SHISHIR SURESH SHIRGAOKAR Vs. BHUJABALLI NARASAPPA AKIWATE

JUDGEMENT

(1.) Heard Sri C.K.Subramanya and Sri Mallikarjunswamy B.Hiremath, learned counsels for the petitioners and Smt.Girija S.Hiremath, learned HCGP for the respondent-State.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- In respect of a fatal accident, action was taken and the injured was shifted to the hospital and later on he died. Injured succumbed to the injuries and in respect of the same, action was initiated under the Factories Act without obtaining necessary sanction. The said action of the respondent-State is under question in this petition.