JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners seek quashing of the entire proceedings and the impugned order dated 20.3.1986, Annexure P1, directing the framing of the charge by the Additional Chief Judicial Magistrate, Sangrur, exercising powers as a Special Judge.

(2.) THE facts leading to the present petition are that First Information Report No. 8 dated 12.1.1983 was registered in Police Station Longowal, District Sangrur against the petitioners. The contents of the First Information Report show that a sample was drawn by Shri Tejwant singh, Fertilizer Inspector on 5.8.1980 from the Depot of M/s Jarnail Singh Baldev Krishan Cheema, strictly according to Schedule II of the Fertilizer Control Order, 1957. The sample was deposited in the office of the concerned authority by Shri Tejwant Singh and was sent to the Fertilizer Testing Laboratory, ludhiana for analysis through Shri Tarlochan singh, DAO, Dhuri. The sample was analysed and the report shows as under:

(3.) AFTER considering the arguments and the facts of the case, this Criminal miscellaneous is accepted and the First Information Report and the proceedings based thereon are quashed.