P.P.UPADHYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure to quash the entire proceedings against the petitioners in C.C. No.1220/2012 on the file of J.M.F.C. II Court, Mangalore.

(2.) Heard learned Senior Counsel for the petitioners and learned Additional State Public Prosecutor for the respondent State.

(3.) The facts leading to this petition are that on the complaint filed by Deputy Director of Factories, Division-I, Mangalore, the learned Magistrate took cognizance of the offence punishable under Section 92 of the Factories Act, 1948 and directed to register the criminal case and issue summons to the accused.