SANJEEV Vs. R.A. ANAGOUDAR

JUDGEMENT

(1.) Learned HCGP accepts notice for the respondent.

(2.) A private complaint is filed by the respondent under Sec. 200 of Cr.P.C. alleging that bio-products manufactured by the company were sent to the analyst for test, and thereafter the analyst submitted the report states that bio products manufactured by the company were of sub-standard quality.

(3.) Learned counsel for the petitioner submits that the company having not been arrayed as an accused, the petitioner cannot be held vicariously guilty of the contravention of the Insecticides Act , 1968.