LAWS(APH)-2001-12-52

G S PRASAD Vs. STATE

Decided On December 19, 2001
G.S.PRASAD Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This batch of criminal petitions may be disposed of by a common order, since the question that arises for consideration in all of them is the same.

(2.) These applications are filed by the petitioners under Section 482 of the Code of Criminal Procedure to quash the proceedings initiated against them for the offence punishable under Section 19(a) of the Seeds Act, 1966 on the file of the respective Courts.

(3.) Before adverting to the question that arises for consideration, it may be necessary to briefly notice the relevant facts leading to file of Criminal Petition No.4876 of 2000. The facts in other criminal petitions need not be noticed even according to the submission made by the learned Counsel for the petitioners. The facts in other criminal petitions are more or less similar.