Karnataka High Court
M/S.Alfred Berg And Co. (I) Pvt. Ltd. vs State Of Instance Of Assistant Drugs ... on 17 August, 2010
W C§"§.?7. NOYQSQ Q? 281$ 11'? THE HIGH CGURT OF KARNATAKA CIRCUIT BEZSECH AT DHARWAE mmm THIS mg 1% my' GP' mags?
BEFGRE % THE HQNBLE MR§JUsTzCEg;RAL1_:«i:a{::;g~;1§z3;;I« V _ <::mv1:N'AL, PETITIGN BET'WEElN:
Au . 5f3~?§"1;~3j'€i;;'iE=1"1_Ei~f, H 2 §«1.V,:"s. V%;'}:?;'<:s.:':<:; Pharmaceuticafig §_A:é,, A Kaiiabéfipizram Dist, Tami} Nada; MPETmgNEE%S « G.B6$u:°e§é§g fi;[email protected];C~} in M/S Aifred Berg & C0. "§?v'tE L§i:d".«,°. 0285 Sidco, Pharmafg::euti'g:a1.4V"~f'_--.._V ' ' Cempiex, §5§ia§E:'u1"~:6'03'E. 10, _ V "
§{anche<~:=:pu:f_a1'ri" "'iI)?7i__s:.;',;..fETa;:'n.iE" _N%a,d:_.2; R69. by {ES 13iff:7Qfor. ' *
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Di;:*eC?o:",..E\r'{;'--s A1§;e°&'«.._T'Te.r§g--~& Co {I} Pvt, btda' C98, S~%,c4ic0 Fha:r*sj_az:é'utica§ CQ:;1pie;%i; fij:Ee.thur-"€~Gf3'1 IO, Kginchespufam Qistw Tamil 1''«Ea&L2' " _Ma;'%.§ifac§€1v:_i1*g,.g Chemist, C}4~28.,Si§£;§::f} Phaymaceutical CQE1'£§';rl8X, A1athi1§1»6Q3§ 105 pr°o«::e§:;e<;fiiz?'3_(.f2;'s b:éf6.r¢v_'__§hr: Trial Court; He further cantendg that §%;~t§;.;;gA}:« campiaémz cama to 'me fiieé after expiry sf ' §:*9€eé.d£':fi:;g$ :31': $15 saié C8;,S€ camzot be guagheé "..:'i»véAa; s:21AuCV'E': ag 'aha mpart :33' the fimaiyst in Farm N0' E 3 has €.:s§.9 Nr;>.17§E9 9? 293,9 : 7 : éfnérsfare, the compiamt itself is 31.3': ma.iz:'%:ai::ab§€: as thé SS6 'Being fiiéd afzer expiry 0? {$15 fife cf the gaid dr1;':§; and hence, an 'EMS gzaaznd aisa 'the entire Eiabie to be quasheé.
:2. gm»; Pfiegtkhirgdi, the:'i¢a::':1?e::i. H'fIiG?: , 3-f"e£;m':g»:;g 110 {he statement if ob}<?, ~::_,{£*;;:1s, A'{%Eed;_ :3?'- r6sp0ndent+-State {3£}1"1;:{%:';i;:V:*i.§:iS' gample cf the saié drug was éraxx-3:1 fzG%ri:'v&tH€:_.:PH;Cv_,' %§é .aCcused E\3'0.E, being <35 accused No.12 to 4, are not entitled ta supfiziy <3? £3: and therefore, §'10n~S"L;1pp1y 3f the Sa.§3dL.__4ei::-;:,1§.V':.?;?s_<--§i*:.Et *'c;éi;i_:af:@t be a gr9u:1& 't0 quash the *€.}°:~:§.'l.i€a3 Saéfi drugg an fiqat graund aiscg the E ' *-vase»-H»,',,,9..,M._.Vv,, "<'-'('§""
*{s:1'a.i§i:r:g_ 'af:afipiicatian :9 that effect :9 the Couzi. in this
--V <:eu:;i'se;}"-- Afc%:f".V the peté::iene"rs~ac.cuse§; the camjsigirzt, "'V.:L'w'ir:.£<:-Ir; E53 besn ffizté afier expizj; of Eife of $216 drug in qi;.:«es:i<3':r:, {:a:m0'€ be enteriaineé, fherefareg an Tziiés Q:-LP. :»4a.?a59 of 2am ; 1.3 :
gr anaiysisx if ma: right is ii? ha exetscflséd, as an 'aha data of fixercise af the said right, tha fife cf tha dfiig in question shsuéd :10: have expireé, if the Eifg ef ihegirug expirss at Eihe stage: 0f filing tbs cGmp7Eai.nt} the fighé of ihe accused {5} have the sample gubjected {:3 further iestf ar:E3;':yié'i~é;; ¥&'Gfi}f§ 15; it is not in d;§s 5é--2te7_Vth§;.f .as_'<§fé1:318 date of {fling of the cempiaintby the,..r:rfé11.p12§.i;r§.ar;{;'.!:§:'é. ii%"e <3? ihe drug in question €i:g:$};re_c:L:V.i:9i,iV'sr:'1i;ch as, while the date 0f eX1§izty"::r.2{¢i;_:§ the complaint was q»-V}:-.,n»':r flied dz; "'§T§'er_sfo.:'>e, the accused imtf his right :0 <:~a;'13e sf said drug Subjécted ta f:2rt];f2,§§.%::9' anaEysVis;.,§€" tesfit by the Geverrzmfim: Anaiyst by %}i~€?;%"--._{.>f"%3af{%3*_~--:fI§é{{é:3 33 righfijr submitteé by 'aha 1ea§":'1eC§ K Crap M17359 e::=f 231% : E4 :
gxfzsamé alas 221'; f'L%_1"'fi.'1$§' pmcaedirzgs in the said case a::<:= 'ziabie to be quaghed.
E6. For the masons afamsaisi, ths pregent pfiitian filed Elflfifii" Sectiam 48:2 ef C.r.P.C« degezm-"es and ali further praceedings in penéing on the file 0? the 1earn€{d§A»C1';"§i«_ u &ITv€FC, Savammr, District }iVaiV€fi».:,4'v&§: :éS§;§:"¥'€>f§} }5€ against 333 the petitioners"i'*;:f%:feén %¥§f'1'(.)V_ ::;;i%vV%f§é<::'1:ix7e1y; accused N031 ta 3' S345"'}:5V:%{§§;§«3;§g,§.§«;;gg«,«fife ifiélbje {Q 393 qL§.aSh{3d as against aTcV;<T:L:_sL§ C_i b§§}o;14 z§I::~;:<}'.7-though he has not jcfinfid %:7r1é'.§g3v€:f§it%,05r=:.c:é":::. §1",1'thiS petition.' The :'€&SOI."'} is, "3 in the Vab_fS;z::«r}é€_ accused N03,} [0 C) that saici pita-g:ee:ié.r:gs '<:ar:;f;otA.b€ con:;izmed against: accused. No.4 ' ;<i::.E_3,--;..j;é7'}*fz<s..%VAi';<:: ihe emglgyee of Accused Ne} Company. 'Bé3§é@?s is the setiieé Eaw that if mg 3.CC'{§:S€"3é whe 8;pupi".'.9::Sa:'_":}'§ xiihe High Cam"? under Szeciéan 482 C1196, and VE:};'1<:aacc'us€<i Wha {E9 30%; da SC}? 332:: an 'me gains §a<:e':ing, ::E':e accused ma: appmachéng the High {iaurt may aisa CFC?' §\Ea,?GS'3' Of 231% be gramed, an the gzmgrné 0? pa.riiy; {E15 same reiésf that may be g1"a:.1*';eC§ :0 the accuseé approa{:h.i:'1g {he Eiigh. Court. in $316 i1'i.S7:8:1'}t case, it is net {£25 case (ff-fiha preseczzticm that the said groceedings can against &C<i:'L'£Sef-id No.4 6:12}: despite quasbeé as against A1 ':0 A3.
1?'. in the': :°es":/zit, thrj, p§'€se'13:t"§::etii::'o;ri'.ES' §_1e:§3:;1éyV aliowedy AEE furt%1erA._mroceedir.1_gS "i--:f1; .Ca$e are hereby quashed z9:§géinSf'.ai§_'Vih§2.Vargéfiffgéfi N031 ta 4 therein. Ail the =a.C C1i;§;_e:d' in case are hereby discharged the x{§E"[;e:1.<!::é'z;'r:+€iEér__Se{:tior1 27(d) of the D & C AC3 §;¥.{';§1dT'S,' if ézigfl executed by the accuged thefeifi _3§1'aEE ';s::a;'3%C%T~ .¢ emc@EEed. we
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