P. SRINIVASU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent.

(2.) The Assistant Director of factories, Division-2, Mysuru filed complaint under Sec. 200 of Cr.P.C. against petitioner Nos.1 and 2 for the offences punishable under Ss. 41 and 92 of the Factories Act, 1948 and also Rule 84 and 86(2) of the Karnataka Factories Rules, 1969.

(3.) The brief facts of the case are that on 26/10/2019 a contract employee is said to have died in the factory premises due to electrocution and the report has been sent to the competent authority reporting occurrence of the incident under Form No.17 Rule 130 of the Karnataka Factories Rules, 1969. The offence is said to have been committed during the course of discharging their official duties. Learned Magistrate took cognizance of the said offence by order dtd. 20/1/2020. The said order is under challenge in this criminal petition.