SURINDER SINGH KOONER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER seeks quashing of complaint No.5/12 dated 27.01.2012, under Section 3 (k) (i), 17, 18, 19 and 33 of Insecticide Act, 1968 read with Rule 10(4) and Rule 27(5) of Insecticide Rules, 1971 titled as State vs. M/s Bajwa Kheti Store & Others along with summoning order dated 27.01.2012 with all subsequent proceedings. Petitioner is the Director of the company namely M/s Modern Insecticide Ltd., Ludhiana, which is a registered manufacturer of various types of insecticide and pesticides. Company is having a valid licence issued by competent authority under Insecticide Act, 1968.

(2.) ON 19.01.2011 Jagwinder Singh -Insecticide Inspector visited the shop of one dealer M/s Bajwa Kheti Store, VPO Jamarai, Tehsil Khadoor Sahib, District Tarn Taran and took sample of insecticide namely Piroxofob Propanyl 15% WP, brand Clipper, batch No.MJ -091210, date of manufacture December -2009, expiry date November -2011.

(3.) THE aforesaid material was alleged to be manufactured by the said Company and supplied through the distributors namely Jhand Trading Company, Jandiala Guru, Distt. Amritsar. Out of three parts of the sample, one sample was sent to State Insecticide Testing Lab, Bathina for analysis and was found to be misbranded.