Dr Reddy'S Laboratories Ltd Plot vs State At The Instance Of Drugs Inspector on 19 August, 2008

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Karnataka High Court

Dr Reddy'S Laboratories Ltd Plot vs State At The Instance Of Drugs Inspector on 19 August, 2008

Bench: V Jagannathan

. ' " :Dr.:é;%I3mi%:%i/f<~%ady4  ' %%%%% W '
' V , (3't1air1nuan'i£s4I}.ircctcr 01' Dr.Re:dc1y's
*LabcratGz.'1'_&$ I.1;d'.- Pint N0. 16,IDA

VV _ Pvt Ltd,  '7£Z)ﬁ'i<::e "?-1-2'? Amceqwt
' ~ ,. « .4 _ Eﬁfjyderabagi 5000 18.

g  k';'~:.1m=:~i K;Saﬁsh Ready,

. ._  Director of ﬁr. Red<iy's
  _Laboratories Ltd. Plot N0. 16, IDA

'  " Ktithur, Shacinagar, Mchboob Nagar
' .4 .. 'District, C/0 M/s Girish Laboraterias

  

m THE HIGH comm' op' KARNA'rA1;A
cmcurr BENCH, GULBARGA  
Dated the 19th day of August   ; : : if  
:BEFoRE;    %k  A
THE HONBLE 
CRIMINAL r>E:':'1'i'€:)N. z1fJ0.V%?;84?Si  1

BETWEEN :

Dr.Reddy's     
Plot No. 16, .§{DA'_'K6th:gjr,   '
Mehboob Naga1*»..}3£1'1st1'ict,,.C3'/o. M"/s 
Girish Labe:at:3I*ie§fi.:Pxrt;' ~ Ltci. Réigx "
Office 7,~1----2'? A111::t::r'pet,.._Hy,derabad
5000 16,"'~:fr3p2fe$.;€:Iit<'JCl .by. 3  _ 4 " 

its Company Sacretazy ,.  '

Mr. V.VishWanath.   "

Kotfiur,  Mehboob Nagar
Distxict, £3/:2 -M15 Girish Laboratories

Pvt Ltd, Reg, Oﬁice 7« L2'? Amecrmt
Hyderabad 503016.

 Petitienerﬁ

 



{ By IBVA Assoeiates Sri K.G.Raghava1:,  " .

AND:

1. State at the instance <;:f[}1*; 1gs'::"' , 1 » A   
Inspector, Gtxlbarga Ci"I'C1C,"%Ofi"'iC€:()f " _

The Asst. {Drugs Congtmlier; . A  A'   '

Building, S.B.Co}1ege'Rcia;_1, Vikiya. _  " 
Nagar,(}u}ba1~ga-585 10$" _ V 

2. Shri G.V.R. Tagom A V   
Dimctsr 85 Aut11o'1*is.e!i'Si°griat0ry.pi' Dr.
Reddy's LaboI'atQ1fi§és;.VLVtd -§?l0t"'~NO;..2§6,"

IDA Koth.u;r,. Sh2é.driagar., Mehboczebﬁagar'
Eistxici', C»_{r'={) ?'5. Giiish 'Lab61*ato1ies Pvt.
Ltd. ::i%;»:;';g,;...V¢(.7;*~.f?."1is;cV 'E._- _.__1F*:.>.f7 * _'c@rpct

Hyde:jaLi._a¢1V5G0O.}6."_' H "  

. . .Respondents

(*3?  $i.I3§9;b:éﬁshetty, HCGP. )

  ﬂied {#83482 of Cr.P.(;':.
 . :sé}:i:. aside the order datad 31.033006

§ags¢a b3§.'t}§§3:;Pr1* JMFC in CC Nmﬂlﬁ/06 taking

_  ' 'gogaiiaﬁég  an Qffﬁﬂﬁﬁ under paraﬁﬁz 9 & i4«{1}
 x§I._71;Ligé" (PIice Cantml) Grater 1993 Elvis sx:=:ct:ion
_   _A3(12;(<:;f7 of Essenﬁal Ccmmodity Act 1955 P/U/S
%  -----.' §'(§§{A)(ii) of Essential Commedities Act R/W para 24
'4 DPQG $95 and also the order 9:' issuing summons

'4 via the petitierzers wide Axmexure 'A' and dismiss the

comylaint in CC Nc:.,71(}[{}6 pending on the fiia of Pr}.
JMFQ, C,':u1harga so far as the §&{.iti()}.'1€1'iS concemad



This petition coming on for orders this day; "1316

court made {he following :
O R D E R

Haard learned Government P1ead£:r.'fQ$V 1'sé » and the counsel appears for '' w 'V

2. This petition under .s'<:e:_tio11 4;8:"2 of in question the cognxzan' cc court and 'of éiixnmbns to the petitioners and is that the petiticner has been BECELAC capsulm (for U V us~";}~' arid the notifaczaijon dated by the NPPA is far faxing the ii} respect of the capsnlw which am mea;r7§ i- for Thempentiiz Use and the:-efom the Vcgﬁgtenﬁon 3f the mtitiener is that the capsuim that . V. 'fis manxﬁactmed by it am aunt meant for Propizylatztic Use and accardirlgly the gazette notiﬁcation in quastian is net appﬁazfgbie to the case ef the miiticinazz T§1emf<:r&, $2115: comzanae taken by the % 4 tria}. Ceurt arid issuing summons is 11nsustaiI1abié--,i11 law. The further geund urged are that "

under the Essentia} Commodities Act ' _ para-9 and 14(1) of the 1995 are to be tried by spa¢ia1'e§m¢ ask A 12AA 9f the EC Act. _ _ '_ I

3. Having thus, véansidéiﬁd Qounds relying on the Apex to tﬁcrein and the stag1d'i;9;}{e:1:3-.by herein that the Caps;i.;1e*« meant for Prophyiactic use anti Vftizfx Use, the question 0f pﬁoé " under the notiﬁcation dated

24. Emame appiicable wili net: arista. . tzma' 1 smart {night 11:: have axamixmd {ha va¥'iQ1§s.:_§;i§:1exux€s produced by the petitioner befere " to issue summons. AS such, the ordar of ¥;h$ Magistrate issuixzg summons cannet be sustained ' in Raw. Apart {mm this, ether éefect naticed is that:

the trial cuurt; has not perused the znataziais placed Kn-»:"k.o& by the ﬁwiritianar 311:1 the court even refe to them A. 3%"

5

«L '7WW ;

or statiﬁg that it has taken cogxiizancze of i:h§~~s.':l}'Vfi::{_}_.(:tj:_,_'-'»'se~£7 {G tria} ceurt mechanically ordered 3 ' ' the petitieners and for this Elie the triai court cammt be laW., *- : .. 2

4. For the afaresaid -»pctitio:1v--.is.-éillowed and proceeding '% CC' ordering $u.mmons to" V asidé.

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Karnataka High Court