HINDUSTAN PULVERISING MILLS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is filed to direct the Judicial Magistrate 1st Class, Jagadhri, to allow Mohinder Singh Chauhan, senior supervisor production in charge, to represent the company, Hindustan Pulverising Mills, Delhi, which is an accused in Criminal Complaint No. 1392 of 1993 for an offence under Section 29 of the Insecticides Act, 1968. The Sub-Divisional Agriculture Officer, Jagadhri, filed a complaint against three accused, namely Hindustan Pulverising Mills, Azadpur, Delhi, Shri D. V. Devrani, Chief Chemist of Hindustan Pulverising Mills, and Mr. Khurshbinder Pal, proprietor of Vaspal Pesticides, Jagadhri.

(2.) ACCORDING to the petitioner, the company, namely, accused No. 1, deputed Mohinder Singh Chauhan, senior supervisor, production in charge, as an authorised person to appear on behalf of the company, Hindustan Pulverising Mills; Delhi, but the learned Magistrate has not taken the application filed by the company through Mohinder Singh Chauhan. Therefore, the company filed the above revision petition to give a direction to the Judicial Magistrate 1st Class, Jagadhru to allow the company, the first accused, to be represented by Mohinder Singh Chauhan.