Mr. H.R. Panwar, J. - (1.) By these four criminal miscellaneous petitions under Section 482 Cr.P.C., the petitioner seeks quashing of Criminal Complaints Nos, 54/1998, 341/1998, 266/2002 and 241/2002 respectively filed by complainant/non-petitioner No. 2 Birdi Chand Prajapat, Agriculture Officer and Seeds Inspector, Churu. All the four criminal miscellaneous petitioner involve common question of law and facts and are between the same parties, therefore, with the consent of the learned counsel for the parties, the same are being heard and decided by this common order taking the facts of S.B. Criminal Misc. Petition No. 909/2002 as the leading case.
(2.) I have heard learned counsel for the petitioner and the Public Prosecutor for the State. Carefully gone through the record of the trial Court.
(3.) The facts and circumstances giving rise to these criminal miscellaneous petitions are that the petitioner firm is manufacturer of seeds having its registered office at New Anaj Mandi, Hissar (Haryana). M/s. Kissan Pesticides, Nohar is the seller and Krishna Lal is its proprietor. A complaint was filed by the complainant/non-petitioner No. 2 before the Additional Chief Judicial Magistrate, Nohar, district Hanumangarh (for short, "the trial Court" hereinafter) against M/s. Kissan Pesticides, Krishna Lal, the petitioner M/s. Super Seeds Pvt. Ltd. and the Nodal Officer C/o M/s. Super Seeds Pvt. Ltd. for the offences under Sections 6 and 7 read with Section 19-A of the Seeds Act, 1966 (for short, "the Act' hereinafter) on 17.3.1998. The trial Court took cognizance of the offences and issued the process. By these criminal miscellaneous petitions, the petitioners seek quashing of the complaint cases on the ground that the complaints filed by the Seed Inspector are barred by the period of limitation.;