Citation : 2023 Latest Caselaw 4154 Tel
Judgement Date : 20 November, 2023
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
Writ Petition No.14209 OF 2016 Between:
Mrs. Megha More. ... Petitioner
And
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat,
Hyderabad and another. ... Respondents
And
Writ Petition No.11186 OF 2016
Between:
M/s.Trueweight Wellness Private Limited and another. ...Petitioners And The State of Telangana, Rep. by its Principal Secretary, Home Department, Secretariat, Hyderabad and another. ... Respondents
DATE OF JUDGMENT PRONOUNCED : 20.11.2023
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local newspapers may be allowed to see the Yes/No Judgments?
2 Whether the copies of judgment may
be marked to Law Reporters/Journals Yes/No
3 Whether Their Ladyship/Lordship
Wish to see their fair copy of the Yes/No
Judgment?
__________________
K.SURENDER, J
* THE HON'BLE SRI JUSTICE K. SURENDER
+ Writ Petition No.14209 OF 2016
% Dated 20.11.2023
# Mrs. Megha More. ... Petitioner
And
$ The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat,
Hyderabad and another. ... Respondents
+Writ Petition No.11186 OF 2016
Between:
# M/s.Trueweight Wellness Private Limited and another. ...Petitioners And $ The State of Telangana, Rep. by its Principal Secretary, Home Department, Secretariat, Hyderabad and another. ... Respondents
! Counsel for the Petitioners: Smt.Chandala Devi and M.Abhinay Reddy
^ Counsel for the Respondents: Government Pleader for Medical & Health
>HEAD NOTE:
? Cases referred
THE HONOURABLE SRI JUSTICE K.SURENDER
WRIT PETITION NOS.14209 AND 11186 OF 2016
COMMON ORDER:
1. Writ Petition No.11186 of 2016 is filed by petitioners/A1 and
A2 and Writ Petition No.14209 of 2016 is filed by petitioner/A3 to
quash the proceedings against them in C.C.NO.1933 of 2015 on the
file of III Additional Chief Metropolitan Magistrate, Nampally,
Hyderabad. The case is filed under Section 3(d) and Section 7, r/w
Serial No.9, 26 & 47 in schedule appended to Drugs and Magic
Remedies (Objections Advertisement) Act, 1954 (for short 'the Act').
Since the petitioners are shown as accused in the same case, they
are being heard together and disposed off by way of this Common
Order.
2. According to the 2nd respondent/Drug Inspector, on credible
information, the Drug Inspector along with other personnel on
05.06.2015 inspected the premises of True Weight Wellness Private
Limited and found certain products for marketing and distribution.
L.W.1 inspected the firm and identified 5 products which were
labeled in contravention of provisions of Drugs & Magic Remedies
(Objectionable Advertisements) Act, 1954.
i) 'Three grain Upma', labeled as combination of whole grain
oats, semolina rice flakes and vegetables makes this product very
good source of protein, fiber and complex carbohydrate and it is
also rich in B-Glucan a special type of fiber which is very beneficial
for lowering cholesterol and heart diseases.
ii) 'True weight wheat grass' labeled as that it is powerful
detoxifier and liver and blood protector. It increases red blood cell
count and lowers blood pressure. It cleanses the blood, organs and
gastrointestinal tract of debris. It stimulates the thyroid gland
correcting obesity and indigestion. It provides chlorophyll,
aminoacids, minerals, vitamins and enzymes.
3) 'True weight super fiber' labeled as super fiber is a perfect
combination of soluble and insoluble fiber sources which increases
metabolic rate. It is also beneficial in treating diabetes and high
cholesterol and weight loss.
4) 'True weight' tea tox labeled as boost metabolism perfects
detox for your body. Aids in weight loss.
5) 'True weight super juice' is labeled as super juice; it is
manufactured based on age old remedy, which is beneficial for your
health and weight loss.
3. In all the above products, the words used were found to be
misleading in nature and would influence the patient for self
medication. According to the Drug Inspector, the claims made by
the manufacturer as stated above were in violation of the provisions
of the Act of 1954, punishable under Section 7 of the Act.
4. The definitions under the Act are:
(a) advertisement‟ includes any notice, circular, label, wrapper or other document, and any announcement made orally or by any means of producing or transmitting light, sound or smoke;
(b) drug includes-- (i) a medicine for the internal or external use of human beings or animals;
(ii) any substance intended to be used for or in the diagnosis, cure, mitigation, treatment or prevention of disease in human beings or animals;
(iii) any article, other than food, intended to affect or influence in any way the structure or any organic function of the body of human beings or animals;
(iv) any article intended for use as a component of any medicine, substance or article, referred to in sub-clauses (i), (ii) and (iii);
(c) 'magic remedy' includes a talisman, mantra, kavacha, and any other charm of any kind which is alleged to possess miraculous powers for or in the diagnosis, cure, mitigation, treatment or prevention of any disease in human beings or animals or for affecting or influencing in any way the structure or any organic function of the body of human beings or animals;
5. Learned counsel for the petitioners submits that since it is
not claimed on the label of the items that it is a remedy or cure for
any disease and that it was a drug, the provisions of the Act do not
apply.
6. On the other hand, learned Government Pleader for Medical
and Health appearing for the respondents would submit that it is
mentioned on the label that it is for diabetes heart diseases and
obesity, which in itself is an advertisement for curing the said
diseases. As such, the claims and using the words diabetes, heart
disease and obesity on the labels was misleading and influence a
person for self-medication. In the consequence of such
consumption, public may have adverse affect on their health,
whoever consumes the products believing the false claims made.
7. All the labels of the products seized are filed before the Court.
As seen from the labels, it is no where claimed on the label that it is
a 'medicine' or a 'drug' for treatment or in any manner would cure
any disease. In fact, the products are certified by fssai (Food Safety
and Standards Authority of India). Food Safety and Standards
Authority of India is an authority to provide FSSAI license to every
food business and made compulsory to have a food license before
initiating the business. FSSAI license serves as a certification that
food business complies with food safety regulations set by
FSSAI. All Food business operators including pharmacies or
medical stores selling Health supplements or Nutraceutical
products need to apply for the FSSAI license or registration.
8. Standards for Health supplements and Nutraceuticals are
specified under Food Safety and Standards (Health Supplements,
Nutraceuticals, Food for Special Dietary Use, Food for Special
Medical Purpose, Functional Food, and Novel Food) Regulations,
2016; These regulations cover eight categories of Functional foods,
namely, Health Supplements, Nutraceuticals, Food for Special
Dietary Use, Food for Special Medical Purpose, Specialty food
containing plant or botanicals, Foods containing Probiotics, Foods
containing Prebiotics and Novel Foods.
9. It is not the case of the complainant Drug Inspector that the
products fall within the definition of a Drug. The complaint was not
filed for any penal consequences under the Drugs and Cosmetics
Act.
10. Under, The Food Safety and Standards Act, 2006, the Food
Safety Officer shall be responsible for inspection of food business,
drawing samples and sending them to Food Analyst for analysis.
After following the procedure, prosecution can be launched at the
instance of Commissioner of Food Safety.
11. The provisions of the Magic Remedies Act would apply if the
article or the substance sought to be sold, falls within the definition
of drug, but will not include any food item, which is apparent from
Section 2(b)(iii) of the Act.
12. It is not mentioned on the label that the item sold is any kind
of drug which would treat any disease. Admittedly, the products
are Upma, wheat grass, super fiber, tea tox and super juice. The
said food items will not fall within the definition of drug. A perusal
of the labels does not in any manner make any false claim of
treating any disease as a drug. However, a mention is made that
the food items are beneficial for health and ailments. It claims that
the food items would increase metabolic rate and beneficial for the
persons suffering from diabetes, high cholesterol and also would
result in loss of weight.
13. The label, as already stated does not advertise or relate to any
cures of diseases. The Act is intended to prohibit any claims of
magic remedies, for which reason, restrictions are put on the
advertisement.
14. In view of this Court's finding that the product sold does not
fall within the definition of drug and was sold as a food item
certified by fssai, the provisions of the Magic Remedies Act of 1954
do not apply. Prosecution if any can be launched by the Food
inspector, since the products were sold as 'food'.
15. In the result, the proceedings against the petitioners/A1 to A3
in C.C.NO.1933 of 2015 on the file of III Additional Chief
Metropolitan Magistrate, Nampally, Hyderabad, are hereby
quashed.
16. Accordingly, both the Writ Petitions are allowed.
Consequently, miscellaneous applications, if any, shall stand
closed.
_________________ K.SURENDER, J Date: 20.11.2023 Note: LR copy to be marked.
B/o.kvs
THE HON'BLE SRI JUSTICE K.SURENDER
WRIT PETITION NOS.14209 AND 11186 OF 2016
Dt. 20.11.2023
kvs
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