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Judgment
Vinod K.Sharma, J.
1 Reply Filed in Court today, taken on record. This petition under Section 482 of the Code of Criminal Procedure has been moved for quashing of the complaint dated 9.3.1996 attached as Annexure P3 under Sections 3k(i), 17,18,29 & 33 of Insecticides Act, 1968 read with Rules 27(5) of the Insecticides Rules, 1971 pending in the Court of learned Chief Judicial Magistrate, Moga. The petitioner also seeks quashing of all the subsequent proceedings arising out of the said complaint.
2 We need not to go into the details of this case as the impugned complaint already stands quashed by this Court vide order dated October 9,2002 in Criminal Miscellaneous No. 21897M of 1997 filed by Jai Shri Agro Industries (P) Ltd.
3 In view of the above referred order passed by this Court the continuation of the proceedings qua the petitioner are nothing but misuse of process of law.
4 Consequently, this petition is allowed. The complaint dated 9.3.1996 attached at Annexure P3 and all the subsequent proceedings arising out of the said complaint are ordered to be quashed qua the petitioner also.