HYDERABAD CHEMICAL SUPPLY LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. filed by M/s. Hyderabad Chemicals Supply Limited for quashing the complaint under Section 29 of the Insecticides Act, 1968 (for short "the Act,") and the rules made thereunder for violation of Section 3(k) (17) and (18) of the Act, and all the consequential proceedings arising out of the said complaint pending in the Court of Chief Judicial Magistrate, Jagadhri.

(2.) Briefly stated, the facts are that M/s. Hyderabad Chemicals Supply Limited is a manufacturing Company and is manufacturing different types of insecticides, pesticides and weedicides under a licence granted by the Central Board of Insecticide, Government of India, New Delhi.

(3.) On 17.8.1995, the Quality Control Inspector inspected the premises of M/s. Haryana Land Reclamation & Development Corporation, Gobindpuri, Yamunanagar, and took a sample of carbendazin 50% WP, Batch No. 737, date of manufacturing 6/95 and expiry date May 1997. After completing the formalities, one sample was sent to the Senior Analyst Quality Control Laboratory, Kamal. The said sample was found to be misbranded as the same did not comply with the I.S.I. specifications active ingredients.