GORANFLA SATYANARAYANA Vs. STATE OF TELAGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused No.1 in C.C.No.415 of 2021 on the file of Judicial Magistrate of First Class at Mahabubnagar.

(2.) The complainant is the Mandal Agricultural Officer, who on information raided the premises of the petitioner on 17/2/2020, having information about the fertilizer being sold along with independent witnesses and other officials. The Officer found that the petitioner was making fertilizer and stored raw material of bio products. The said bio products were totally worth Rs.94.00 lakhs. The fertilizers were being made without any licence and without having any label. The material was seized on suspicion that such products were being made and sold to farmers. Having conducted panchanama, the samples collected during the search were also sent for analysis. The said samples which were sent for analysis were found to be "not of standard quality".

(3.) During the course of investigation, it was further found that the petitioner/A1 was purchasing chemicals from Basheerbagh area of Hyderabad and labeling them with various brands and selling them to farmers. The products that are being sold are in violation of the directions of this Court in W.P.No.25293 of 2014. The products found were affecting the growth of yield of crops as such, the farmers were being cheated. For the reason of cheating innocent farmers and earning money running into crores, charge sheet was filed by the police for the offences under Ss. 420, 120(B), 482 R/w 34 of IPC & Ss. 12, 13(1)(a)(b)(c) of Fertilizer (Control) Order 1985.