RALLIS INDIA LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Public Prosecutors and perused the record of the case.

(2.) It appears that Shri Gajraj Singh. Insecticide Inspector and Agriculture Officer submitted a complaint in the Court of Chief Judicial Magistrate, Bhilwara against M/s. Kotri Charbhujanath Kraya Vikraya Sahkari Samiti Ltd. and others and alleged therein the commission of offence punishable u/S. 29(1)(ka) of the Insecticides Act, 1968. On the basis of that complaint, the learned Chief Judicial Magistrate by his order dated 22nd February '95 took cognizance of the offence u/S. 29(1)(ka) of the Insecticides Act and directed the issue of summons against the persons named as accused persons in the complaint. A perusal of the order dated 22nd February '95 passed by the Chief Judicial Magistrate shows that he has not given any reasons for coming to the conclusion that there were sufficient grounds to proceed against the accused persons.

(3.) By this petition u/S. 482, Cr. P. C., the petitioners have prayed that the proceedings which were initiated against them by the Chief Judicial Magistrate, Bhilwara be quashed.