RAJIV KAUL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These petitions have been filed by the accused to quash the proceedings against him in C.C.Nos.83 of 2013 and 82 of 2013 respectively on the file of the Chief Judicial Magistrate, Tiruvallur.

(2.) The respondent herein had filed a complaint stating that on 12/2/2013, he had inspected the premises of the petitioner's company and noticed certain irregularities and hence the petitioner being the occupier of the said Company, is liable to be punished under Ss. 112 of the Factories Act r/w Rule 103 of the Tamil Nadu Factories Rules, and Sec. 61(1) (9) of the Factories Act r/w Rule 79 of the Tamil Nadu Factories Rules. He also filed another complaint stating that the petitioner is liable to be punished under Ss. 6 (1)(2) and 7(1) of the Factories Act r/w Rules 3 (1) (2), 4 (1) (2) (3) and 12 of the Tamil Nadu Factories Rules.

(3.) Based on the aforesaid complaints, the learned Chief Judicial Magistrate, Tiruvallur, has taken the cases on file in C.C.Nos.82 of 2013 and 83 of 2013 and issued summons to the petitioner herein. After receipt of summons, the petitioner/accused has filed the present petitions under Sec. 482 Cr.P.C., to quash the proceedings against him in the aforesaid C.Cs. The respondent has filed a counter affidavit denying the averments made in the petitions.