RANJODH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been moved by Ranjodh Singh and Gurinder Singh under Section 482 of the Code of Criminal Procedure for quashing the complaint No. 10 dated 2.2.2007 Annexure P-1 under Section 3(k), (i), 17, 18, 29 and 33 of Insecticide Act, 1968 (for brevity the Act) read with rule 27(5) of Insecticides Rules, 1971 titled as State v. Ranjodh Singh and others pending in the court of learned Chief Judicial Magistrate, Fatehgarh Sahib, the summoning order Annexure P-2, and all consequential proceedings arising therefrom.

(2.) THE brief facts giving rise to this petition are that the petitioners are the proprietors of their firms. They are the licensees under the Act to deal in various kinds of insecticides and pesticides manufactured by the companies. They sell only sealed and packed insecticides/pesticides as packed by registered manufacturing companies, who are authorized by Government of Punjab to sell their products in the State of Punjab.

(3.) I have heard the learned counsel for the parties, besides perusing the record with due care and circumspection.