KHODIYAR AGRO THRO TRADA NANLAL GANDHUBHAI AND OTHERS Vs. AGRICULTURE OFFICER SHRI J.D. GONDALIYA AND OTHERS

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondents.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants original accused persons seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of the Criminal Case No.157 of 2014 pending before the Judicial Magistrate First Class, Bhesan, District: Junagadh.

(3.) The applicant No.1 herein namely 'Khodiyar Agro' is the dealer, the applicant No.2 namely 'Shri Trada Nandlal Gandhubhai' is the authorised person of the applicant No.1 firm, the applicant No.3 namely 'Vishal Agro Chemicals' is the distributor, the applicant No.4 namely 'Shri Devendrabhai Veljbhai Timabaliya' is the authorised person of the applicant No.3, and the applicant No.5 namely 'Navbharat Seeds Pvt. Ltd.' is the manufacturer.