KESAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition by Kesar Singh under Section 482 Cr.P.C. for quashing the proceedings initiated against him before the Chief Judicial Magistrate, Faridkot and the non -bailable warrants issued against him in the said proceedings under the Insecticides Act, 1968.

(2.) THE brief facts of the case are as under : -

(3.) THE respondent contested the petition and admitted the filing of the complaint as narrated above and stated that there is no sufficient ground to quash the complaint and other proceedings.