M L S RAO Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) What is challenged herein is the criminal proceedings pending in C.C.No.9844 of 2000 on the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai 8.

(2.) The respondent herein filed a complaint under The Factories Act 1948 and The Tamil Nadu Factories Rules 1950 against the petitioner stating that the petitioner's factory was inspected by the Deputy Chief Inspector of Factories, II Division, Chennai 6 on 18.8.2000 at 10.30 A.M., and he found that the said factory failed to comply with the provisions of the said Act and Rules thereunder; that no documents for having obtained the storage approval from appropriate authorities have been produced in respect of the storage at the said premises, and thus, the petitioner has contravened S.38(3) read with Rule 61(7) and S.45 read with Rule 64(3).

(3.) Heard the learned Counsel for the petitioner as well as the learned Additional Public Prosecutor and perused the materials on record.