JAIDEV SHROFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is directed against the impugned order dated 29.08.2019 passed by the learned Civil Judge & JMFC, Byadagi in C.C. No. 332/2019 whereby the trial Court took cognizance against the petitioner for alleged offence punishable u/s 17(1)(a) and Section 29 of the Insecticides Act, 1968 (for short 'Act') and issued summons to the petitioner and for consequent quashing of the entire aforesaid proceedings insofar as the petitioner is concerned and for other reliefs.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent and perused the material on record.

(3.) Pursuant to a complaint filed by the Agricultural Officer & Insecticide Inspector, Byadagi (for short 'the complainant') for alleged offences punishable u/s 17(1)(a) and Section 29 of the Act, the trial Court took cognizance and directed issuance of summons as against the petitioner, Mr.Jaidev Sharoff, who was arraigned as accused No.2 in the said proceedings which were registered as C.C. No. 332/2019 before the trial Court.