2005 CRI. L. J. 1601 ::2005 FAJ 224 ::2005 (3) RecCriR 797 ::2005 (1) AndhLT(Cri) 445 AP ::(2005) 1 ALD(CRL) 808 ::(2005) 2 EFR 588

Andhra Pradesh High Court

Hon'ble Judge(s): C. Y. Somayajulu , J

(A) Essential Commodities Act (10 of 1955) , S.11— Drugs and Cosmetics Act (23 of 1940) , S.21(4)— Cognizance of offences - Report in writing must be given by "Public Servant" - "Drug Inspector" being appointed by Central or State Govt. shall be deemed to be Public Servant - Hence, complaint filed by Drug Inspector - Sustainable in law. Penal Code (45 of 1860) , S.21— 1987 (1) ALT 348 and 1988 Cri LJ 1470, Foll. (Para 4 5 6) (B) Essential Commodities Act (10 of 1955) , S.7— Essential Commodities (Special Provisions) Act (18 of 1981) , S.12A— Commodities sold at alleged higher price - Plea that Court taking cognizance not a Special Court but a Sessions Court - Cannot be sustained - Vide earlier modification of Notification - State Government had designated Sessions Judge as a Special Judge. (Para 8) .....