RAJ KUMAR GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions as the same have arisen out of one complaint and point for determination in both these petitions is one and the same.

(2.) Both these petitions have been filed under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for quashing of the complaint case No.67 dated 09.05.2018, under Section 29 of the Insecticides Act, 1968, titled as 'State vs. M/s Sangrur Agro and others', pending before the Court of the learned Chief Judicial Magistrate, Sangrur, the summoning order dated 17.11.2018 (Annexure P-2) and all the consequential proceedings arising therefrom qua the petitioners (in both the petitions), on the ground that the complaint had been instituted after 04 years, 08 months and 04 days of the receipt of Analyst Report, and the same is time barred.

(3.) In CRM-M-4008-2019, petitioner No.1 is the Managing Director of M/s Thakar Chemicals Limited i.e. petitioner No.3, whereas petitioners No.2, 4 and 5 are the office bearers of the said firm.