M/S. Cipla Ltd vs State Represented By on 11 August, 2016

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Madras High Court

M/S. Cipla Ltd vs State Represented By on 11 August, 2016

Bench: P.N.Prakash

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:11.08.2016

C O R A M

THE HONOURABLE Mr.JUSTICE P.N.PRAKASH

Crl.O.P.No.14985 of 2016

M/s. Cipla Ltd.,
S-103 to S-105, S-107 to S-112 & L-147 to 4-147-1,
Verna Industrial Estate, Verna, Salcette, Goa  403722,
Represented by Thiru Dr.Y.K.Hamied,
The Chairman and Managing Director,
Represented by its Power of Attorney Holder,
Mr.Paras Doshi, S/o.Niranjan Doshi, aged 38 years,
Having office at First Floor, Tower-A,
Peninsula Business Park, Ganpatrao Kadam Marg, 
Lower Parel,
Mumbai  400 013.	
				                     ...Petitioner
Vs.
State Represented by
T.S.Thamilselvi, B.Pharm,
Senior Drugs Inspector and Mylapore i/c,
Georgetown  I Range,
O/o Asst. Director of Drugs Control,
Zone-III,
DMS Campus, No.359 Anna Salai, 
Chennai  600 006.	                           	 ... Respondent

PRAYER:  Criminal Original Petition is filed under Section 482  of Cr.P.C seeking to call for the records pertaining to the Order dated 24.06.2016 in C.C.No.9161 of 2010 pending on the file of the Hon'ble IV Metropolitan Magistrate, Saidapet, Chennai and quash the same.

		   For Petitioner 		:  M/s.J.Sivanandaraaj

		   For Respondents	:  Mr.C. Emalias 
                                           	   Addl. Public Prosecutor

O R D E R

This criminal original petition is filed seeking to call for the records pertaining to the Order dated 24.06.2016 in C.C.No.9161 of 2010 pending on the file of the IV Metropolitan Magistrate, Saidapet, Chennai and quash the same.

2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

3. Pursuant to the order dated 19.07.2016 passed by this Court, it is seen that M.Satyasheel Desai-A3 and Santhosh S Naik-A5 surrendered before the IV Metropolitan Magistrate, Saidapet, Chennai on 08.08.2016 and they have been released on bail under Section 436 of Cr.P.C on they executing a bond for Rs.5,000/- with two sureties. As regards Dr.Y.K.Hamied-A2 and this Court vide order dated 04.08.2016 made in Crl.O.P.Nos.16886 and 16887 of 2016 has dispensed with his personal appearance.

4. Recording the same, this criminal original petition is closed.

ub										11.08.2016
To

1.The IV Metropolitan Magistrate, 
Saidapet, Chennai.

2.The Senior Drugs Inspector and Mylapore i/c,
Georgetown  I Range,
O/o Asst. Director of Drugs Control,
Zone-III, DMS Campus, No.359 Anna Salai, 
Chennai  600 006.

3.The Public Prosecutor,
High Court, Madras. 





























P.N.PRAKASH,J.

ub/sms



















Crl.O.P.No.14985 of 2016













11.08.2016

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