SATISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred these misc. petitions under Section 482 Cr.P.C. against the order dated 29.10.2015 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act, Hanumangarh by which the learned Judge has upheld the order dated 05.08.2015 passed by learned Chief Judicial Magistrate, Hanumangarh in criminal case No.287/2009 & 252/2009 whereby the learned Magistrate has ordered to frame charges against the petitioner for the offences under Sections 420, 467, 468, 471 & 120-B of IPC and quash and set aside the same.

(2.) The brief facts as noticed by this Court are that the complainant lodged a complaint on 27.09.2006 regarding improper distribution of insecticides and pesticides to the farmers and after investigation, the charges were framed by the learned court below vide order dated 05.08.2015 and the revisionary court upheld the charges vide order dated 29.10.2015.

(3.) Learned counsel for the petitioner has argued that the petitioner was not responsible for the distribution of insecticides and pesticides and the same was to be done by the Agricultural Supervisor as his role was only purchase and order for the same and specific order has been passed by him for purchase of insecticides and pesticides.