RAGHBIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHRI Kuldip Singh, Deputy Superintendent of Police has filed affidavit on behalf of the respondent-State.

(2.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of proceedings pending before the Special Judge, Patiala, arising out of F.I.R. No. 165 dated 10.12.1988 registered at Police Station, Samana, under Section 29 of the Insecticides Act, 1968 (hereinafter referred to as the Act).

(3.) THESE facts are not disputed by the State. However, in para No. 2 of its reply, it is mentioned that even though name of the present petitioner does not figure in the first information report, during investigation of the case on the disclosure; statement said to have been made by Pawan Kumar accused said at the residential premises of the petitioner at Nabha was conducted and from there one machine used for pressing belt one machine used for extracting, one electric machine used for paking plastic bags, bearing mark Arolen 75% W.P. were recovered. Some stickers were also got recovered by the petitioner.