Punjab-Haryana High Court
M/S Syngenta India Ltd & Ors vs State Of Punjab on 8 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:047039
2024:PHHC:047039
CRM-M-34828-2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-34828-2016 (O&M)
Date of Decision: 08.04.2024
M/S SYNGENTA INDIA LTD. & OTHERS
... Petitioners
Versus
STATE OF PUNJAB
...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Amit Jhanji, Sr. Advocate with
Ms. Jasneet Kaur, Advocate,
Ms. Nikita Garg, Advocate,
Ms. Himani Makkad, Advocate and
Mr. Ashish Kothari, Advocate
for the petitioners.
Ms. Ramta K Chaudhary, DAG, Punjab.
****
JASJIT SINGH BEDI, J.
The prayer in the present petition under Section 482 Cr.P.C. is
for quashing of the Criminal Complaint No.67 of 2014, dated 23.07.2014
(Annexure P-1) registered under Section 29 read with Sections 3(k)(i), 17,
18, 29 and 33 of Insecticides Act, 1968 titled as 'State through Insecticides
Inspector Versus M/s Jagjit Singh & sons and others', the summoning order
dated 13.01.2015 (Annexure P-2) passed by the Sub Divisional Judicial
Magistrate, Patti, District Tarn Taran and all subsequent proceedings arising
therefrom qua the petitioners only.
2. The brief facts of the case are that one Paramjit Kaur was the
sole proprietor of M/s Jagjit Singh & Sons and held a valid license to sell,
stock or exhibit for sale or distribution of insecticides issued by the
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competent authorities vide license no T-98/P-141/08/TT dated 01.01.2012
which was periodically renewed. The complainant/Insecticide Inspector
(Patti) in his official capacity inspected the premises/shop of Paramjit Kaur
i.e. M/s Jagjit Singh & Sons along with Shri Jasbir Singh Gill, Agricultural
Development Officer, Block Patti and Shri Rajinder Kumar, Agricultural Sub
Inspector on 04.12.2012. The stock was verified in respect of Clodinofop-
Propargyl 15% WP which was manufactured by M/s Pioneer Pesticides Pvt
Ltd, Samba (J&K) and it was found that there were 20 bags of 160 gms
packing.
The complainant/Insecticide Inspector took 3 loose samples of
20 gms each of Clodinofop-Propargyl 15% WP bearing batch No. SPP IJ-
401, with manufacturing date 30.10.2011; Expiry date 29.10.2013 and
packed them in 3 different pouches and tied them with tags. Thereafter, Form
XX and XXI under 1971 Rules were filled in the presence of Shri Jasbir
Singh, husband of Paramjit Kaur. One of the three pouches of samples taken
at the spot were handed over to the said Jasbir Singh whereas two pouches of
samples were handed over to Shri Surinderpal Singh, Agricultural
Development Officer (Plant Protection), Tarn Taran on 05.12.2012. Out of
these two pouches, one pouch of the sample was sent to Senior Analyst,
Insecticide Testing Laboratory Bhatinda vide letter no 6948 dated 10.12.2012
by the Chief Agriculture Officer, Tarn Taran through Heera Singh Beldar.
As per record, the Senior Analyst, Insecticide Laboratory
Bathinda after analyzing the sample reported it to be mis-branded as it
contained only 13.55% of the active ingredient content of Clodinofop-
Propergyl 15 % WP Brand Topic labeled on the package from which samples
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were drawn with the remarks that the sample did not conform to I.S.I
specification vide report dated 26.12.2012. The said report was received in
the office of the complainant on 01.01.2013 leading to the filing of complaint
No.67 dated 23.07.2014 and the summoning order dated 13.01.2015. The
copies of the complaint dated 23.07.2014 and the summoning order dated
13.01.2015 are attached as Annexures P-1 & P-2 to the petition.
3. The learned Senior counsel for the petitioners contends that so
far the petitioners were concerned, they were only the marketing company
and the liability if any lay only with the manufacturer. Reliance is placed on
Section 30 of the Insecticides Act, 1968 as also the judgment of this Court in
the case of M/s Rallis India Limited & others Versus State of Punjab Thro
Insecticide Inspector, CRM-M-20338-2017, decided on 20.04.2022. He
further contends that proceedings stand quashed with respect to the dealer
M/s Jagjit Singh & Sons and the authorized person namely, Parmajit Kaur
vide judgment dated 05.02.2024 passed in CRM-M-10512-2015. Proceedings
also stand quashed qua Kanwaljit Singh Joson, Director and responsible
person of the manufacturing company vide judgment dated 07.09.2017
passed in CRM-M-19057-2016. The case of the petitioners was on a better
footing than that of Kanwaljit Singh Joson who was the Director and
responsible person of the manufacturing company. He, therefore, contends
that the complaint (Annexure P-1) and summoning order (Annexure P-2)
were liable to be quashed qua the present petitioners as well.
4. On the other hand, the learned State counsel has not disputed the
factual position and arguments as narrated above. She, however, contends
that as the offence prima facie was made out all the accused were liable.
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5. I have heard the learned counsel for the parties.
6. Before proceeding further in the matter, it would be apposite to
examine Section 30 of the Insecticides Act, 1968 and the same is reproduced
hereineblow:-
Section 30 of the Insecticides Act, 1968
30. Defences which may or may not be allowed in prosecutions
under this Act.--(1) Save as hereinafter provided in this section, it
shall be no defence in a prosecution under this Act to prove merely
that the accused was ignorant of the nature or quality of the
insecticide in respect of which the offence was committed or of the
risk involved in the manufacture, sale or use of such insecticide or
of the circumstances of its manufacture or import.
(2) For the purposes of section 17, an insecticide shall not be
deemed to be misbranded only by reason of the fact that--
(a) there has been added thereto some innocuous substance or
ingredient because the same is required for the manufacture or
the preparation of the insecticide as an article of commerce in
a state fit for carriage or consumption, and not to increase the
bulk, weight or measure of the insecticide or to conceal its
inferior quality or other defect; or
(b) in the process of manufacture, preparation or conveyance
some extraneous substance has unavoidably become
intermixed with it.
(3) A person not being an importer or a manufacturer of an
insecticide or his agent for the distribution thereof, shall not be
liable for a contravention of any provision of this Act, if he
proves--
(a) that he acquired the insecticide from an importer or a duly
licensed manufacturer, distributor or dealer thereof;
(b) that he did not know and could not, with reasonable
diligence, have ascertained that the insecticide in any way
contravened any provision of this Act; and
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(c) that the insecticide, while in his possession, was properly
stored and remained in the same state as when he acquired it."
7. In the case of M/s Rallis India Limited (supra) while quashing
proceedings against the marketing agency/licenced dealer, this Court held as
under:-
22.It is evident from a perusal of the petition as well as
documents appended along with the same that the
undisputed case of the respondent-State is that the
petitioners were a marketing agent of the insecticides. It has
been repeatedly so affirmed by the respondent in various
paragraphs of the complaint instituted through Insecticide
Inspector and already extracted above. It is also not a
subject matter of dispute that the sample was drawn from a
sealed packet and it is nowhere alleged that the sample had
not been stored in accordance with the provisions contained
under the Insecticides Act and Rules framed thereunder.
There is also no allegation that the petitioners were
responsible for the quality of the product as also for
ensuring the labelled ingredients of the same. The
petitioners are not nominated as the authorised/responsible
officers in terms of Section 33 of the Insecticides Act. The
statutory mandate intends to penalize a person who has
committed an offence. It does not intend to prosecute the
people who are merely dealing with the said product and for
which they have no control as regards its quality and
content. The petitioners cannot be held vicariously liable
and to be penalized for misbranding of a product where they
were not involved in the manufacturing process at all merely
for having traded in the same. Section 3(k)(i) defines
misbranding. The same relates to the label of products and
its contents. It is not the case that any of the activities
referred to under section 3 (k) attracting misbranding was
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undertaken by the petitioners. Further, Section 17 of the Act
is also not attracted against the petitioners inasmuch as the
petitioners are neither the importer of the misbranded
insecticides, nor manufacturer thereof. Further, the
ingredients of Section 18 of the Act are also not satisfied and
there is no allegation that the petitioners had indulged in the
sale of the insecticides, which was either not registered
under the Act or was prohibited under Section 27. Similarly,
Section 29 also would not be applicable against the
petitioners inasmuch as the same contemplates punishment
for offences as stated above. Once the necessary ingredients
of the said Sections are not satisfied against the petitioners,
they cannot be penalized for the same.
CONCLUSION:
23. Having noticed the undisputed facts, the position of law
as well as statutory provisions under which the petitioners
are sought to be prosecuted, I find myself in agreement with
the precedent judgements of this Court referred to in the
preceding paragraphs of this judgment. Considering the
same along with undisputed fact, the instant petition is
allowed and the complaint No.18 of 11.07.2016 (Annexure
P-1) titled as 'State Versus M/s Goyal Sales Corporation and
Others' pending in the Court of Judicial Magistrate First
Class, Sri Muktsar Sahib for offences under Sections 3(k)(i),
17, 18, 29 and 33 of the Insecticides Act, 1968 read with
Section 27(5) of the Insecticides Rules, 1971 as well as the
subsequent proceedings including the order of summoning
dated 11.07.2016 (Annexure P-2) are accordingly quashed
qua the petitioners.
(emphasis supplied)
8. Admittedly, in the instant case, the petitioners are the marketing
company and its Director/responsible persons. The samples were taken from
sealed packings. Clearly, the petitioners were not responsible for
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manufacturing or quality control of the misbranded insecticide for which the
liability if any lay with the manufacturer. Proceedings qua the dealer and one
of the Directors/responsible person of the manufacturing company already
stand quashed. Therefore, the petitioners are entitled to the similar relief.
9. In view of the above, I find considerable merit in the present
petition. Therefore, the Criminal Complaint No.67 of 2014, dated 23.07.2014
(Annexure P-1) registered under Section 29 read with Sections 3(k)(i), 17,
18, 29 and 33 of Insecticides Act, 1968, the summoning order dated
13.01.2015 (Annexure P-2) passed by the Sub Divisional Judicial Magistrate,
Patti, District Tarn Taran and all consequential proceedings arising therefrom
stand quashed.
(JASJIT SINGH BEDI)
JUDGE
08.04.2024
JITESH Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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