D. SANJIV KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in the private complaint in C.C.No.141 of 2022, pending on the file of Chief Judicial Magistrate, Tiruvallur and quash the same.

(2.) The learned counsel for the petitioner submitted that the petitioner is prosecuted for the offences under Sec. 2 (cb) Schedule -I-17, and 7A(3) Sec. 41 C, 41 (c) and 112 Rule 62 O (1)(c) and 62 N (1) of the Industrial Act 1984 (as Amended Act 1987) and Tamil Nadu Industries Rules 1950 in C.C.No.141 of 2022. The main contention of the learned counsel for the petitioner is that the complainant conducted a inspection on 28/11/2020 at about 15.30 hours and found out certain defects in the petitioner's Company namely, Tamil Nadu Waste Management Ltd. A show cause notice dtd. 26/12/2020, in Na.Ka.No.AA/2526/2020, was issued pointing out 12 defects/violations.

(3.) In response to the Show Cause Notice, petitioner had rectified the defects pointed out and sent a reply dtd. 30/1/2023 about the rectification of the defects pointed out in the show cause notice. However, the complaint came to be filed against the petitioner without any reference to the show cause notice issued and reply given etc.