P MEENKSHISUNDARAM Vs. INSPECTOR OF FACTORIES

JUDGEMENT

(1.) AS the petitioner/accused and respondent/complainant are common in all these petitions and the same question is raised for consideration in all the matters, they can be disposed of by a common order.

(2.) THE petitioner in all the Criminal Original Petitions is facing prosecution for offence punishable under Section 92 of the Factories Act (hereinafter referred as Act). THE petitioner seeks to quash proceedings against him in C.C.Nos.25, 26, 27, 28, 29 and 30 of 2005 on the file of the Chief Judicial Magistrate, Chengalpattu.

(3.) I have heard the learned Government Advocate (Crl.Side) on the submissions made on behalf of the petitioner and also perused the records.