JAYAPRAKASH BABU KODIMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Ms.Roshini, learned counsel representing Mr.S.Santhosh, learned counsel for the petitioner on record and Mr.E.Raj Thilak, learned Additional Public Prosecutor appearing for the respondent.

(2.) The present petition has been filed seeking interference with the further proceedings in CC.No.281/2016 now pending on the file of the learned Chief Judicial Magistrate, Vellore.

(3.) A FIR came to be registered pursuant to the injury being suffered in the factory premises and such FIR was lodged on 4/7/2015 and Crime No.238/2015 had been registered by the SIPCOT Police Station at Vellore, u/s.287 IPC. Thereafter, owing to the said incident, a letter dtd. 19/7/2015 had been addressed by the petitioner herein to the defacto complainant/Joint Director, Industrial Safety and Health, Division-I, Sathuvachari, Vellore, which has been received by the said Officer on 20/7/2015. Document to that extent, is annexed with the papers filed along with the present petition.