Kerala High Court
Indira Bhaskaran vs Drugs Inspector (Addl.I) Office on 21 July, 2006
Author: J.M.James
Bench: J.M.James
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 4538 of 2006()
1. INDIRA BHASKARAN, W/O. BHASKARAN NAIR,
... Petitioner
Vs
1. DRUGS INSPECTOR (ADDL.I) OFFICE
... Respondent
For Petitioner :SRI.GRASHIOUS KURIAKOSE
For Respondent : No Appearance
The Hon'ble MR. Justice J.M.JAMES
Dated :21/07/2006
O R D E R
J.M.JAMES, J.
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B.A.4538/2006
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DATED THIS THE 21ST DAY OF JULY, 2006
O R D E R
The petitioner is the accused, in S.T.No.1628/2005 on the file of the Judicial Magistrate of First Class, Mattannur. The petitioner is stationed in Gulf, with her husband. Therefore, she could not be present before the Court, when the case was taken up. But her brother, who was managing the Ambika Medicals, licensed in her name, was present before the Court, he being the second accused. The allegation, as found in the instructions, supplied by the Drug Inspector to the prosecution, is that at the time of inspection of the Drug Inspector, there was no registered pharmacist. Therefore, an offence under Section 27(d) of the 'Drugs and Cosmetics Act', 1940, had been registered against the petitioner, as the first accused and her brother, as the second accused. The petitioner is now in this country. Hence she is before this Court, under Section 438 Cr.P.C. B.A.4538/2006 2
2. The punishments, prescribed under Section 27(d) is upto a period of two years. Considering the facts that are placed before me, particularly that 'Ambika medicals' is managed by the second accused, her brother, though the petitioner, first accused, is a licensee, I direct the petitioner to appear before the Judicial Magistrate of First Class, Mattnnur, on the next posting date and move an application for bail, in which event, the learned Magistrate shall allow her to be on bail, imposing such conditions, which are deemed necessary.
The application is disposed of as above.
J.M.JAMES JUDGE mrcs