of the following categories of drugs being other than those specified in Schedule C, C(1) and X & drugs specified in schedules C & C(1) of the Drugs and Cosmetics Rules, 1945, at the premises situated at 1199/3, VIII, Bhud, Baddi, Distt. Solan n(H.P.) has been renewed from 08052011 to 07052016.
2. Name(s) approved (COMPETENT TECHNICAL STAFF)
1. Responsible for manufacturing: 1. Mr. M.L. Yadav B.Sc.
2. Responsible for Testing : 1. Mr.S.C. Goswami M.Sc.
3. Name of the Drugs:
Tables, Capsules, External Preparations & Liquid Orals (Non Betalectum) Tablets, Capsules, Dry Syrup & Dry Powder Injection (Betalectum).
Date: 26082011 Signature: sd/
Designation: State Drugs Controller"
16 The certificate of renewal of licence to manufacture for sale of
drugs other than those specified in Schedule X in Form 26 is extracted hereunder:
"FORM 26 [See Rules, 73 and 83] CERTIFICATE OF RENEWAL OF LICENCE TO MANUFACTURE FOR SALE OF DRUGS OTHER THAN THOSE SPECIFIED IN SCHEDULE X.
1. Certified that licence no.MNB/06/317 & MB/06/318 granted 08 052006 to M/S Medipol Pharmaceutical India Pvt. Ltd. for the manufacture of the following categories of drugs being other than those specified in Schedule C, C(1) and X & drugs specified in schedules C & C(1) of the Drugs and Cosmetics Rules, 1945, at the premises situated at 1199/3, VIII, Bhud, Baddi, Distt. Solan n(H.P.) has been renewed from 08052011 to 07052016.
2. Name(s) approved (COMPETENT TECHNICAL STAFF)
1. Responsible for manufacturing: 1. Mr. Sanjay Gupta B. Pharma.Page 20 of 27
R/SCR.A/748/2018 JUDGMENT
2. Mr. Sachindra Kumar B.Sc.
2. Responsible for Testing : 1. Mr.S.C. Goswami M.Sc.
3. Name of the Drugs:
Tables, Capsules, Dry Syrup, External Preparations and Liquid Orals (Non Beta Lectum) Tablets, Capsules & Dry Syrups (Beta Lactum).
Date: 3062016 sd/
State Drugs Controller"
17 The Supreme Court in Brij Lal Mittal (supra) held as under:
"8. Nonetheless, we find that the impugned judgment of the High Court has got to be upheld for an altogether different reason. Admittedly, the three respondents were being prosecuted as directors of the manufacturers with the aid of Section 34 (1) of the Act which reads as under :
"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 the 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 subsection 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."
It is thus seen that the vicarious liability of a person for being prosecuted for an offence committed under the Act by a company arises if at the material time he was incharge of and was also responsible to the company for the conduct of its business. Simply because a person is a director of the company it does not necessarily mean that he fulfills both the above requirements so as to make him liable. Conversely, without being a director a person can be incharge of and responsible to the company for the conduct of its business. From the complaint in question we, however, find that except a bald statement that the respondents were directors of the manufactureres, there is no other allegation to indicate, even prima facie, that they were incharge of the company and also responsible to the company for the conduct of its business.
Page 21 of 27R/SCR.A/748/2018 JUDGMENT
9. In Delhi Municipality v. Ram Kishan (1983) 1 SCC 1 : (AIR 1983 SC 67) while dealing with the applicability of Section 17 (1) of the Prevention of the Food Adulteration Act, 1954, which is in pari materia with Section 34 (1) of the Act, on similar facts, this Court observed as under :
"So far as the Manager is concerned, we are satisfied that from the very nature of his duties it can be safely inferred that he would undoubtedly be vicariously liable for the offence, vicarious liability being an incident of an offence under the Act. So far as the Directors are concerned, there is not even a whisper nor a shred of evidence nor anything to show, apart from the presumption drawn by the complainant, that there is any act committed by the Directors from which a reasonable inference can be drawn that they could also be vicariously liable. In these circumstances, therefore, we find ourselves in complete agreement with the argument of the High Court that no case against the Directors (accused Nos. 4 to 7) has been made out ex facie on the allegations made in the complaint and the proceedings against them were rightly quashed."
18 The normal rule in the cases involving criminal liability is against vicarious liability, that is, no one is to be held criminally liable for the act of another. This normal rule is, however, subject to exception on account of the specific provision being made in the statutes extending liability to others. Section 34 of the Act is an instance of the specific provision which, in case, an offence is committed by a company, extends criminal liability to every person who, at the time the offence was committed, was in charge of and was responsible for the company for the conduct of the business of the company. Section 34 of the Act contains conditions which have to be satisfied before the liability can be extended to the officers of the company. Since the provision creates criminal liability, the conditions have to be strictly complied with. The conditions are intended to ensure that a person who is sought to be made vicariously liable for an offence of which the principal accused is the company, had a role to play in relation to the incriminating act and further that such a person should know what is attributed to him to make him liable. In other words, person who had nothing to do with the matter need not be roped Page 22 of 27 R/SCR.A/748/2018 JUDGMENT in.
19 The question as to what should be the averments in the criminal complaint has come up for consideration before various High Courts in the country as also before the Apex Court, S.M.S. Pharmaceuticals Ltd. v. Neeta Bhall and another [2005 Cr.L.J. 4140] was a case under the Negotiable Instruments Act and dealt with Sections 138 and 141 thereof. In this case, a three Judge Bench of the Apex Court observed as under:
"To sum up there is almost unanimous juridical opinion that necessary averments ought to be contained in a complaint before a person can be subjected to criminal process. A liability under Section 141 of the Act is sought to be fastened vicariously on a person concerned with a company, the principal accused being the company itself. It is a departure from the rule in criminal law against vicarious liability. A clear case should be spelled out in the complaint against the person sought to be made liable. Section 141 of the Act contains the requirements for making a person liable under the said provision. That the respondent falls within the parameters of Section 141 has to be spelled out. A complaint has to be examined by the Magistrate in the first instance on the basis of averments contained therein. If the Magistrate is satisfied that there are averments which bring the case within Section 141, he would issue the process. We have seen that merely being described as a director in a company is not sufficient to satisfy the requirement of Section 141.. Even a nondirector can be liable under Section 141 of the Act. The averments in the complaint would also serve the purpose that the person sought to be made liable would know that is the case which is alleged against him. This will enable him to meet the case at the trial."
20 What is required under Section 34 of the Act is that the persons who are sought to be made criminally liable should be at the time the offence was committed, in charge of and responsible for the conduct of the business of the company. Every person connected with the company shall not fall within the ambit of the provision. It is only those persons who were in charge of and responsible for the conduct of the business of the company at the time of commission of the offence, are liable for criminal action. The liability arises on account of the conduct, act or Page 23 of 27 R/SCR.A/748/2018 JUDGMENT omission on the part of a person and not merely on account of holding an office or position in a company.
21 I am not impressed by the submission that as the drug is manufactured under the "direction and supervision" of the disclosed "technical staff" to the exclusion of all the others, the legislative intent of Section 34 of the Act can only be to make such staff / officers of a company vicariously liable thereunder as are named under the license. I am also not impressed by the submission that it is the conditions of license that have the effect of fastening the liability and that only by virtue of holding the post of a Director, the applicants Nos.2 and 3 are not liable to be prosecuted by fastening the vicarious liability under Section 34 of the Act, 1940.
22 Appointment of a technical staff is mandatory under the rules. The rules provide that the manufacture of a drug is to be conducted under the active direction and personal supervision of a competent technical staff consisting of persons with necessary qualifications as prescribed under the rules. It is no doubt true that the entire responsibility to maintain the quality of the drugs would be on the competent technical staff, but, that by itself is not sufficient to exonerate the Chairman or the Managing Director of the company from fastening vicarious liability under Section 34. To take such a view is very dangerous. At the same time, having regard to the provisions of the Act, 1940 and Rules, 1945, more particularly, when the duty and responsibility to maintain the quality of a drug is on the competent technical staff and if vicarious liability is to be fastened on the Directors of the company, then, in such circumstances, it is very much necessary to state in the complaint in so many words as regards the conduct, act or omission on the part of such Directors for not maintaining the quality of the drug and not merely on account of holding an office or position in a company.
Page 24 of 27R/SCR.A/748/2018 JUDGMENT 23 In the case on hand, I do not find any specific averments in the
complaint as regards the conduct, act or omission on the part of the two Directors, except the bald averment that they were incharge and responsible for the daytoday affairs of the company at the time when the offence was committed. I do not propose to lay down as a proposition of law that if the quality of a drug is not maintained according to the parameters, then only the competent technical staff can be held liable and not the Directors. However, in such circumstances, the complainant should be very specific in attributing a particular act or omission on the part of the Directors. It is the duty of the complainant to point out the lapse on the part of the Directors with some supporting materials.
24 Let me now look into the decision of this Court in the case of Rajender Singh Lamba (supra). In the said case, a complaint was lodged by a Senior Drugs Inspector under the Drugs and Cosmetics Act, 1940 and the rules framed thereunder alleging commission of the offence punishable under Sections 18(c) and 18(a)(i) read with Section 37 of the said Act. In the said case, a sample of a drug Methyl Ergometrine Injection I.P., Brand Ergomycin was obtained by the complainant and was sent for analysis to the Government Analyst. The report of the Analyst indicated that the main ingredient namely Methyl Ergometrine Maleate was totally absent. It was submitted that the company had appointed one Mr. Sachindra Kumar as the 'Manufacturing Chemist' and he was in overall incharge of the plant and responsible person under Section 34 of the Act. It was also submitted that it is only Mr. Kumar, who ought to have been arraigned as an accused and none of the Directors, could have been arraigned as accused. Reliance was placed on behalf of the applicants on the decision of the Supreme Court in the case of Brij Lal Mittal (supra).
Page 25 of 27R/SCR.A/748/2018 JUDGMENT A learned Single Judge of this Court negatived the contentions and held as under:
"7. The contention raised by the learned advocate for the applicants are required to be examined in the light of the aforesaid provisions. Strong reliance has been placed by the learned advocate for the applicants upon the decision of the Bombay High Court in the case of Ramprakash Gulati & Anr. v. State (supra) for the purpose of contending that in the absence of averments in the complaint to the effect that the applicants were responsible for and were incharge of the conduct of the business of the company, the complaint is required to be quashed as no offence can be said to have been committed by them. In this regard, it may be germane to refer to the decision of the Supreme Court in the case of Dinesh B. Patel & Ors. v. State of Gujarat & Anr., (2010) 11 SCC 125, wherein similar submissions had been made before the Supreme Court. Reliance had been placed on behalf of the appellants therein on the decision of the Supreme Court in the case of State of Haryana Vs. Brijlal Mittal, (1998) 5 SCC 343, wherein the court had observed that from the complaint in question, except for a bald statement that the respondents were directors of the company, there was no allegation to indicate, even prima facie, that they were incharge of the company and also responsible to the company for the conduct of its business. The Supreme Court in Dinesh B. Patel Vs. State of Gujarat (supra) held that the factual situation in both the matters was quite different which is apparent from the fact that firstly, the controversy of the complaint not having any necessary averments was not present before the High Court in the reported decision. Secondly, in that case, there was only a bald statement that the respondents were directors of the manufacturers. The court observed that in the case before it, the respondents were not arrayed only because they were the directors. That was certainly one reason. However, in addition to that, a statement has been made in paragraph6 of the complaint that by manufacturing of the medicine concerned for sale, the company and its directors had committed a breach of the Act. Thus, there was an allegation that the directors were privy to the manufacturing of medicine by the Company."
25 What weighed with this Court in Rajender Singh Lamba (supra) was the fact that the over and above the averments in the complaint that the accused being the Directors of the company were incharge and responsible for the conduct of the business of the company, a further statement had been made in the complaint that by manufacturing of the medicine concerned for sale, the company and its Directors had Page 26 of 27 R/SCR.A/748/2018 JUDGMENT committed a breach of the Act. The Court took the view that there was an allegation that the Directors were privy to the manufacturing of medicine by the company.
26 I am in complete agreement with the view taken by the Coordinate Bench of this Court. However, I am not satisfied and convinced with the contents and averments made in the complaint. To fasten vicarious liability under Section 34, the averments in the complaint should be very cogent, clear and specific, more particularly, as regards the conduct, act or omission on the part of the Directors. Before shifting the onus upon the accused to prove that the alleged offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence, it is necessary or rather obligatory to lay a foundation in the complaint by appropriate averments in that regard supported by some materials.
27 In view of the above, this application is partly allowed. The proceedings of the Criminal Case No.21827 of 2017 pending in the Court of the learned Chief Metropolitan Magistrate, Court No.1, Ahmedabad are hereby quashed so far as the applicants Nos.2 and 3 herein are concerned. The proceedings, in my view, are maintainable so far as the applicant No.1 herein is concerned i.e. the company as a legal entity. Direct service is permitted.
(J.B. PARDIWALA, J.) CHANDRESH Page 27 of 27