- (1.) This Criminal Misc. Petition has been filed by the Petitioners under Section 482 Code of Criminal Procedure for quashing of complaint and proceedings of Criminal Case No. 226/1992 State of Rajasthan v. Ballabh Ram Gupta and Ors. under Section 29 of the Insecticides Act and also against the order dated 24.2.2003 passed by the Chief Judicial Magistrate, Sawai Madhopur, by which the application under Section 24(4) of Insecticides Act was rejected and charge has been framed on 20.6.2003.
(2.) Without going into merits of the case, the learned Counsel for the Petitioners has placed reliance upon following judgments: (1) Mohan Lal v. State of Rajasthan,2000 WLN(Raj) 22 (2) Chaudhary Krishi Udhyod and Anr. v. State of Rajasthan and Anr.,1999 1 RajLW 117 (3) S.N. Chemicals v. State of Raj. and Ors., 2000 1 RajLW 343 (4) Babulal Agrawal and 9 Ors. v. Associate Director and Ors., 1999 WLC(Raj) 494 (5) Medicamen Biotech Ltd. and Anr. v. Rubina Bose, Drug Inspector, 2008 AIR(SC) 1939 (6). Dharampal and Pushpa Devi v. State of Raj., 1999 CrLJ 3110. (7) Anu Products Ltd. and Ors. v. State,2000 WLN(Raj) 327 (8) Rallis India Limited and Ors. v. State of Raj. and Ors., 1998 3 WLN(Raj) 373 . and requested the Court that without considering the judgments mentioned above, the learned trial Court has decided the application and hence, the order dated 24.2.2003 passed by the trial Court be quashed and set aside and the trial Court is directed to re-hear the application of the Petitioners and decided the same on the basis of the judgments mentioned hereinabove and other points if he raised.
(3.) The learned Public Prosecutor has seriously opposed the submission: made by the learned Counsel for the Petitioners.;