- (1.) This order will dispose of CRM-M-Nos. 19570, 19992 and 20503 of 2011 titled "C.P.Gupta and another vs. The State of Haryana" as common questions of law and facts are involved for adjudication. However, for the sake of convenience, facts are taken from CRM-MNo.19992 of 2011.
(2.) The State of Haryana through Insecticide Inspector cum Quality Control Inspector filed complaint for commission of offence punishable under Section 29(3) of the Insecticides Act, 1968 (in short "the Act") for contravening provisions of Section 17(1)(a) and (e) of the Act by manufacturing, selling and stocking misbranded insecticides as defined under clause 3(k)(i) of the Act. The petitioners were summoned to face trial for the said offence by the Chief Judicial Magistrate, Faridabad vide summoning order dated 17.5.2000(Annexure P-2).
(3.) The petitioners have prayed for quashing of the aforesaid complaint, summoning order (Annexure P-2) and order dated 23.11.2006 (Annexure P-3) whereby the petitioners have been declared to be proclaimed offenders.;