BHARATBHAI PARMANANDDAS PADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. D.C. Sejpal for the petitioner and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) Issue Rule in both the petitions returnable forthwith. Learned APP Ms. M.D. Mehta waives service of Rule on behalf of the respondent-State.

(3.) Both these petitions, arise from the common proceedings being Criminal Case No. 3401 of 2013 pending before the learned Civil Judge and Judicial Magistrate First Class, Sanand, more particularly filed by the respondent No.2, Inspector appointed under the Factories Act , 1948, for the offence punishable under Sec. 92 of the said Act, and whereas considering the common origin, the petitions are taken up for final hearing together.