T. DILIP KUMAR Vs. DEPUTY DIRECTOR -I

JUDGEMENT

(1.) These Criminal Original Petitions have been preferred to quash the proceedings in C.C.Nos.3774 and 3773 of 2020 pending on the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai. Both the cases arises out of the same cause of action, but against the different petitioners/accused. Out of whom, one is the manager and the another is the occupier of the Internal Coach Factory, Chennai. Both the petitions are taken up together and considered for a common order.

(2.) The respondent is the Deputy Director of Industrial Safety and Health. He has a filed private complaints against each of the petitioner for the alleged violations of Sec. 7A (1)(2) Sec. 41 rule 61 E and Rule 61 F and Sec. 38 ( 3) rule 61 (11)(e)(f) and 13 of the Tamil Nadu Factories Act 1948 and Amended Factories Act 1987 and Tamil Nadu Factories Rules 1950.

(3.) The Internal Coach Factory, Chennai, is a premium coach manufacturing unit of India established in the year 1955 under the Ministry of Railways. It is involved in manufacturing passenger coaches to Indian Railways and also exporting them to other countries. The Internal Coach Factory is herein after referred as ICF. The ICF is the largest coach manufacturing unit in the world.