P N SHARMA Vs. S N PONNUSAMY

JUDGEMENT

(1.) THE petition is filed seeking for a direction to call for the records in S.T.C. No. 9670 of 2007 on the file of the learned Judicial Magistrate, Sathyamangalam and quash the same.

(2.) THE petitioners are the accused before the learned Judicial Magistrate, Sathyamangalam in S.T.C. No. 9670 of 2007 filed on a private complaint for the violation of Section 3(k)(i) of Insecticide Act 1968 which is punishable under Section 29(1)(a) Insecticide Act 1968. THE respondent who is an Agricultural Officer, is the complainant.

(3.) AGGRIEVED of taking cognizance of the case by the Court below, the petitioners are before this Court on various grounds, seeking to quash the complaint.