RAVI SINGHAL Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioners/A.4 and A.5 under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "Cr.P.C") for quashing the proceedings in C.C.No.569 of 2013 on the file of the Court of II Additional Munsif Magistrate, Ongole for the offence under Ss. 29(1)(a) read with Sec. 3(K)(i) of the Insecticides Act, 1968 (hereinafter referred to as "the Act"), against them.

(2.) Heard Sri Avinash Desai, learned counsel for the petitioners; learned Assistant Public Prosecutor for the respondent No.1-State and Sri C.Subodh, learned counsel for the 2nd respondent, apart from perusing the material available on record.

(3.) The brief facts of the case are that A.1 is the firm dealing with the pesticides business as a retail dealer under the name and style of "M/s.Agros Rythu Seva Kendram", Pamur, and A.2 is the Proprietor of A.1 firm carrying on business in the premises situated at D.No.2-212, Ranganayakulu Building, Nellore Road, Pamur. A.3 is the Company distributing the Insecticides under the name and style of "M/s.Biotech International Limited"; A.4 is the C.E.O of the A.3 Company responsible for the manufacture of A.3 firm and A.5 is the firm responsible for manufacturing misbranded pesticides under the name and style of "M/s.Biotech International Limited". The petitioners herein are the Accused Nos.4 and 5 in the above CC No.569 of 2013.