RAMCIDES CROPSCIENCE PVT Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.794 of 2021 on the file of the IV Metropolitan Magistrate, Saidapet.

(2.) The respondent has filed a complaint against the petitioners for violation of Ss. 17(1)(c) and 18(1)(d) of the Insecticides Act, 1968 (herein after referred to as 'the Act') and Rules thereunder punishable under Sec. 29 of the Act. The brief facts leading to the filing of the complaint is as follows:

(3.) Heard Ms.R.Prem Rajakumari, learned counsel appearing on behalf of the petitioners and Mr.S.Diwakar, learned Central Government Standing Counsel appearing on behalf of the respondent.