RAJEEV DUBEY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) By way of this petition under Section 482 Cr.P.C., the petitioners herein have approached this Court seeking to challenge the order dated 21.8.2012 passed by the learned Judicial Magistrate, Hanumangarh in Cr. Complaint Case No.165/2007 (248/2004) whereby, the application filed by the petitioners seeking dropping of the proceedings by resorting to Section 258 Cr.P.C . was dismissed and so also the order dated 12.4.2013 passed by the learned Additional Sessions Judge No.2, Hanumangarh in revision affirming the said order.

(3.) The complaint in question was filed against the petitioners, who are the Directors of the manufacturing company M/s.Ralichem Ltd. for the offences under the Insecticides Act .