LARS THOREN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above writ petition is filed challenging the order dtd. 12/7/2013 passed in C.C. No.10784/2013 by the VII Addl. Chief Metropolitan Magistrate, Bengaluru (for short 'ACMM').

(2.) It is the case of the Petitioners that M/s. Volvo India Private Limited (hereinafter referred to as 'the company') is involved in the manufacturing activity of making excavators and construction of road machineries; that on 19/4/2013, an accident occurred in the factory, as a result of which, one Sri Sampath, the company trainee sustained injuries and he was shifted to the hospital. He was pronounced dead when he was brought to the hospital. A complaint was lodged in Peenya Police Station under Sec. 304(A) of IPC in Crime No.270/2013 and a charge sheet was filed against the second Petitioner and four others in CC.No.15098/2013.

(3.) The Respondent lodged a complaint against the Petitioners under Sec. 92 of the Factories Act, 1948 (for short 'the Act') for contravention of Rule 84 of the Karnataka Factories Rules, 1969 (for short 'the Rules') and Sec. 7A(2)I of the Act.