Hon'ble Yogesh Chandra Gupta,J.
Supplementary affidavit filed today is taken on record.
By means this writ petition, the petitioner has prayed for quashing the first information report dated 18.6.2010 being case crime No. 412 of 2010, under section 275/420 i.p.c. & 18/27 of drugs and cosmetics act, 1940, police station Nawabad, District Jhansi.
Learned Cousnel for the petitioner submits that allegations in the first information report is only to the effect that the petitioner could not produce the licence under the 1940 Act. He further submits that the petitioner possesses valid licence, copy of which has been filed as Annexures-2 and 3 to the writ petition.
Issue notice to the respondent no. 3.
Learned A.G.A. has accepted notice on behalf of respondents no. 1 and 2.
Respondents are allowed four weeks' time to file counter affidavit. List thereafter.
In the meantime, the investigation may go on but the petitioner shall not be arrested in case crime No. 412 of 2010, under section 275/420 I.P.C. & 18/27 of Drugs and Cosmetics Act, 1940, police station Nawabad, District Jhansi till the submission of the charge-sheet under section 173(2) Cr.P.C.
Order Date :- 29.6.2010 LA/-