Madras High Court
Unknown vs The State Represented By on 29 November, 2021
Crl.O.P.No.25879 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2021
CORAM :
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
Crl.O.P.No.25879 of 2017
and
Crl.M.P.Nos.14928 & 14929 of 2017
1.M/s.Medplus Pharmacy,
Unit of Optival Health Solutions Pvt. Ltd.,
No.65, Ground Floor, Senthil Nagar,
1st Main Road, Kolathur,
Chennai – 600 009,
Represented by its Director
K.Satya Murali Krishna.
2.K.Satya Murali Krishna
Director of M/s.Medplus Pharmacy,
Unit of Optival Health Solutions Pvt. Ltd.,
No.65, Ground Floor, Senthil Nagar,
1st Main Road, Kolathur,
Chennai – 600 009.
3.P.Appadurai
Manager-Operation,
M/s.Medplus Pharmacy,
Unit of Optival Health Solutions Pvt. Ltd.,
No.65, Ground Floor, Senthil Nagar,
1st Main Road, Kolathur,
Chennai – 600 009.
Page 1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.25879 of 2017
4.K.Naveen Kumar
Person Incharge
M/s.Medplus Pharmacy,
Unit of Optival Health Solutions Pvt. Ltd.,
No.65, Ground Floor, Senthil Nagar,
1st Main Road, Kolathur,
Chennai – 600 009. ... Petitioners
Vs.
The State represented by
The Drugs Inspector,
Villivakkam Range,
Zone-II,
Chennai – 600 006. ... Respondent
Prayer: Criminal Original Petition filed under Section 482 Cr.P.C., to call
for the records in C.C.No.2204 of 2015 on the file of the X Metropolitan
Magistrate, Egmore, Chennai, and quash the same insofar as the petitioners
are concerned.
For Petitioners : Mr.E.Kannadasan
For Respondent : Mr.R.Kishore Kumar
Government Advocate (Crl. Side)
ORDER
This Criminal Original Petition has been filed to quash the complaint
in C.C.No.2204 of 2015 on the file of the X Metropolitan Magistrate,
Egmore, Chennai, initiated under the Drugs and Cosmetics Act, 1940.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.25879 of 2017
2.Today, when the matter was taken up for hearing, the learned
counsel for the petitioners fairly submitted that, in similar matters, this
Court had dismissed the quash petitions, however, granted an order
dispensing with the personal appearance of the petitioners before the trial
Court, and hence, prayed that the same indulgence may be shown in this
matter also.
3.In view of the submission made by the learned counsel for the
petitioners, this Criminal Original Petition is dismissed. Consequently,
connected miscellaneous petitions are closed.
4.However, the petitioners are at liberty to raise all their defence
before the trial Court. The personal appearance of the petitioners/accused
before the trial Court is dispensed with, except for receipt of copies,
answering the charges, questioning under Section 313 Cr.P.C., passing of
judgment, or on any other date as may be required by the trial Court.
mkn 29.11.2021
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.25879 of 2017
N. SATHISH KUMAR, J.
mkn
Internet : Yes
Index : Yes / No
Speaking order / Nonspeaking order
To
1.The X Metropolitan Magistrate,
Egmore,
Chennai.
2.The Drugs Inspector,
Villivakkam Range,
Zone-II,
Chennai – 600 006.
3.The Public Prosecutor,
High Court, Madras.
Crl.O.P.No.25879 of 2017
29.11.2021
https://www.mhc.tn.gov.in/judis
