VARUN AGRITRCH Vs. ASSISTANT DIRECTOR AGRICULTURE

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/A1 and A2 under Section 482 Cr.P.C. seeking to quash the proceedings in S.T.C.No.67 of 2006 on the file of the Court of the I Additional Chief Metropolitan Magistrate, Vijayawada, for the offences punishable under Sections 6(a), 7(b) and 19 of the Seeds Act, 1966 and 13 of the Seeds Rules, 1968 (for short "the Rules").

(2.) It is alleged that A- 1 is a firm dealing with the seeds and was responsible for carrying on the business of seedling, keeping the seeds for sale, which were sub-standard in quality and does not conform to the minimum limits of germination specified. A2 is the Proprietor of M/s. Varun Seeds, who was the manufacturer of the seeds. A3 is the firm known as M/s. Varun Agritech and A4 is the Managing Partner of the said firm. The Seeds Inspector of Agricultural Department inspected the premises of A1 - firm and drew samples and on testing the same, it was found that the seeds do not conform to the standard prescribed under the Rules. Therefore, the petitioners were produced.

(3.) The alleged seizure of samples was on 25-6-2003 and the complaint was filed on 4-3-2004.