1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.                  OF 2023

(@ SPECIAL LEAVE PETITION (CRL.) No.9978 OF 2022)

S. ATHILAKSHMI      ……Appellant(s)

Versus

       THE STATE REP. BY THE DRUGS          ..…Respondent(s)

       INSPECTOR

J U D G M E N T

SUDHANSHU DHULIA, J.

Leave granted.

2. The   Appellant   before   this   Court   is   a   registered   medical

practitioner who is presently working as an Associate Professor

and the Head of Dermatology Department, in the Government

Omandurar Medical College, Chennai. In the past, she has held

the post of Assistant Professor and Civil Surgeon at Royapettah

Medical College.     It is permissible for her under the law to

2

practice medicine when she is not performing her official duties.

The Appellant, in her individual and independent capacity was

carrying on her medical practice at a premises which is No. 87,

Red Hills Road (North), Villivakkam, at Chennai.  It is here that

she could be consulted and where she meets and examines her

patients. 

3. An  inspection  was   made   on  the  above   premises   by  the

Drugs   Inspector,   Villivakkam   Range   on   16.03.2016.   As   per

inspection   report,   the   Drugs   Inspector   found   the   following

medicines in the inner room of her premises. 

S No. Name of Drug Quantity M.R.P (Rs.)

1.Denidol Lotion

50ml

1 No. 198.50

2.Salico Lotion 30ml 4 Nos. 75/30 ml.

3.A­CN Gel 20 gms 1 No. 98/20gms

4.Tebir Gel 10 gms 9 Nos. 47.90/10gms

5.Soltop­S.6% Lotion (30ml) 4 Nos. 125/30ml

6.Mycotin Cream 15 gms 3 Nos. 115/15gms

7.Mopry 2% Ointment 4 Nos. 75.60/5gms

8.Momtop­S Ointment 

(10gms)

1 No. 145/10gms

9.ESM Cream (10gms) 4 Nos. 76/10gms

3

10.Nu­Whitified Ointment 

(20gms)

7 Nos. 40/20gms

11.Momesone Cream (15gms) 3 Nos. 82/15gms

12.Sudif Cream (10gms) 4 Nos. 99/10gms

13.CAP Gel (15gms) 1 No. 156/15gms

14.Kenozole Cream (30gms) 2 Nos. 130/30gms

15.Soltop­S 3% Ointment 1 No. 125/30gms

16.Zylo AC gel 2.5% (20gms) 1 No. 99.74/30gms

17.Ketzi cream (30gms) 1 No. 99.47/30gms

18.Ketoff lotion (60ml) 2 Nos. 150/60ml

The   Drugs   Inspector   also   referred   to   certain   sale   bills   of

medicines which are as follows:

Sr.

No.

Bill No. & Date Name of the Drug Qty. Sold

1 409 dated 

24/02/2016

Mycotin Cream

Nufoce Power

Certrezol – L tablets

1 No.

1 No. 

10 Tablets

2 423 dated 9/03/2016 Certivera Lotion

ESM Cream

ILor or Tablets

Cetrezol L Tablets

1 No.

1 No.

10 Tablets

10 Tablets

3 426 dated 

11/03/2016

Adixied Tablets

CAP Gel

AFK Lotion

CAN Soap

Zit care Tablets

2 Strips

1 No.

1 No.

1 No.

2 strips

4 424 dated 9/03/2016 P Scab Lotion

1 for Tablets

Loxip Tablets

1 No.

10 Tablets

10 Tablets

5 428 dated 

11/03/2016

Cultivera Location

Momesone Cream

Cetrezol – L tablets

1 No.

1 No.

10 Tablets

4.The Drugs Inspector thereafter moved an application for

obtaining   sanction   from   the   office   of   the   Director   of   Drugs

4

Control, Tamil Nadu, Chennai­06 on 22.09.2016 which was given

to him on 23.01.2018. Consequently, the Drugs Inspector filed a

complaint before the Court of X Metropolitan Magistrate, Egmore,

for prosecuting the Appellant under Section 18(c) of the Drugs

and Cosmetics Act, 1940 punishable under Section 27(b)(ii) of the

Act. 

5.Aggrieved   by   these   proceedings,   the   Appellant   filed   an

application under Section 482 of the Code of Criminal Procedure,

1973 before the High Court of Madras for quashing the criminal

proceedings. Her petition was dismissed by the Ld. Single Judge

on 21.06.2022. Aggrieved by this, the Appellant has filed Special

Leave Petition before this Court against the order of the Single

Judge. 

6.Under   Section  18  of  Drugs  and   Cosmetics   Act   1940,   a

prohibition has been imposed as to the manufacture, sale etc. of

certain drugs and cosmetics.  Section 18 reads as follows:

18. Prohibition of manufacture and sale of certain drugs

and cosmetics. —       From such date as may be fixed by the

State Government by notification in the Official Gazette in this

behalf, no person shall himself or by any other person on his

behalf— 

(a) …………………………………..

(b) [sell or stock or exhibit or offer for sale,] or distribute

any drug   [or cosmetic] which has been imported or

5

manufactured in contravention of any of the provisions

of this Act or any rule made thereunder;

(c) [manufacture for sale or for distribution, or sell, or

stock or exhibit or offer for sale,] or distribute any drug

[or cosmetic], except under, and in accordance with the

conditions of, a licence issued for such purpose under

this Chapter: 

Provided that nothing in this section shall apply to the

manufacture, subject to prescribed conditions, of small

quantities of any drug for the purpose of examination,

test or analysis: 

Provided   further   that   the   [Central   Government]   may,

after consultation with the Board, by notification in the

Official   Gazette,   permit,   subject   to   any   conditions

specified in the notification, the [manufacture for sale or

for distribution, sale, stocking or exhibiting or offering

for sale] or distribution of any drug or class of drugs not

being of standard quality.

The punishment for contravention of Section 18(c) is provided

under Section 27(b)(ii) which reads as follows:

27.   Penalty   for   manufacture,   sale,   etc.,   of   drugs   in

contravention of this Chapter— Whoever, himself or by any

other   person   on   his   behalf,   manufactures   for   sale   or   for

distribution, or sells, or stocks or exhibits or offers for sale or

distributes—

(a) xxxxxxxxxxxxxxxxxx

(b) any drug –

(i) xxxxxxxxxxxxxxxxxx

(ii) without a valid licence as required under clause (c) of

section 18, shall be punishable with imprisonment for a term

which   shall   [not   be   less   than   three   years   but   which   may

extend to five years and with fine which shall not be less than

one   lakh   rupees   or   three   times   the   value   of   the   drugs

confiscated, whichever is more]: 

Provided   that   the   Court   may,   for   any   adequate   and

special   reasons   to   be   recorded   in   the   judgment,   impose   a

sentence of imprisonment for a term of [less than three years

and of fine of less than one lakh rupees]; 

6

7.As we can see the prohibition under Section 18(c) is on the

manufacturing, distribution, stocking or exhibition of medicines

for the purposes of sale. The charge in the present case is that

the   Appellant   had   “stocked”   medicines   for   “sale”.   The   entire

emphasis is on “sale” of these medicines. This is evident from the

sanction being sought by the Drug Inspector from the office of the

Director, Drugs Control, Tamil Nadu wherein as per the sanction

letter   dated   23.01.2018,   he   had   said   that   the   Appellant   be

prosecuted for the contravention of:

“Section 18(c) of Drugs and Cosmetics Act 1940 for having ∙stocked

drugs for sale and sold the drugs without having a valid drug

license, which is punishable under section 27(b)(ii) of the said Act”.

Thus, as per the prosecution she had stocked the drugs and sold

them. What the Director of Drugs Control and the High Court lost

sight of is the fact that the Appellant is a registered medical

practitioner, her area of specialization being dermatology. She

has an M.D. (DVL) degree in this specialisation. It is not a case

that she had opened a shop in her premises from where she was

selling drugs and cosmetics across the counter! It is possible that

she was distributing these drugs to her patients for emergency

uses and thus she is protected by the Act itself. Schedule (K)

7

which is a part of the Drugs and Cosmetics Rules, 1945 provides

an exemption which we shall examine hereafter. 

8.Under Section 33 of the Act, the Central Government can

make rules which have to be laid before the Parliament for its

ratification under Section 38 of the Act. These rules have been

framed which is known as Drugs and Cosmetics Rules, 1940.

Rule 123 of the rules exempts certain drugs from the provisions

of Chapter IV of the Act (which includes both Section 18 and

Section 27 referred above, which are penal provisions), under

certain conditions Rule 123 reads as under: 

“123. The drugs specified in Schedule K shall be exempted from

the   provisions   of   Chapter   IV   of   the   Act   and   the   rules   made

thereunder to the extent and subject to the conditions specified in

that Schedule.”

Entry No. 5 under Schedule (K) are the drugs which are supplied

by a registered medical practitioner with which we are presently

concerned.     The   relevant   provision   of   Schedule   (K)   reads   as

under:­ 

Schedule K

(See Rule 123)

Class of Drugs Extent   and   Conditions   of

Exemptions

1.xxxxxxxxxxxx xxxxxxxxxxxxxxxxx

8

2. xxxxxxxxxxx xxxxxxxxxxxxxxxxx

3. xxxxxxxxxxx xxxxxxxxxxxxxxxxx

4. xxxxxxxxxxx xxxxxxxxxxxxxxxxx

5.   Drugs   supplied   by   a   registered

medical   practitioner   to   his   own

patient   or   any   drug   specified   in

Schedule C supplied by a registered

medical practitioner at the request of

another   such   practitioner   if   it   is

specially prepared with reference to

the condition and for the use of an

individual   patient  provided   the

registered medical practitioner is not

(a)   keeping   an   open   shop   or   (b)

selling   across   the   counter   or  (c)

engaged   in   the   importation,

manufacture, distribution or sale of

drugs   in   India   to   a   degree   which

render him liable to the provisions of

Chapter IV of the Act and the rules

thereunder.

All the provisions of Chapter

IV of the Act and the Rules

made   thereunder,   subject   to

the following conditions:

  [1.   The   drugs   shall   be

purchased only from a dealer

or   a   manufacturer   licensed

under   these   rules,   and

records   of   such   purchases

showing   the   names   and

quantities   of   such   drugs,

together   with   their   batch

numbers   and   names   and

addresses   of   the

manufacturers   shall   be

maintained.   Such   records

shall be open to inspection by

an Inspector appointed under

the   Act,   who   may,   if

necessary,   make   enquiries

about purchases of the drugs

and   may   also   take   samples

for test.] 

2.   In   the   case   of   medicine

containing   a   substance

specified in [Schedule G, H or

X] of the following additional

conditions   shall   be   complied

with:­ 

a.   the   medicine   shall   be

labelled with the 

name   and   address   of   the

registered   medical

practitioner   by   whom   it   is

supplied; 

b.   if   the   medicine   is   for

external   application,   it   shall

be   labelled   with   the   words

[***]   “For external use only”

―

or, if it is for internal use with

the dose; 

c. the name of the medicine or

9

ingredients of the preparation

and   the   quantities   thereof,

the dose prescribed, the name

of the patient & the date of

supply and the name of the

person   who   gave   the

prescription shall be entered

at   the   time   of   supply   in

register to be maintained for

the purpose; 

d.   the   entry   in   the   register

shall be given a number and

that number shall be entered

on the label of the container;

  e.   the   register   and   the

prescription, if any, on which

the medicines are issued shall

be preserved for not less than

two years from the date of the

last   entry   in   the   register   or

the   date   of   the   prescription,

as the case may be.

3.   The   drug   will   be   stored

under   proper   storage

conditions as directed on the

label.]

4. No drug shall be supplied

or dispensed after the date of

expiration of potency recorded

on   its   container,   label   or

wrapper or in violation of any

statement   or   direction

recorded   on   such   container,

label or wrapper.]

(emphasis supplied)

It is not the case of the prosecution that the Appellant was selling

drugs from an open shop across the counter. She is a senior

10

doctor who is engaged as an Associate Professor and Head of

Department, Dermatology in a Government Medical College, and

being a medical practitioner, under certain conditions, she is also

protected under the law which has been referred to above. 

9.Considering the small quantity of medicines, most of which

are in the category of lotions and ointments, it cannot be said by

any stretch of imagination that such medicines could be ‘stocked’

for sale and would come in the category of stocking of medicines

for the purpose of sale.   When small quantity of medicine has

been found in the premises of a registered medical practitioner, it

would not amount to selling their medicines across the counter

in an open shop. In fact, this is not even the allegation against

the Appellant. Undoubtedly, the provisions of Section 18 and 27

are   relevant   provisions   under   the   law,   which   have   a   social

purpose,   which   is   to   protect   ordinary   citizens   from   being

exploited  inter alia,  by unethical medical practitioners, and for

this reason the punishment under Section 27 can extend up to 5

years under the law, and has a minimum punishment of 3 years.

But   given   the   facts   and   circumstances   of   the   case   and

considering   that   the   Appellant   is   a   registered   medical

11

practitioner, along with the fact that the quantity of medicines

which have been seized is extremely small, a quantity which can

be easily found in the house or a consultation room of a doctor,

in our considered view no offence is made out in the present

case. In fact, an exception has been created under Schedule ‘K’

read with Rule 123 to the rules, the appellant ought to have been

given   the   benefit   of   these   provisions   and   such   a   registered

medical practitioner should not have been allowed to face a trial

where in all likelihood the prosecution would have failed to prove

its case beyond reasonable doubt.  The learned single judge while

dismissing   the   application   under   Section   482   Cr.P.C   of   the

appellant has relied upon a decision of this Court: 

"9. It is too late in the day to seek reference to any authority for

the proposition that while invoking the power under Section

482 Cr.P.C. for quashing a complaint or a charge, the Court

should not embark upon an enquiry into the validity of the

evidence   available.   All   that   the   Court   should   see   is   as   to

whether there are allegations in the complaint which form the

basis   for   the   ingredients   that   constitute   certain   offences

complained of The Court may also be entitled to see {i) whether

the preconditions requisite for   taking  cognizance  have been

complied with or not; and {ii) whether the allegations contained

in   the   complaint,   even   if   accepted   in   entirety,   would   not

constitute the offence alleged

…….

13. A look at the complaint filed by the appellant would show

that the appellant had incorporated the ingredients necessary

for prosecuting the respondents for the offences alleged. The

question   whether   the   appellant   will   be   able   to   prove   the

12

allegations in a manner known to law would arise only at a

later stage ... ... ........ ..... "

10.But what the High Court failed to consider, however, is the

provisions contained in Rule 123 read with Schedule ‘K’ to the

1945   Rules   and   when   admittedly   it   is   not   the   case   of   the

prosecution that the drugs which were seized were being sold in

an open shop across the counter. Since this was not being done

as visualized above, and an exception is created under the law in

favour   of   the   medical   practitioner   where   the   drugs   given   in

Schedule ‘K’ would be exempted from the purview of Chapter 4 of

the Act, we are of the considered view that prosecution against

the Appellant is unwarranted. 

11.The backbone of the Respondent’s case is the sales bills

with   the   list   of   18   drugs   seized   from   the   premises   of   the

Appellant. However, the details of the sales bills and seized drugs

in the Show Cause Notice issued by the Respondent it is seen

that the sales bills are not even for the medicines which have

been seized by the Respondent. 

12.On the contrary, upon being served with the Show Cause

Notice, the Appellant was directed, under Section 18­A, to reveal

13

the name and addresses of persons from whom she obtained the

drugs which were seized. In compliance with the same, Appellant

has produced multiple invoices from pharmaceutical shops to

show her bonafides. Further, upon inspection of the drugs by the

Drugs Testing Laboratory, Tamil Nadu they returned a finding

that the drugs were of ‘standard quality’ which indicates it is not

a case where the Appellant was operating a shop to sell spurious

medicines over the counter.  

13.Another factor which must be considered is that the search

was carried out on 16.03.2016 and sanction for prosecution was

sought on 22.09.2016 and the sanction ultimately was given on

23.01.2018. There is no explanation which has been given for

this delay in getting the approval. In the recently decided case of

Hasmukhlal D. Vohra and Anr. v. State of Tamil Nadu

1

,

criminal proceedings were quashed against a Petitioner on the

grounds that the substance in question was not a drug under

Indian Pharmacopoeia. One of the considerations was the delay

in the proceedings against which the following observations were

made, 

1 2022 SCC OnLine SC 1732

14

‘25. In the present case, the Respondent

has   provided   no   explanation   for   the

extraordinary   delay   of   more   than   four

years between the initial site inspection,

the show cause notice, and the complaint.

In fact, the absence of such an explanation

only   prompts   the   Court   to   infer   some

sinister   motive   behind   initiating   the

criminal proceedings.

26. While inordinate delay in itself may

not be ground for quashing of a criminal

complaint,   in   such   cases,   unexplained

inordinate delay of such length must be

taken into consideration as a very crucial

factor as grounds for quashing a criminal

complaint.

27. While this court does not expect a full­

blown   investigation   at   the   stage   of   a

criminal complaint, however, in such cases

where the accused has been subjected to

the   anxiety   of   a   potential   initiation   of

criminal proceedings for such a length of

time, it is only reasonable for the court to

expect   bare­minimum   evidence   from   the

Investigating Authorities.’

14.The   sanction  for  prosecution  given  in  the   present   case

appears, prima facie, to suffer from the vice of non­application of

mind. There is no reference to any of the documents, evidence or

the submissions submitted by either of the parties, no reasons

assigned or even an explanation pertaining to the delay which

indicates it has been passed in a mechani cal manner. This

15

Court in the case of Mansukhlal Vithaldas Chauhan v. State

of   Gujarat

2

,   highlighted   the   importance   of   a   prior   sanction

granted under Section 197 of the Code of Criminal Procedure,

1973 while quashing the criminal proceedings instituted against

a  Divisional  Accountant  engaged with  the Medium Irrigation

Project Division, Gujarat. It was observed as follows:

‘19. Since   the   validity   of   “sanction”

depends on the applicability of mind by

the sanctioning authority to the facts of

the case as also the material and evidence

collected   during   investigation,   it

necessarily   follows   that   the   sanctioning

authority   has   to   apply   its   own

independent mind for the generation of

genuine satisfaction whether prosecution

has to be sanctioned or not.’ 

15.The possession of the drugs is not disputed in this case by

either side. However, this Court in the case of Mohd. Shabir v.

State of Maharashtra

3

  while allowing an appeal in part and

directing the release of an Appellant who had been prosecuted

under the provision 18(c) of the 1940 Act, this Court observed

that possession simpliciter would not itself be an offence but the

prosecution had to prove the essential ingredient under Section

2 (1997) 7 SCC 622

3 (1979) 1 SCC 568

16

27 which was that even a ‘stock’ of the medicine was for sale. It

was observed as follows:

‘4.   …We,   therefore,   hold   that   before   a

person   can   be   liable   for   prosecution   or

conviction   under   Section   27(a)(i)(ii)   read

with Section 18(c) of the Act, it must be

proved   by   the   prosecution   affirmatively

that he was manufacturing the drugs for

sale   or   was   selling   the   same   or   had

stocked them or exhibited the articles for

sale.   The   possession   simpliciter   of   the

articles does not appear to be punishable

under any of the provisions of the Act. If,

therefore,   the   essential   ingredients   of

Section 27 are not satisfied the plea of

guilty cannot lead the Court to convict the

appellant.’

16.   The sanctioning authority had not examined at all whether

a practising doctor could be prosecuted under the facts of the

case,   considering   the   small   quantity   of   the   drugs   and   the

exception created in favour of medical practitioner under Rule

123, read with the Schedule “K”.  All these factors ought to have

been   considered   by   the   sanctioning   authority.   Under   these

circumstances we allow this appeal and set aside the order of

the learned Single Judge of the Madras High Court and quash

17

the criminal proceedings in Criminal Case No. 7135 of 2018 on

the file of X Metropolitan Magistrate, Egmore, Chennai. 

…....…...………….………………. J.

         (Krishna Murari)

…………….....……………………. J.

                (Sudhanshu Dhulia)

New Delhi, 

March 15, 2023.