- (1.) THE petitioners are seeking quashing of complaint (Annexurep-3)instituted under Section 29 of the Insecticides Act, 1968 (hereinafter referred to as 'the Act') as well as of all the proceedings taken in consequence thereof.
(2.) ON 21. 6. 2001, Insecticide Inspector went to the premises of M/s. Kissan Pesticides Render, Indri (Karnal) and drew a sample of Butachlor 50% EC bearing batch no. 16/316, manufacturing dated 2/2001 and expiry date 1/2003. The said sample of weedicide was packed and sealed according to the provisions of the Act. One portion of sample was handed over to M/s. Kissan Pesticides Render and another portion was sent to Senior Analyst, Quality Control Laboratory (Insecticides), Rarnal for test analysis as per Rule 34 of Insecticides Rules 1971, while the third portion of sample kept for producing before the trial Court. After analysis of the sample sent to it, the Senior analyst found that the active ingredients in the sample were 36. 31% instead of 50% with a variation of 13. 69%. Accordingly, it was found to be case of misbranding. Copy of the analysis report was sent along with show cause notice to the firm M/s. Kissan pesticides Render and the manufacturer i. e. M/s. Jai Shree Agro Industries Limited. Reply of the dealer was received on 16. 8. 2001 while from the manufacturer on 14. 8. 2001. After obtaining necessary consent from the director of Agriculture, haryana complaint was filed in the Court on 24. 4. 2002. After finding that there was sufficient grounds to proceed against the accused, Chief Judicial Magistrate, Karnal vide order dated 24. 4. 2002 summoned the dealer and the manufacturer for offence under Section 29 of the Act
(3.) LEARNED Counsel for the petitioners has taken the following two grounds for seeking quashing of the complaint and setting aside of the summoning order: (i) No show cause notice was issued to Nand Kishore Aggarwal petitioner, Director of the manufacturing company nor analyst's report supplied to him. There was no mention anywhere in the complaint that Nand kishore Aggarwal was responsible being in-charge and responsible for the work and conduct of the business of the company, whereas it was apparent from the complaint that it was Prithvi Raj, who was the responsible person for the business of the manufacturing company. (ii) The petitioners were served in the complaint after the expiry of the shelf life of the sample and thus, valuable right available to them under sub-section (3) and (4) of section 24 of the Act in getting the second sample analysed for adducing evidence in contravention of the report of Insecticides Analyst was lost. ;