CARGIL SEEDS INDIA LTD Vs. STATE

JUDGEMENT

(1.) Heard Sri C. V. Nagesh the learned Counsel for the petitioner and the learned S.P.P. for the respondent.

(2.) The brief facts of the case are that on 30-6-1995 the respondent herein had gone to the shop of one of the accused persons at Balki and collected the seeds stored by them for sale and therefore, he sent the samples to the seed analyst and after receipt of the report, he filed a complaint under S. 200, Cr.P.C. before the JMFC, Court, Balki which was registered in C.C. No. 520/95 on his file for the offence punishable under S. 19-A of the Seeds Act (for short "the Act"). The learned Court has taken cognizance and issued summons to the accused persons. The petitioner who is accused No. 5 has questioned the order in this petition filed under S. 482, Cr.P.C.

(3.) The learned counsel for the petitioner at the very outset has drawn my attention to S. 19 of the Act which reads : "If any person-