LAWS(P&H)-2005-7-125

PADAM BANSAL Vs. STATE OF HARYANA

Decided On July 15, 2005
Padam Bansal Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner submits that no sanction under Section 31 of the Insecticides Act, 1968 having been taken, case could not proceed against the Petitioner. Learned Counsel for the State accepts that no sanction had been taken. He is unable to justify the proceedings in absence of sanction.