VISHWAS AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present Writ Petition, the petitioners are challenging the summonses as accused, issued against them by the learned Judicial Magistrate First Class, Jafrabad in S.T.C. No. 192/2011. Along with the challenge to the summonses, the petitioners are also praying for quashing of S.T.C. No. 192/2011 pending on the file of the Judicial Magistrate First Class, Jafrabad filed against them u/s 19 (a) (i) read with Section 7 (b) of the Seeds Act, 1966 [hereinafter referred as the 'Act' for the sake of brevity] and Rule 2 (g), 7 and 10 of the seeds Rules, 1968 [hereinafter referred as the 'Rules' for the sake of brevity].

(3.) Facts giving rise to the present Writ Petition can be stated herein under :