B P MISRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These three petitions under Section 482 Cr. P.C. have been filed by Sri B.P. Misra, the then Joint Cane Commissioner Managing Director, U.P. Cooperative Cane Unions Federation, Ltd. Lucknow, for quashing of three complaints arising out of three different seizures made by three different persons as detailed hereinafter. The prayer contained in these applications is that the complaint as against him in each of the three cases should be quashed because the applicant cannot be termed within the meaning of the qualifying clauses enumerated in Section 29 of the Insecticides Act, 1968 (hereinafter referred to as the Act).

(2.) Sri Sakha Ram Singh, learned counsel for the applicant and Sri Surendra Singh, learned A.G.A. for the State have been heard at length.

(3.) The Complaint Case No. 1247 of 1987 has been instituted by Sri K.S. Pundir on the allegation that on 13-5-1985 he had inspected a Store at Bhagwanpur, working under the Sahkari Ganna Vikas Samiti, Ltd. Iqbalpur at Roorkee. Some insecticides and pesticides were seized which were found later as not conforming to the standards laid down under the Act.