Punjab-Haryana High Court
Rakesh Kumar vs State Of Haryana on 16 September, 2010
Author: Sabina
Bench: Sabina
Crl. Rev. No. 487of 2010 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Revision. No. 487 of 2006
Date of Decision: September 16, 2010
Rakesh Kumar ...........Petitioner
Versus
State of Haryana ..........Respondent
Coram: Hon'ble Mrs. Justice Sabina
Present: Mr. Rakesh Verma,Advocate
for the petitioner.
Mr.Satyavir Singh Yadav, Deputy
Advocate General, Punjab
**
Sabina, J.
This petition has been filed under Section 401 of the Code of Criminal Procedure (`Cr.P.C.' in short) wherein petitioner has challenged order dated 3.12.2005 passed by the Chief Judicial Magistrate Sirsa whereby the charge against the petitioner has been framed under Section 420 of the Indian Penal Code (`IPC' for short) The contents of the complaint read as under:-
" On the above said matter, you are hereby informed that today i.e. 12.7.2004, Baljinder Singh s/o Bakshish Singh, Caste-Jat Sikh, r/o Crl. Rev. No. 487of 2010 2 Dhani Kadan Singh, Village Mangla, Distt. Sirsa, Surjit Singh s/o Mangal Singh, Caste Jat Sikh, r/o Dhani Madan Singh, Village Mangla Jaswant Singh Randhawa s/o Bhajan Singh working as General Manager, Coromandal Agrico (Insecticide Company) informed this office that M/s Sham Shree Seeds, Janta Bhawan Road Sirsa, who is running the business of selling insecticides, is selling misbranded insecticides under name and labels of our company. He sold us 2 quintals 45 kgs Padan 4-G, saying it genuine. He took guarantee for it. When we were applying it on our fields, then one doctor from Coromandal Company visited our fields. We showed him the insecticide, upon which, he told me that it is duplicate. Then all those informed me regarding above said matter. For taking immediate action, I along with Police party from City Police Station raided the shop of M/s Sham Shree Seeds. Proprietor of the shop, Om Parkash was present there. He admitted that Baljinder Singh r/o Dhani Kadan Singh, Village Mangla had brought Padan 4G-insecticide manufactured by Coromandal Company. Upon asking,the following unauthorized insecticides were found from his store, for which he was neither having any bill nor any entry in the stock register. So it is clear that this insecticide is duplicate and it is cheating with the framers and company. The insecticides recovered are as:- Padan 4 G=2Qtls 40 Kgs, recovered from the shop as was returned by the farmer. Insecticide recovered from unauthroised store are :
Phorate 10G-1Qtl, Phorate-do-40 Kgs, Microplere Zinc High=4 Qtls, Zinc Suplhate 2%=3 Qtls 60 Kgs Saamudra Shatijaime Crl. Rev. No. 487of 2010 3 Liquid 108 Lt. When Om Parkash was asked for these insecticides, he told that he took these insecticides from One Padam Bansal son of Bansi Dhar r/o Gali-Opp City Police Station, When I along with police party, raided that Gali Thakran Wali, where store of Padam Bansal is situated, the following insecticides were found there. These insecticides were recovered after breaking lock, At the time of recovery, local residents farmers Baljinder Singh and Surjit Singh and Satwant Singh of Coromandale Company were present there. The insecticides are Asatit 75% SO=138 Mg. Confidar 200 SI=10 Lt, Padan 4G=14Qtl. Thereafter all these insecticides were brought to City Police Station, Sirsa, Samples of insecticides and fertilizers were drawn. Action wil lbe taken as per the order of the court. You are requested to register a case against Om Parkash Sharma and Padam Bansal who have cheated the farmers and manufacturing company and committed crime while selling misbranded insecticides."
Learned counsel for the petitioner has submitted that the FIR in question was liable to be quashed as only a complaint under the Insecticides Act 1968 could have been filed in this case. Hence, the charge could not have been framed against the petitioner under Section 420 IPC. In support of his arguments learned counsel has placed reliance on Jatinder Kumar Jain vs. State of Punjab 2008(2) FAC 437, S.C.Sharma and another vs. State of Haryana and others 2003(1)RCR (Criminal) 788, Piyara Singh and others vs. State of Haryana 2002(2)RCC 704 and Padam Bansal vs. State of Haryana 2005(4) RCR (Crl) 68. Crl. Rev. No. 487of 2010 4
Learned State counsel, on the other hand, has opposed the petition.
As per Section 2(k) of the Act, the term misbranded
(i)if its label contains any statement, design or graphic representation relating thereto which is false or misleading in any material particular, or if its package is otherwise deceptive in respect of its contents;or X- X- X- X-
(ii) if it is an imitation of, or is sold under the name of, another insecticide;or X- X- X- X-
(Vii) if the label contains any reference to registration other than the registration number, or X- X- X- X-"
In the present case, a perusal of the FIR reveals that a complaint was moved against Om Parkash that he was selling duplicate insecticides. When the premises of Om Parkash were raided, he stated that he purchased insecticides from Padam Bansal. On this basis, FIR was sought to be registered against Om Parkash Sharma and Padam Bansal. However, during investigation, the name of Padam Bansal was dropped as Om Parkash Sharma again made a statement during investigation that he was preparing the duplicate insecticides with the help of the petitioner. Since the offence alleged to have been committed by the petitioner falls within the purview of the Act, the procedure as enunciated in the Act for initiation of Criminal Proceedings against the guilty was liable to be Crl. Rev. No. 487of 2010 5 followed.
Accordingly, this petition is allowed. Impugned order whereby charge was framed against the petitioner under Section 420 IPC is set aside. It is clarified that this order will not stand in the way of any proceedings being taken after following due process of law.
( Sabina ) Judge September 16, 2010 arya