MANESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for quashing the complaint under the Insecticides Act, 1968 read with Insecticide Rules, 1971.

(2.) THE facts of the case are that Insecticide Inspector, Sahnewal, district Ludhiana, filed complaint against Manesh Kumar, Proprietor M/s. Goyal Traders and two other for offence under Sections 3k(i), 17, 18, 29(i) and 33 of the Insecticides Act, 1968 with Rule 27(5) of Insecticide Rules, 1971.

(3.) THE contention of Manesh Kumar, Proprietor M/s. Goyal Traders is that he is just a licensed dealer and is not the manufacturer and it was a case of just mis-branding; that the sample was taken from a sealed container and that he was not liable.