C. VENUGOPAL AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are arrayed as Accused Nos.1 and 2 in CC No.319/2013 on the file of the Chief Judicial Magistrate, Raichur, for the offence punishable under Section 92 of the Factories Act, 1948.

(2.) The brief factual matrix of the case is that - On 26.7.2013 at about 12.00 p.m., a person by name Sri Thammaiah, Executive Engineer (Safety), Raichur Thermal Power Station, Shakthinagar, Raichur, informed the complainant i.e., Assistant Director of Factories, Raichur Division, Raichur, about the electrical fatal accident which took place at outdoor yard, Lingsugur Line-III inside the premises of the factory. The complainant's office received notice on dangerous occurrence of cause of death of one Anantha S/o. Vivekananda, while performing annual overhauling/break down maintenance work of 220/400 KV switch Yard equipments, such as SF6 circuit breakers, isolators, CTs, CVTs., PTs., Las., DG sets and LT Switch Gear. The deceased by name Anantha son of Vivekananda, Yadlapura, Raichur, was working under one Nagesh, Contractor. He died in the Electrical accident. As he died in the factory premises, the case has been registered against the petitioners herein arraying them as accused.

(3.) It appears, during the pendency of the proceedings, when the case was posted for framing of charges, the petitioners have moved the Court by making an application u/s.101 of the Factories Act, 1948.