INDOFIL CHEMICAL COMPANY Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been preferred under Sec. 482 Code Criminal Procedure by the petitioner company for quashing and setting aside the complaint filed by the respondent and consequent proceedings, pending against them under Sec. 29 of the Insecticide Act, 1972, in short the 'Act,' in the court of chief Judicial Magistrate, Mandi.

(2.) Admittedly the petitioner 'M/s Indofil Chemical Company' is a manufacturer of insecticides and pesticides, including the one known as Mencozeb. The company sells its product throughout the country including the Himachal Pradesh through its distributors and retailers.

(3.) 'M/s K.D. Seed House', Shop No.10, Zero Chowk Sunder Nagar, district Mandi (H.P.) is the authorised dealer/ distributor of the petitioner company.