SYNGENTA INDIA LTD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973(for short Cr.P.C") has been filed by the Petitioner/Accused No.1, seeking quashment of the proceedings in C.C.No.604 of 2021 on the file of the Court of I Additional Chief Metropolitan Magistrate, Vijayawada for the offences under Sec. 29(1)(a) read with Sec. 3(k)(i)(viii) of Insecticides Act, 1968(for short the Act").

(2.) The facts that led to the filing of the present petition are;

(3.) Petitioner/Accused No.1 filed the present petition seeking quashment of the impugned proceedings on the following grounds: