TOSHIHIKO SANO Vs. TAMIL NADU

JUDGEMENT

(1.) All these Criminal Original Petitions filed to quash the proceedings in C.C.Nos.239 to 250 and 282 to 297 of 2013, pending on the file of the Chief Judicial Magistrate Court, Chengalpet (trial Court).

(2.) Since all the cases in C.C.Nos.239 to 250 and 282 to 297 of 2013 are arising out of common show cause notice, dtd. 11/3/2013 in No.(B)1186/2013, this Court disposes all these Criminal Original Petitions by way of common order.

(3.) The respondent viz., the Deputy Director, Industrial Safety and Health, Sriperumbudur conducted inspection on M/s.Renault Nissam Automotive India Private Limited situated at plot No.1, Sipcot Industrial Park, Oragadam, Mattur Post, Sriperumbudur Taluk, Kancheepuram (For convenience and brevity hereinafter referred to as 'RNAIPL') on 27/2/2013 and prepared inspection report, dtd. 11/3/2013 in No.KM/8453/2013, wherein 38 violations under the Factories Act, 1948 and the Tamil Nadu Factories Rules, 1950 have been noted.