NARINDER SINGH Vs. CHEMICO PESTICIDE COMBINES

JUDGEMENT

(1.) HEARD , learned counsel for the petitioners and the learned DAG for the State of Punjab. The petitioners seek the quashing of the impugned complaint filed under the Insecticides Act, 1968 read with Rules, 1971 (copy Annexure P-1) and the summoning order (Annexure P-2) on the ground inter alia that the sanction order passed by the competent authority was not a valid and legal sanction. It has been contended that the same sanction order was considered by the learned Single Judge of this Court Dr. Sarojnei Saksena, J. (as then she was) in order dated 25.4.1997 passed in Criminal Misc. No. 21850-M of 1996 filed by the dealers Rajinder Singh and two others. The relevant discussion is to be found in para 15 of the judgment which runs as under :-