GULU MIRCHANDANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) With the consensus of the parties, this C-482 Application is being considered finally.

(2.) The challenge, as given by the present applicant in the present C-482 Application is to an order, by virtue of which, his application under Sec. 313(1)(b) of the Cr.P.C., has been rejected in the proceeding, which was being undertaken by the Court as a Criminal Case No. 1531 of 2012, State Vs. Gulu Mirchandani and Another, while holding a trial for the offences under Sec. 92 of the Factories Act, which was got registered at P.S. Mangalore, district Haridwar.

(3.) The present applicant was an ex-Director of the Company, called as "M/s. MIRC Electronics Ltd.", in which, certain ill-fated accident had taken place in 2012, resulting into death of 11 persons, which is subject matter of trial of Criminal Case No. 1531 of 2012, as well as 7 in other connected Criminal Cases, referred to in para 6 of the present C-482 Application.