RAVINDRAKUMAR GOYAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the registration of the complaint by the State in PCR No.418/2021, pending on the file of the learned Additional Civil Judge and JMFC Court, Koppal for an offence punishable under Sec. 92 of the Factories Act, 1948 (for short "the Act, 1948"), the instant criminal petition is filed.

(2.) As per the complaint filed by the respondent - State, a complaint was received by the Assistant Director of Factories, Koppal Division, Koppal on 21/4/2021 about an incident that had taken place in the factory premises of M/s. Kalyani Steels ltd., situated at Hospete Road, Ginigera, Koppal at about 1:40 a.m. on 24/9/2020, which resulted in injury to one of its employees.

(3.) Upon investigation, it was found that the incident constitute an offence punishable under Sec. 92 of the Act, 1948 and accordingly PCR No.418/2021 has been lodged before the learned Additional Civil Judge and JMFC Court, Koppal on 25/9/2021. The trial Court has ordered for issuance of steps to the accused therein, who are the petitioners herein. On the ground that lodging of a complaint is barred by limitation as per the provisions of Sec. 106 of the Act, 1948, the instant criminal petition has been filed.