K. JOY KUTTY Vs STATE OF M.P. .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000135-000135 / 2006
Diary number: 26987 / 2004
Advocates: GAGRAT AND CO Vs
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 135 OF 2006
P. JOY KUTTY ..... APPELLANT
VERSUS
STATE OF M.P. & ORS. ..... RESPONDENTS
O R D E R
We have heard the learned counsel for the parties.
We find that the High Court was right in observing
that triable issues exist in the matter in the light of the
fact that dextrose content was found to be 96.11% whereas
it should have been 99%. Mr. U.A. Rana, the learned
counsel for the appellant has raised certain basic issues
with regard to the misbranding etc. based on the judgment
of the Gauhati High Court in Glaxo India Ltd. & Ors. v.
State of Assam & Ors. 2003 (1) FAC 233.
We feel that these matters have to be considered by
the trial court keeping in view of the rules framed in the
year 2004.
With these observations the appeal is dismissed.
........................... J
[HARJIT SINGH BEDI]
...........................
J [CHANDRAMAULI KR. PRASAD]
NEW DELHI OCTOBER 27, 2010.