GODREJ AGROVET LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Salil Thakore appearing for the applicants and learned APP Ms.Mehta for the respondent State.

(2.) By way of these applications, the applicants pray for quashing and setting aside of the Criminal Case No.4579 of 2001 and No.3808 of 2001 pending before the learned CJM, Bhavnagar.

(3.) Learned Advocate Mr.Thakore would submit that the Criminal Cases in question had been filed at the behest of respondent No.2 herein, more particularly alleging offences committed under Sec. 29(1)(c) of the Insecticides Act, 1968 and for violation of Ss. 3(b) , 17(1)(c) and 18(1)(g) of the said Act. Learned Advocate would submit that the said complaints could be interfered with by this Court on a very short legal aspect. Having regard to such submissions, both the applications have been taken up for hearing together.