CALIN MACDONALD Vs. STATE

JUDGEMENT

(1.) All these Criminal Original Petitions filed to quash the proceedings in C.C.Nos.120 to 127 of 2015 pending on the file of the Chief Judicial Magistrate Court, Chengalpet (trial Court).

(2.) Since all the cases in C.C.Nos.120 to 127 of 2015 arise out of common show cause notices, dtd. 14/1/2015 in Na.Ka.(F)No.94/2015, this Court disposes all these Criminal Original Petitions by way of common order.

(3.) The gist of the case in C.C.Nos.120 to 127 of 2015 is that M/s.Renault Nissam Automotive India Private Limited is situated at plot No.1, Sipcot Industrial Park, Oragadam, Mattur Post, Sriperumbudur Taluk, Kancheepuram (For convenience and clarity hereinafter referred to as 'RNAIPL'). RNAIPL is a registered factory under Sec. 2(m)(i) of the Factories Act, 1948. RNAIPL is a Joint Venture of Renault group BV in Netherlands and Nissan Motor Company Limited, Japan formed under an Memorandum of Understanding with Government of Tamil Nadu. RNAIPL is engaged in the manufacture of Renault and Nissan branded passengers cars. The plant is located at SIPCOT Industrial Estate, Oragadam, Sriperumbudur, Kancheepuram in 640 acres of land. The factory has started its production and has all facilities including canteen, medical centre, creche, rest rooms in each block providing working conditions for the workers. The petitioners, who are holding the posts of Manager and Owner/Occupier, are responsible persons of the factory for all non-compliance of the Acts and its Rules and necessary penal action under the Act can be taken against them if any violation in the factory.