NORTHERN MINERAL LTD. Vs UNION OF INDIA
Case number: Crl.A. No.-000766-000766 / 2003
Diary number: 20520 / 2002
Advocates: SHOBHA Vs
B. V. BALARAM DAS
REPORTABLE
THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 766 OF 2003
NORTHERN MINERAL LTD. …. APPELLANT
Versus
UNION OF INDIA & ANR. .... RESPONDENT
J U D G M E N T
C.K. PRASAD, J.
1. This appeal arises out of an order dated 5th November,
2001 passed by the Punjab and Haryana High Court at
Chandigarh in Criminal Revision No. 170 of 2000, whereby the
revision preferred by the appellant against the order dated 13th
November, 1999 passed by the Chief Judicial Magistrate,
Patiala refusing to discharge the appellant has been rejected.
2. Brief facts giving rise to the present appeal are that the
appellant company is a Private Limited Company registered
under the Companies Act, 1956 and inter alia engaged in the
manufacturing of insecticides including Monocrotophos 36
SL. On 10th September, 1993, the Insecticide Inspector drew
sample of Monocrotophos 36 SL from the shop of the
appellant’s dealer, M/s. Jindal Traders respondent no. 2
herein. The aforesaid insecticide, sample of which was
collected by the Insecticide Inspector, was manufactured by
the appellant company in September, 1992. The sample so
collected was sent for analysis to the Regional Pesticides
Testing Laboratory, Chandigarh who submitted its report
dated 13th October, 1993 stating that the sample was
misbranded as it did not conform to the relevant ISI
specifications. The Show Cause Notice dated 1st November,
1993 was issued to the appellant and it was informed about
the report of the Regional Pesticides Laboratory which
according to the appellant was received on 3rd November,
1993. The appellant replied to the notice by its letter dated
17th November, 1993 inter alia expressing its “intention of
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adducing evidence in controversion of report”. It also alleged
that the report of the Regional Pesticides Testing Laboratory is
of no consequence. After the Joint Director, Agriculture, gave
its consent for prosecution of the appellant company and
respondent No. 2 on 23rd February, 1994 the Insecticide
Inspector filed the complaint in the Court of Chief Judicial
Magistrate, Patiala on 16th March, 1994 alleging commission of
offence under Section 29 of the Insecticides Act. Shelf-life of
the insecticide expired in February, 1994. The appellant
company and Respondent No.2 herein i.e. M/s. Jindal Traders
were arrayed as accused in the said complaint. Appellant filed
application for discharge under Section 245 of the Criminal
Procedure Code. But the learned Magistrate by Order dated
13th November, 1999 dismissed the same, inter alia observing
as follows :
“Since the accused did not make prayer for getting the
second sample reanalyzed, the authorities cited at bar by the
learned counsel for the accused do not render any assistance
to the accused. Rather, authority cited by learned Additional
PP for the State is fully applicable Moreso, the case is yet at
its threshold and therefore, only prima facie commission of
offence has to be taken into consideration at this stage. The
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plea of the learned counsel for the accused that sample was
drawn from the sealed container will be evaluated after
adducing the evidence which would be adduced during the
course of trial. Consequently, both the applications for
discharge of the accused stand dismissed being devoid of any
merit.”
3. Aggrieved by the aforesaid order, the appellant preferred
Criminal Revision No. 170 of 2000 before the High Court of
Punjab and Haryana. Revision application preferred by the
appellant was heard alongwith Criminal Revision Petition No.
106 of 2000 preferred by another accused in a different case.
The High Court by Order dated 5th November, 2001 dismissed
the Revision Application preferred by the appellant. While
doing so, the High Court observed as follows:
“The upshot of the above discussion is that the weight
of the judicial opinion of the Hon’ble Supreme Court of India
and of this Court favours the petitioners case that re-analysis
is a valuable right which gets defeated if the complaint is filed
after the expiry date and consequently the proceedings must
be dropped. The question which is now required to be
considered is whether the petitioners exercised their right to
seek re-analysis or not. The replies to the Show-Cause
Notices indicate that Apex Mineral did seek re-analysis
whereas Northern Minerals did not. Re-analysis by Central
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Insecticides Laboratory was not done in neither case. Where
a party does not ask for a second analysis it should not be
permitted to complain that its right of re- analysis has been
defeated. This grievance can only be valid if a party seeks re-
analysis before expiry but was denied this right.
Consequently, Northern Minerals case must fail.
Criminal Revision No. 170 of 2000 is dismissed.”
4. From the facts stated above, it is evident that the
complaint was filed on 16th March, 1994 whereas shelf life of
insecticide expired in February, 1994. The appellant had
given its intention to adduce evidence in controversion of the
report to Insecticides Inspector but had not specifically prayed
for analysis of the sample by the Central Insecticides
Laboratory.
5. Mr. Arun Nehra, learned counsel appearing on behalf of
the appellant submits that every insecticide has its shelf life
and with passage of time, it loses its efficacy and therefore
after the expiry of the shelf life of the insecticide, it may not
conform to the standard specifications. He submits that in
view of the aforesaid, the shelf-life shall have serious
consequence when Insecticides are tested or analysed after
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expiry of shelf-life. In support of the submission, reliance has
been placed on a decision of this Court in the case of State of
Haryana vs. Unique Farmaid (P) Ltd. & Ors. (1999) 8 SCC
190 and our attention has been drawn to the following
passage from para 10 of the judgment, which reads as follows:
“10. It has been submitted before us as well as before
the High Court that the Insecticide Inspector was not
competent to send the sample for retesting to the Central
Insecticides Laboratory and that request for retesting should
have been made to the court concerned. Then the State has
further submitted that no other defence than prescribed under
Section 30 of the Act could be allowed to be raised in the
prosecution filed under the Act and further that the shelf life
of the sample was not relevant as the Act does not prescribe
any expiry date. There is no substance in either of these
contentions. If the expiry date is not relevant, there was no
reason why in the form prescribed for submission of the report
by the Insecticide Analyst, the dates of manufacture of the
article and the expiry date are mentioned. We do not find any
answer to this by the State.”
6. We find substance in the submission of Mr. Nehra and
the decision relied on clearly supports his contention. Statute
mandates disclosure of expiry date of the insecticide. The
form prescribed for submission of the report by Insecticide
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Analyst contains columns for the date of the manufacture and
expiry. Insecticides are substances specified in the schedule
of the Insecticides Act and from perusal thereof it is evident
that many of substances with passage of time may lose its
identity if exposed or comes into contact with other substance.
Therefore, there is no escape from the conclusion that shelf-
life of an insecticide shall have its bearing when it is
tested or analysed in the laboratory.
7. Mr. Nehra submits that the appellant admittedly had
conveyed, within 28 days of the receipt of the report, its
intention to adduce evidence in controversion of the report of
the Regional Pesticides Laboratory in terms of Section 24(3) of
the Insecticides Act, 1968 (hereinafter referred to as the “Act”).
He points out that the language of sub-section (3) as well as
sub-section (4) of Section 24 of the Act is very clear and leaves
no room of any ambiguity and it nowhere obliges the accused
to state that it intends to get sample analysed from the Central
Insecticides Laboratory. He emphasizes that sub-Section (3)
only postulates the accused to notify to the Insecticide
Inspector or the Court that it intends to adduce evidence in
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controversion of the report. In his submission, if such a
requirement is read it would tantamount to adding words in
sub-Section (3) as well as sub-Section (4) of Section 24 of the
Act. In sum and substance, submission of Mr. Nehra is that
the law does not require the accused to say in addition that it
demands analysis of the sample by the Central Insecticides
Laboratory. He submits that when appellant conveyed its
intention to lead evidence in controversion of the report, it
would imply demand for sending the sample to Central
Insecticides Laboratory for test and analysis. In support of the
submission, he has placed reliance on a decision of this Court
in the case of State of Punjab vs. National Organic
Chemical Industries Ltd. (1997) SCC (Crl.) 312 and our
attention has been drawn to the following passages from para
5 of the judgment which reads as follows :
“5……………… At that stage, two options are open to
the accused. The accused is entitled to have one copy of the
sample entrusted to him to have it notified to the court for
proving to be contrary to the conclusive evidence of the report
of the analyst; after such a notification having been given to
the court, he is entitled to have it tested by Central
Insecticides Laboratory and adduce evidence of the report so
8
given. That such certificate by the Director of CIL has a proof
of his defence to dislodge the conclusiveness attached to the
report of the Insecticide Analyst under sub-section (3) of
Section 24. The other option is, after the complaint is laid in
the court, the copy of the sample that is lodged with the court
by the Insecticide Inspector, would be requested to be sent by
the court to the CIL and the report thus given by the Director
of CIL shall be conclusive evidence as to the quality, content
and facts stated therein. The cost thereof is to be borne either
by the complainant or by the accused, as may be directed by
this Court.”
8. Another decision relied on by the appellant to buttress its
submission is the decision of this Court in the case of Unique
Farmaid (P) Ltd. & Ors. (Supra) wherein it has held as
follows:
“12. It cannot be gainsaid, therefore, that the
respondents in these appeals have been deprived of their
valuable right to have the sample tested from the Central
Insecticides Laboratory under sub-section (4) of Section 24 of
the Act. Under sub-section (3) of Section 24 report signed by
the Insecticide Analyst shall be evidence of the facts stated
therein and shall be conclusive evidence against the accused
only if the accused do not, within 28 days of the receipt of the
report, notify in writing to the Insecticide Inspector or the court
before which proceedings are pending that they intend to
adduce evidence to controvert the report. In the present cases
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the Insecticide Inspector was notified that the accused
intended to adduce evidence to controvert the report.”
9. Yet another decision on which reliance is placed is the
decision of this Court in the case of M/s. Gupta Chemicals
Pvt. Ltd. & Ors. Vs. State of Rajasthan & Anr. JT 2002
(Suppl.1) SC 516, the relevant portion reads as follows :
“12. From our perusal of the aforequoted provisions it
is manifest that ordinarily in the absence of any material to
the contrary, the report of the Insecticides Analyst will be
accepted as final and conclusive of the material contained
therewith. This is, however, subject to the right of the
accused to have the sample examined by the Central
Insecticides Laboratory provided he communicates his
intentions for the purpose within 28 days of the receipt of the
copy of the report. It needs no emphasis that this right vested
under the statutes valuable for the defence, particularly in a
case where the allegations are that the material does not
conform to the prescribed standard. As noted earlier in the
present case the appellants had intimated the insecticide
inspector their intention to have the sample tested in the
central insecticides laboratory within the prescribed period of
28 days of receipt of the copy of the state analyst report, yet
no step was taken by the inspector either to send the sample
to the central insecticides laboratory or to file the complaint in
the court with promptitude in which case the appellants
would have moved the magistrate for appropriate order for the
purpose. The resultant position is that due to sheer inaction
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on the part of the inspector, it has not been possible for the
appellant to have the sample examined by the central
insecticides laboratory and in the meantime, the shelf-life of
the sample of insecticide seized had expired and for that
reason no further step could be taken for its examination. In
the circumstances, we are of the view that continuing this
criminal prosecution against the appellant will be a futile
exercise and abuse of the process of court. The High Court
was not right in dismissing the petition filed under Section
482 of Cr.P.C.”
10. Counsel representing the respondents, however,
contends that excepting intimating its intention to adduce
evidence in controversion of the report of the Regional
Pesticides Laboratory specific request was not made to send
the sample for test and analysis by the Central Insecticides
Laboratory and, hence, failure to send the sample for test and
analysis by the Central Insecticides Laboratory in no way
defeats the right of the accused. The submission advanced
necessitates examination of scope and ambit of Section 24(3)
& 4 of the Act, same read as follows :
“24. Report of Insecticide Analyst.-
xxx xxx xxx xxx
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(3) Any document purporting to be a report signed by an
Insecticide Analyst shall be evidence of the facts stated
therein, and such evidence shall be conclusive unless the
person from whom the sample was taken has within twenty-
eight days of the receipt of a copy of the report notified in
writing the Insecticide Inspector or the court before which any
proceedings in respect of the sample are pending that he
intends to adduce evidence in controversion of the report.
(4) Unless the sample has already been tested or
analysed in the Central Insecticides Laboratory, where a
person has under sub-section(3) notified his intention of
adducing evidence in controversion of the Insecticide
Analyst’s report, the court may, of its own motion or in its
discretion at the request either of the complainant or of the
accused, cause the sample of the insecticide produced before
the Magistrate under sub-section (6) of section 22 to be sent
for test or analysis to the said laboratory, {which shall, within
a period of thirty days, which shall make the test or analysis}
and report in writing signed by, or under the authority of, the
Director of the Central Insecticides Laboratory the result
thereof, and such report shall be conclusive evidence of the
facts stated therein.”
xxx xxx xxx xxx
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11. From a plain reading of Section 24(3) of the Act, it is
evident that an accused within 28 days of the receipt of the
copy of the report of the Insecticide Analyst to avoid its
evidentiary value is required to notify in writing to the
Insecticide Inspector or the Court before which the proceeding
is pending that it intends to adduce evidence in controversion
of the report. Section 24(4) of the Act provides that when an
accused had notified its intention of adducing evidence in
controversion of the Insecticide Analyst report under Section
24(3) of the Act, the court may of its own motion or in its
discretion at the request either of the complainant or the
accused cause the sample to be sent for analysis to the
Central Insecticides Laboratory. Under the scheme of the Act
when the accused had notified its intention to adduce evidence
in controversion of the report of the Insecticide Analyst, the
legal fiction that the report of the Insecticide Analyst shall be
conclusive evidence of the facts stated in its report looses its
conclusive character. The Legislature has used similar
expression i.e. the “intention to adduce evidence in
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controversion of the report” in both sub-section (3) and sub-
section (4) of Section 24 of the Act, hence both the expression
has to be given one and the same meaning. Notification of an
intention to adduce evidence in controversion of the report
takes out the report of the Insecticide Analyst from the class of
“conclusive evidence” contemplated under sub-section (3) of
Section 24 of the Act. Further intention of adducing evidence
in controversion of the Insecticide Analyst report clothes the
Magistrate the power to send the sample for analysis to the
Central Insecticides Laboratory either on its own motion or at
the request of the complainant or the accused. In face of the
language employed in Section 24(4) of the Act, the act of the
accused notifying in writing its intention to adduce evidence in
controversion of the report in our opinion shall give right to
the accused and would be sufficient to clothe the Magistrate
the jurisdiction to send the sample to Central Insecticide
Laboratory for analysis and it is not required to state that it
intends to get sample analysed from the Central Insecticides
Laboratory. True it is that report of the Insecticides Analyst
can be challenged on various grounds but accused can not be
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compelled to disclose those grounds and expose his defence
and he is required only to notify in writing his intention to
adduce evidence in controversion. The moment it is done
conclusive evidentiary value of the report gets denuded and
the statutory right to get the sample tested and analysed by
the Central Insecticides Laboratory gets fructified.
12. The decisions of this Court in the cases of National
Organic Chemical Industries Ltd. (Supra), Unique Farmaid
(P) Ltd. & Ors. (Supra) and M/s. Gupta Chemicals Pvt. Ltd.
(Supra), in our opinion do support Mr. Nehra’s contention.
True it is that in first two cases, the accused, besides sending
intimation that they intend to adduce evidence in
controversion of the report accused persons have specifically
demanded for sending the sample for anlaysis by the Central
Insecticides Laboratory. However, the ratio of the decision
does not rest on this fact. While laying down the law, this
Court only took into consideration that accused had intimated
its intention to adduce evidence in controversion of the report
and that conferred him the right to get sample tested by
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Central Insecticides Laboratory. The decision of this Court in
the case of M/s Gupta Chemicals (supra) is very close to the
facts of the present case. In the said case “on receipt of the
information about the State Analyst report the appellants sent
intimation to the Inspector expressing their intention to lead
evidence against the report” and this intimation was read to
mean “their intention to have the sample tested in the Central
Insecticides Laboratory”. From the language and the
underlying object behind Section 24(3) and (4) of the Act as
also from the ratio of the decisions aforesaid of this Court, we
are of the opinion that mere notifying intention to adduce
evidence in controversion of the report of the Insecticide
Analyst confers on the accused the right and clothes the court
jurisdiction to send the sample for analysis by the Central
Insecticides Laboratory and an accused is not required to
demand in specific terms that sample be sent for analysis to
Central Insecticides Laboratory. In our opinion the mere
intention to adduce evidence in controversion of the report,
implies demand to send the sample to Central Insecticides
Laboratory for test and analysis.
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13. Section 24(3) of the Act gives right to the accused to
rebut the conclusive nature of the evidence of Insecticide
Analyst by notifying its intention to adduce evidence in
controversion of the report before the Insecticide Inspector or
before Court where proceeding in respect of the samples is
pending. Further the Court has been given power to send the
sample for analysis and test by the Central Insecticides
Laboratory of its own motion or at the request of the
complainant or the accused. No proceeding was pending
before any Court, when the accused was served with
Insecticide Analyst report, the intention was necessarily
required to be conveyed to the Insecticide Inspector, which
was so done by the appellant and in this background
Insecticide Inspector was obliged to institute complaint
forthwith and produce sample and request the court to send
the sample for analysis and test to the Central Insecticides
Laboratory. Appellant did whatever was possible for it. Its
right has been defeated by not sending the sample for analysis
and report to Central Insecticides Laboratory. It may be
17
mentioned herein that shelf life of the insecticides had expired
even prior to the filing of the complaint. The position therefore
which emerges is that by sheer inaction the shelf life of the
sample of insecticides had expired and for that reason no step
was possible to be taken for its test and analysis by Central
Insecticides Laboratory. Valuable right of the appellant having
been defeated, we are of the opinion that allowing this criminal
prosecution against the appellant to continue shall be futile
and abuse of the process of Court.
14. We are distressed to note the casual manner in which the
whole exercise has been done. Insecticide Inspector had
collected the sample on 10th September, 1993 and sent it to
the Insecticide Analyst for analysis and report. Insecticide
Analyst submitted its report dated 13th October, 1993. Notice
of the report was sent to the appellant on Ist November, 1993,
in reply whereof by letter dated 17th November, 1993 it
intimated its intention to adduce evidence in controversion of
the report. The shelf-life of the pesticide had not expired by
that time but expired in February 1994. However, permission
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to file complaint was given on 23rd February, 1994 and the
complaint was actually filed on 16th March, 1994. Had the
authority competent to grant consent, given consent and
complaint lodged immediately after the receipt of intimation of
the accused, sample could have very well sent for analysis and
report, before the expiry of shelf-life. It is interesting to note
that Section 24(3) and (4) of the Act obliges the Insecticide
Analyst and Central Insecticides Laboratory to make the test
and analysis and report within thirty days. When 30 days is
good enough for report, there does not seem any justification
not to lodge complaint within 30 days from the receipt of the
intimation from the accused and getting order for sending the
sample for test and analysis to the Central Insecticides
Laboratory. All who are entrusted with the implementation of
the provisions of the Act, would be well advised to act with
promptitude and adhere to the time-schedule, so that
innocent persons are not prosecuted and real culprits not left
out.
15. In the result, the appeal is allowed, the impugned
judgments of the High Court as also that of the Chief Judicial
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Magistrate refusing to discharge the appellant are set aside
and the appellant is discharged of its criminal liability.
………………………………….J. ( HARJIT SINGH BEDI )
………………………………….J. ( C.K. PRASAD )
New Delhi, July 7, 2010.
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