State Of Karnataka vs K H Nagaraju on 16 August, 2011

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Karnataka High Court

State Of Karnataka vs K H Nagaraju on 16 August, 2011

Equivalent citations: 2013 (1) AKR 106

IR 233 EIQH C033? GE KAR§AT£K£,Af gaygageag EATEE rags $33 1%" gay Q? A§$§$T, 2§:;7, BEFQRE:

gag gexfggg MR. svgrxcx A.S. 9g$ﬁa§§§gg'4 aaxﬁxaaz A§9EAL ﬁe §s8f§§'2é§5* ' 2' BETWEER:

State sf Karnataka= 'A§§E;LA§Tzs {By 3:3. Satish R» §i$ji;'3éQ§.§'gg * ENE:

15 RAH. ﬁagazaju, 4 ._ 3 M/s,HRentké'§gx9»E§§ndxa$L; @,§$,6, ?fB,R§a§L x' Eav&ngér@," " 4* Subramanya ﬁhaﬁg »' Sr? Areé~Mangér;} H;c;E, §g;:$§:1, .3ﬁ.ﬁ§i3'§gaﬁ;m.J _____ ,§@3;'EKﬁ§ﬁ$i§n, .'§ava$§e:@{a *.§@§u1'ggg¢g, Eraﬁugtiun Eanagazf Mfg; Ehgngabhaéra gertiiizazs an§,$hemicals Limiteé, *r:a:~:s2? ﬁuiagif xv ﬁﬁ§pa;a §i$txict, §$g ﬁfaa ﬁainath, S; ﬁuéhinéramathg RES?$§§E§T§$ fﬁr asgassm &dv3& E33 3: & 2, %§v5 fﬁﬁ R3_§ Saﬁhiﬁéra Sag 3&3» ﬁhauzg, ﬁfs, Sri, ~;§:':%'§r .---x x -,=

2 1:"; 4;

This Cr1.AW is filed ufsecticn 3?8{:} & {3} Sr.E.€. by the State ?.?9 fax the Staté §raying ta grant leave ta file an a§§@ai against the juﬁgement and crdex cf &cquittaL ﬁt. 25~§i.G5 gassed by the J%¥$w£E Geurt, §avanagere, in $¢€k ﬂUs2?%5j$gy acqaittingj the ze$§®m§entswaccu$&d f@zf'HT&he acmtravemtian sf Slaase §§{g}{B}& {C} cf Faxﬁiiizer éccntréi} Qxder zgss ?fﬁfS.? Qf ',£$sga::a; Cammedities Act. -r "¥"='% ' Ehis Cxl.A. caming an far ﬁinak §é§%§ﬁ§; ﬁhisu ﬁay? the couxt éeiivered tha f@l;agingfT* " V Tha apgellant ha$ ¢h§33éh§éﬁ_thé a§qnitta§ Qf the xesgandents £®r' th@ *§§fen§éfn§u§ishable andar $e¢ti$nv"?"Q§T tﬁég<E$3énti3§"w$émmaﬁit:es Agt, Gﬁ 3 trial hél&°&y'iﬁéW§%¥§L{ B§§anageré' 2, Tﬁe faQﬁ$Ar&iévamt fa: tha §gr§@sa Sf this s"$§pa§i~a:e.§s uﬁ§$$§* Z-p th& ?e§:£§izer Znspeﬁtar viaitaé the $h®§ Qf the ﬁ ,=?%& ,a§p&iiant harain submittaﬁ a c@m§2a;mt maﬁa: §e$?ﬁ§§:2$§ €£sE,Cg gtatimg that an 2% as :§§§ 353?;

"faggaﬁéeat, aha was iha zaaail éaazer af the "§a®t:Eiz$r mixture ﬁg? :?::?:3? ﬁﬁﬁ iﬁgk the samgﬁe .$f iha saiﬁ faztiiizﬁr far the §$fp$SE Sf ﬁaatiag 2"

fig;

the same andex aha §£'0E?iSiQI1$ Sf Rule 28{i}{&} 0f the Fertiiizez gcantxolg swim, 1§8§ §hexg;;§¢'faer callaé ag 'the Cantrasl §rde§r" fer $E°mrt§"'."« <._§'1iQ$&. wara $2 bags Qf 3% kg. gash $'§§)I.'§ ﬁ}" "'1;;§g' f§]E1éf T::"«£_ "

resgersdeznt in his Shep arzé the;%;é:_f:,f3tivi':i:ze';'-- :b;2_?§i'§§éf;§V:é:' tea}: 3 sampieg as pea: they .pr0ﬁ§e:_§§P%~_§ Qbtainad the raceiyt. *:E5'1?{eF':.*;eaiT"$e';:*,.V thé sampie fertilizer 3":';t:£::,_' exa:zi5;'r:e;:é§i';é5':;_.' to '3t:3~m_X3a%1ami$a3. exarnirter at Baz1g%'aE.o;.'*sz;; Vé_.T_::Jd_" that it was met in a¢card;ar'§::c:Ez»;:-;_ wigﬁfiéﬂ'$i:e--a;iV'f;;;:Vétions. 1%: is urzdexr fzzhasg 'faf. étvsomyiaint came ta be §:E..le§..§:~:§;_ ;é::;:_p;e§';}.é:.:_i€'; L$_£§iz:v-ﬁle the Csurt. balms, T§::e --.1i"""7'. the zratail diealar Qf tha fertilgzer 4'~réf:aru--:*eAc': i':I§ gzgprap, whereas the 2":

3:"$s$§..é5z§i.§az1:t __i$ Ema ..... .§Zs;2niGr izzea ééanagéer ané the 335

-.;r'e..a§?:,-,»zzde;=»_;zf$"§".:~ ~.;{s.._ "him §x@é;.:.:ct:i<:»r:. Eezanagéér Q§ §'§gS_ 3 *1?E1%;;:§1§f':15hha<:§;€f::: 7'§§;"V%.E?'i3.:.,3'iE@§f3 and ﬁhemiﬁals Limziteég an ' V i:1e@:'5§.2<;;:?'a;ta§a3 Campazgg Q Efxzzslixg thﬁ tzial, thé §rQ$@§u€:.is:: examizzéé; . --- §.%;i?$,E» amé 2 anﬁ in ézizeiz' eviléexma, gét mazkéd the *t'§s:3c*;sa::*::&r:%;$ Exﬁﬁi %;€::» Zéa ﬂag 3% respaﬁﬁazzi z§a$ axgzzzigzgﬁ ﬁﬁ Efiﬁi azzai. gait margkﬁé ézha ﬁﬁﬂﬁiﬁéiéﬁﬁ : :vs'»~»»_M, Exs.Bi is 35 Tﬁe trxal Court teak. inta cansiaeraticn the demisicn Qf the Punjab &v§a#yana Eigh Camrt, regarteﬁ. in Ereventien §W¢£ _ ?Q§$' iéuiteratian. Sagas; E§§?{1} gage 48 _§?§£$&§' Siﬁghu'% V5. ﬁnien af Endiaﬁ anﬁ QKSE, ﬁ@@'§o35bi§--ﬁig§ £§ur% cQnsid&ring°'R&gulatixx1 HQ¢i§ din ﬁhe Qﬁﬁtzai V®#&é: 1§$5§ held:

"it is Vaﬂ" §ie;é k §§a_ unfair lagislatian. It ha$_§i%§n;§ﬁ g$bitrary gawerf t§_ﬁhe Gﬁééﬁﬁﬁeﬁtﬂtg pzﬁéecuta a person, Whé gaaﬁa§ ghqﬁjiﬁ é Smart 9% Law €3aﬁyf%Bé'~%é§§%t '§$"the ?ublic Amai§st)ghé*$asV§e¢lared"£he gamyle sf tﬁé f$::iiiz§ﬁ_é$T'§uh¥$tandard', aaulé §QsS:§iy*'£aii7.i§,'aﬁ" ezrax leading' ta his L$@né2u$$§ﬁ$"V while testing the .u$an§ie"= ii is ﬁﬁﬁﬁf Ehﬁse miraumstaﬁaas that the Eigh Saurt he3éa ha§~ ﬁﬁé Raguiatian 1§ iﬁf the §Qntrc3T Gzde: "--.__";.§s§ _:7s.___~;m:o=1at.:=<m af Azftialé 2% gm. mmmrm 2: sf x§%§_ é$n$tiiuticm Gf Znﬁiau ﬁe, tha Trig} Saﬁga R» «w;ih@u: entérimg inta mazits 3% the sage ané :*a§§r&aiaii%ﬁ Qf aha avi§$m§e aﬁﬁuﬁaé by thg §azti$$§ ﬁaiaiy zaliﬁé &§@n aha ﬁﬁSi§i$ﬁ rafezxaﬁ ﬁn sugta X' ;/n VV_ "iearne§ ﬂﬁﬂﬁﬁﬁi far the E$$§§§ﬁ€§t$, and granteﬁ an Qrder Qf acquittal. But, anyhew, it is brcught ta the nmtica cf this Caurt that7;@ an apgeai §gainst tha Juégment ef the gingia b&ﬁ;h€ £§a& ﬁivigigzi bench held that the saig;_"~--..§:§«;:,a:£'E>?7é-}«_ aanstiﬁuticnaiiy vali& ané. bf #étt£ngV--ﬁéé&e °thé "gﬂ §rﬁer dec;arad.'Regulatian :§0.§§; as csngﬁiﬁuﬁﬁaﬁgipy The cagy sf the ﬁudgment ha$ bean pfcéﬁ$e$ %§¢ the ralévantj aitatign is .;n §2§9§§li?_ §£R "£é§ between the ﬁixacterf Agmknﬁﬁ;e aﬁ§ ' f?é@ Surmukh Ea: smbba 2-ml aw; 4-::;» :+.=:.=._m a;:§£%}di'~2;3§h-.V:;;«L;;g- 29397, :n thé_Vc;:<¢u:z§s*<:;»a4£§;e;§és.;'~~v.::t"gs the submissim mf the lea$né&"§§gn§éi_fQ% théwépyellant that as the trial Cdmrﬁ.§i& $5: igék into the facts Gf tha casa aﬁd éeaidad the mat&3ﬁ%§0lely an tha decisian Qf the "*§;gh§ém§§t cf §§k§3h & Eazyaaa, it is meaagsary iﬁ h§ar"ﬁh&,ﬁattéx_Gn mexits aha degide tﬁa casa an tae ha$iévéfVi§§V§ﬁi§§nca aﬁﬁmﬁad ﬁg tha pariiagé 3j_AZ E have ﬁearﬁ thé ié&$ﬁ@d Eigh ﬁaurt Vﬁésarﬁmemt §i&a§er fa: aha agpeliaﬁt and aisa the 5') 1 é. The learnaé High Qaurt ﬁavﬁznment Fleader has referreé to Eula 28{i}(b} of ihe €entzQ;V§ﬁ&er; wherein it yraviéas:

"Z8. ?®wers sf Insp%ataxs:_m~_ 1g in insyectoz may,' witE_'a_ Vi&QjAfO1 securing ¢amplian§a_ ﬁlth tﬁi§*w5 G:dex,w {3} xxxxx {b} draw samplgg bf any gertiiizer in ac4.c:€:;:~d.;mc,a.v "w§.:;:»: 2:249 gs:-"otie:;§.m:,zxe of dﬁawai, af»4§$mpie$ "gaié ﬁawn in N """ "E$§$duiéfZIt_H 'ERQV:n$§Dt§a§ the ims§eat@x shall §:apax§ £héK sam§ling detaiig in "~ﬁu§iiea$e 35 Farm S, ané hand aver

3 T§%§ Cap? §f the game ta tﬁe ﬁealer VL5EW ﬁgs ra§:e$&ntati$a Exam wﬁam v %héféém§le ha$ bééﬁ drawn;

{a3 .x§gxx iééitxxxxx V €§} xxxxx "Vu$¢; ihe gxaﬁadare has baam §rescr:b§& as ta haw aha "uWsam§:a ﬁgs :3 ba €&kan anﬁ ag saaid be gags fzﬁm iha K"

"4 3 gfsw R./' Schaéuie XE Part & Pxscedmre for érawai af samples 35 fartiliaaxs, clause {a} §ravide$ that in ﬁrﬁvgng samylesg the faiiawing measures and grééaﬁigén shouid be Qbserved:

'*»S§eciﬁiéé in ?arm ?.

. im$;§a_ thé~_Wdetaiia§, des¢xipti§n {a} xxxxx {h} xxxxx {C} xxxxx {d} xxxxx {e} Th@" S§mplé §sﬁbul& fhé yﬁept in m:iza1;g.:;i?eQ '¢::.i.e}:a'zéy,.:_._A__'§.;y--.:' . air tight Qiags ax $ﬁ;@wgd §ég§ ?0iYthene battle Qfﬁ%%§ﬁﬁ;é§§%§N$ %é§a€é£% ax in a thick §aﬁgéd'p@igﬁ§én§ §ég}' fhig shauiﬁ be put :3 a :E0€$ §§§ §hich may ha séaleﬁ with tEe{iné§eét§§'S sea} after gutting ' A h' aa Xéantiiiabie V g-détéi;s *Q§y alga ﬁe ya: $2 the aiath ' bag..§§ké sampée §c.fCe§e §@.E at any étkgz x ﬁetaiis whigh aﬁable its a.A_ id&nﬁifi¢atiQn.

utvﬁhg yxacaﬁure a3 §res$zi%e§ made: ﬁiauge {a} =3s§; it i$ aha gukmiasign $5 tﬁe laaxnaé G$&ﬁ$&E ﬁhat ﬁf Rﬁguiatiaa E ia §ar€ £ cf Scheﬁaie E: has n$t béﬁﬁ it ghauid ﬁe put in a gioth bag which may be saaleé with the inspactGr'$ gaal aftar gutting insi&§ the Q73:

detailed ﬁescziptian as specified ig Fgrm §: ;S§gf;ﬁ' the evidence sf §.§33 is lﬁﬁkéd. in§§;\ théré Zxéubt mashing memtianed in his eviéénce ha¢ing--ﬁ&k§§"£hé sample in am air tight_ glass Wgr $¢féwa§ :%az& palgtheme battle sf 439 gms; ¢apa¢ity'$$gi§m§W§hic§ gauged. palythane baggz ﬁ§3t= E ﬁg: §ﬁé§e& in ﬁis evidence is enly thét héH_§§sk =§h§' samples in 4 yeiythene bag$, Ehat $§p&¥§fk£ag$~wé&e there is mat mantianeﬁ ig"Eisie§idan§é% -5 €, §ﬁ'$h;37gg9éa£ §f ﬁEe matter, thé Eaazned c$unselEfo:_$a3§§ﬁdéntVE§3D1 and E has gelied uyon tha §ecisi§h,ra§@:téé'i$ l§§2{3} Regent €31. R&§@rt$ "*35§.f§t§§eH@f §&n§ab $$¢ ﬁfs. Kaxam Chané Rjinéaﬁ .KKumé3_aaﬁ*§t§ér$}; wherein tha E@n*ble ﬁigh Sang: in pa$a"%'h3$3&§$érv@é:

"_L¥"§= 13 tha iagaaﬁt @a$%§ aitﬁaugﬁ x:°t§$ éricmituxé Eagyeétar haﬁ ya: gash V '§art $5 the $am§ie inta $§§a$&ﬁ@ §$igthane bags aaé ha ﬁaé tiad tha samé gitﬁ ﬁtzing aﬁﬁ maﬁa iﬁam. airmtigﬁi $§Q.; thgxﬁ wgs ﬁﬁ &?i§&ncg that thegé "a§é§unﬁ Qf VT iﬁgricﬁltura 1 Q :1' .

were yrmvided with tight fitting stepper, Baaiées the galythgna bags asad. by" the .%gricultura :n$§eatGx f0x *"

seaiing ﬁhe sampia sannat ha equa§é§ [* \3,"> a:x> <11) with saitabie airwtight galsg er §%§exﬁV' Qantainar as envisagaé in 'Rul§ 1 Ref Schaﬁule II Gf the ?ertiiizé: 'C§§tréZ' x Grdar zegraduceé. aﬁsvef thé repart of the ﬁﬁa;§iica§'aChg$is€{ 's ?unjab, the samgla cf férti§izar"dzawﬁ by tha Agriaultuﬁé lﬁspeﬁtaz was fauna mat samfarmimg t$ "ﬁhe, §:éscribed standarﬁ 4 i$asmﬁc$' :§S{V tha 7 patash cQntantgIhwé%e..fQuﬁ§ §,33%V"&§ against tﬁes géxmﬁégibia» é§mi$nts'§@f é-G%. in mthef".§§rd§gﬁ.th¢\ pntaghi csntant was fo§mé,t§ ba in eﬁaeaa by 3,33% sf the §resQribaé,_$ﬁaﬁﬁa§é." The yassibility af % the "Vsam§léu5 gettimg deaamyased ¢§au§i§gTx'§hangeV in tha rasult, an V the ﬁaiigre af tha " _§g%é¢uit§:§ Enayastsr in taking the *§am§;%$ bin aacaréamﬁa withj Ruie 1 cf 'VS$héﬁa§é E: Q: ﬁhe Fertilizer' ﬁcntrai ﬁfﬁéﬁg saﬁnat be ruled amt as the Ensgectax had aammitteﬁ '&@m€ravemti§n 95 Rule E :3 S$haﬁui$ E:

Qf tﬁa Q§§%r i§ié. in this viaw Qﬁ aha maiigr, the §§@$§$¥%iGﬁ sagas: %$ gaid ia %a?& pxaveﬁ. iﬁe :a$e agaiﬁsi aha RgCsrding3A§¢.

1, 1 ~'(f,i1'::' , 5:? E7:

resgendents beyand a shaésw cf reasanabla dcubt".

In ﬁhe ﬁeaigian refarreﬁ. to smgxaf thé$eV-§a%";ﬂ@M eviﬁemce that ahay were pr@vi§a§~khel£%§§é §i€§:ﬁg stagger beaides pclythene l§a§:" uéa§ : b§:ﬁ.%h§ Rgricultura Inspectar far %§a;in§ aka s%§§§e;W§hich- was heié that it cann§t he géﬁéﬁeﬁ wi£h ﬁ§gJéuitable or tight gla$$ gr éﬁﬁéﬁ QQﬁ§%i£§r as envi$aged in Rule E. of Schedule §3Q]Q§Vﬁﬁé'g§§%ﬁ§i Qrﬁerf 198$ repradumad ab%%é§ vS$.él§§grﬁé £el%e& uyen ansther deaision ¢£ §hé §§@é'§§%h é§$:%§Qegaxted in 1989 EFR '38 Eﬁiaéé .' of Eunjabi ,. where the aamélg sf f§§ééii:§k was pa: in a galythene bag anﬁ éii_wa$ '3§nt, fé: §é$t. It» was heié that 'the ' $am§ié'Qugh: ts haua baea gut gm alean, éry anﬁ air 't§§h§"gia$$ ®$*©th@z saitable aaatainerm "yuxﬁheﬁgaze, in the ﬁeciaicn zgycztgd in 1§88 "_ﬁ?§ é2§."§§aznail Singh ané others vsa Stai§ gf "jﬁubgagé, whera the samplﬁ was geﬁt fa: anaiygis in M"xu§§§§ihana bag fguné am kg 3% gubwaianﬁaxﬂ amé me: ia Q acaaréaa§& giih iha $paci§i$$ti3m yzegmzikgé in Scﬁadgia 3% ﬁrﬁax; thg ﬁigh Eaart §a&$&e& ﬁhé {"5 'N , in/;o gm,"

12

yraceedings as mandatsry rules ware mat Qbsezved whila gending the gampie is: analysis. Ia tha éaaisima reparteﬁ in :§8?: KER "Fiﬁ ' icharan 3333 aad makers Vs.,wStata Ha£*@§¢n§3b}iu wherein it has been held:

"ﬁnder Schedulé §I $frT tﬁé Fertilizer {C©n$:;§:§;1§ _. VVQ957 "-v:;2»;é gamyle must nQtE"$a.'iaEéa "ét a_ glaae expaseﬁ ta,weath%§gfit s@aii §ég§laced in suit&bié Ecle§n,§ Qty? §n§; $ir*tight glass Qt QtE§% sggﬁabié §Qntain§rs, amd staxgﬁ,x_in5,n3k§déB a: T§i$ mandatery pz$§i#£ﬁﬁE_w§§r §ém§tte§i§V ﬁat gompliad wi$hé:in'_iﬁé; §§§3éﬁ$. case. A3 yer c1au$& Mé§2f{i§}»r§f Vt§e said Schadula E:;_ 9a§Q '$aﬁ§ﬁe éhall Ea immaéiatelg §ran$ferre§ t@wa suitable gantainar, aa "»$a$¢£ihé§ made: ﬁiausea lie} aaé iii}; *f§$s%i§é§fwﬁ£§1 a ézight fitting' stapper ' %x Sig $5 thaﬁ the ariginai eomgasiticn 4§f:7:§é faztiiizez zamaing mnchanged, n, En £ha grasent gage? hcwevarg ihﬁ *__%am§l§ wag gut :2. pQ2ytheﬁe bags and they zamaiﬁaﬁ ix aka gama cenaitiam far m%re tﬁaa 3ﬁ% yaara tiii &ﬁal§S&$. $3 ?i$¥ af tﬁis imgrayéz taking mi sample :3 ?i$:aii®ﬂ gf aha maﬁﬁaisry 3*. 9;;

5 E 13 C:;.A 9€$f@§ ggavisiomg Gf law, the impugned §irSt Enfermatien Re§ort deserve$ ts be quashaﬁ"5 $6; reiyimg upeﬁ the &eaisi§n §g£grre§"i§ﬁ§§§%a3 gﬁ' is ﬁne aantantiam Gf tha laaégedg §e§ﬁ$é§ fail £§e resyenaents that thé §rec&ﬁg:e éd%§ta@ ﬁg §l%4§ iﬁ d sending the sam§ie is impr§§a% agd ﬁt @%% $§néatoxy an hia yart ta f@%iQw T%%é';§%ﬁ&. §§§$e§ure and tharefareg they cQnt@ﬁ§ Eﬁ3§ ﬁ%eg§$§%§cutien cf the resgendaﬁts i$"ii§¢gai, *3, LQ9k.%,ﬁg1:.;_§e'9thé' wé'i'éeﬁ§.':e ef 9&9}. and the fact tﬁaﬁ §J%%§ _§ié% mat adagt the precedure §:ascribéd_i$ Qiauéeuigéiﬁgf Eart & in Sahedule I:

af the Cgntiéi Qrder; i§85, E am af tha gyinien that ikg "maﬁdatﬁxy yrééisicns have mat been faliaweé §§ig% =§akin§x_ﬁh$ samylaa. Euzthermeze, {haze is ai5:_ %§:':§:;:*3%§;a§1t§.Q:: Qf Qﬁé-amae 5'-1% sf Scheﬁuia II aﬁ T". '§he $0ﬁt§§l Gréezg 1§8E, wherein ﬁne gamyie Q5 'f&:tiEizg: was f§x agpzsximate weight ag s§§ciEi$é ""ba£§w: gk ..... ,4 5'?

14 <".T:'ri' . """" ' {1} ?mr straight micxanuiriaat i§§ gmsd fertiizer-

{ii} $0: cheiated micrmautriest $3 gmsi 9:

fartilizér amd. mixtures the m%£imum af. §ag$i$§ "$iza _ mo s.!'»'.~ {iii§ Far Qthez fertilisars §nd"Tf'«3 *. '§55aq&i' mixtuxas af fertilisera.¥g ' ." "

Sc, ?.W 1 having taken theFgér£ilizer=mixﬁg£é"ﬁQtal weighing only 48% gmaf, cQ§;$ §@: §a%é=§:é§&red 3 samples amt af weighiﬁ§ éGﬁ §QS éﬂﬁgﬁkerefare, ther@ is als$ﬂ¢Qgtra?amtiQn;¢£_t%$ above said reguiatisn-

8. vﬁhé .léarﬁ&&aiﬁoun5eZ fax tﬁe res§©ndemts ._furth§x feiieé"v§¢§«tha decisiem G5 tﬁﬁ §un§ab and Vﬁﬁa:ya§a §;§m§$§rt; regarted in 1§§é{1} £31 Zmdia a§%:§g"'._:_£a.z;:" 2% §S'E:x:%. §{.€';.;=B.@u§-'iia 'ifs. gtam am _?mmjéh éﬁK§V§ﬁQth%E§, wﬁaxﬁ 2 c@m§laint. was Eaéged .u*fér;$$mt:$vent:Qn $5 Clauga E? af tﬁe ﬁontrmi Qréarg ,%héV3a§1e wag feané is ha 3§b"§t&§§af& an anaiygis, u"»§ZE: agains. 3&9 §zaﬁucti§n gmanagex' gf' aka $§m§amg ;§a$ filaé 33% the grscaaﬁiggs wage guagheﬁ by the a.5 15 CrE,ﬁ High Qaurﬁ on tha grsund that the Company haé act been azraigned a$ a party ta the p£ac@eﬁing$.H7 K §. Tha yerusai ﬁf the ﬁamplaint ravaai t§a€v§ﬁa 1" zasgcnéantfaccusad ﬁe": is the p:@§&iété:.@f Mf§, Ranuka Agxa Agencia$; Wwh§re3s1 '~thauf;'£5 resgenaentfacaused N¢.2 is the Sr}, Area Eénageg and V the 3": re$pandentfac¢useé:§@€3, is i$éf Eﬁgﬁuctien Manager Qf Mfg' Vé§tn§%bh§é§a U §arti§§%éx$ and Chamicals Limiteﬁ, $h§ @¢§§i§iﬁ§§$Q§&s mat chogen ta implead gr éggﬁg §h§i§§&@§%% g$ éﬁ accusaé in tha complaint %§&$§#~ wh§ﬁ:g%€§i£§g&iy the fértilizer mixture waa b§ing7$anu£ﬁctu:é§ ﬁg the ﬁamyany. iG.'*Rﬁ£e V24 '§f $he C¢ntrQ1 Grdez IESSS §xavié§$:

a *f2 fu_ ﬁaaufaeturersf:m§©£t§rs!§eQi " haﬁﬁ§;n§ﬂ*ég$n$:a§ ta §§§§iﬁt afficexg ,:esp@§$iEig wgth, camgiganma ef 'the ©E&&§§ A E?%$§ manafactmriag Qrganisaticn §mpe§t&r ané yam: hanéiigg agency ghail aggaiat :3 thai §f§§£iS§ﬁi$ﬁ gﬁﬁ in asngmiﬁatiga with tia ﬁaniral ﬁﬁvezmmaatg an Qfiiﬁﬁﬁ, wag $%aii ﬁe E; 5 15 Cri.R §$$ rasyensibga far comyliance with the pravisiaag sf this Order".

Under the abavg gaid §ravision$; it :3 aaﬁassary £93 the Central Gavaznmant ta nominate an Qffi¢§r5 gh9 shail be respansible for campiianae_f%iﬁhlfé&é_ pxovisisns of this ﬁrﬁerz ﬁn this a3§éQt\¢f age, matter; the res§@mdents have gr@@u¢@&,§gs;ﬁ;u;§,3 Exs.ﬁ: is the Eattez written by ~thaT.§i#éét¢r QfV Rgriauitura aﬁdrassﬁd ta MX§;§angaléra €ke%g¢al$ and Fertilizers Limited §ﬁ_whi§h"€hé Q"d rééﬁénﬁent is the Area Ean3§er, with 'a =ﬁéq§@§§ gt¢. furnish the names aﬁéTé&ﬁ@$s$%@f t§& §a£é¢ns, wha are Cannacted with. pﬁéﬁﬁgtiaﬁf ﬁr =g§a;i:y aentral of §extil$z%rs anﬁ that the~zaﬁE &f.§ﬁCh gersons shall mat be belaw Eamagag»x§rd&§cti§n '§% ﬁanager Quality éﬁﬁ%r§E¢ x EX.Eé °i$, the §é§l3" nQmi§§tiag ﬁﬂé Béﬁrisﬁnappa. as tﬁa$§§gzuVK{§$$lity Qgntral § Emvir§nment§ fer c§m§iié§$é,¢§ §E& fartiiizar Eﬁ@mar$il&r§ Qrﬁar by ?a::3Eiz&x ":ﬁdustry. Ex.§3 ig tha lattez" cf ihe $Qvarmm§ﬁi af .Karnataka, whereig iastzuatigms wage 'givgm tﬁ array the §$§$§ﬂS nemimateé ag aha ygxgans _Z&$§$ﬁSi§§$ 5&3 ﬁaatravaaﬁiam Qf iha Eextiiiger 17 Cr1.% 933.

{central} Gxdar. ﬁdmittadiy, thaugh ﬁ.Kri$hnappa, was agyointeé as a Manager fguaiity Centxai & Emv:r3nment§ fax campiianae 3f the ?ertilizer Ecsntxmiﬁ ﬁrdar ﬁe has not baan arrayedWVg$ﬂ_as accused in the ¢a$e an hanﬁ' 3Q; th$ sézuiigy cf the evidence amd the documents prmducgd £gvé§l_L$a:_"

tha mandatary gzovisiong cf thé Fé£tiiizér_fa;§ﬁ£o§§ Qrder have met baen fallgweé iﬁ mﬁny ﬁ&$pa$t$ an§, tﬁarefare, I am Gf the §§iﬁi§ﬁ that ﬁg %p§rééiatiGn Gf thé avidance an racor$g"xﬁ"aa§nQt ha héld that the resyanﬁents wara 'ias§cn§iblé*,ﬁ¢i<Vccntravaﬁtiég af the ?erti1i;er$ w§¢§a§rd;§ 1Q$ﬁer though gm differaﬁt gxQ&ﬁ§sQ7»iﬁ th@-eirsumstances, E graceed tG gags thé EQii§wiﬁg;*g4 §R§ER .'=,?ag 3§§éai 33 digmisgadé ﬁg erﬁer as ta coats. V Q?

gﬁggg §§§Q§ "*£f»§s§%

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Karnataka High Court

State Of Karnataka vs K H Nagaraju on 16 August, 2011

Equivalent citations: 2013 (1) AKR 106