THIRU. K. MASTHAN RAO Vs. STATE

JUDGEMENT

(1.) In all these petitions, prayer has been made to quash the criminal proceedings initiated by the Inspector of Factories, first Circle, Vellore.

(2.) The petitioner in Crl.O.P.Nos.15980 to 15984 of 2014 is the Deputy Chief Engineer cum Occupier, Engineering Workshop, Southern Railway, Arakkonam, Vellore District.

(3.) The petitioner in Crl.O.P.Nos.15374 to 15379 of 2014, is the Deputy Chief Engineer cum Manager, Engineering Workshop, Southern Railways, Arakkonam, Vellore District. Since the facts are identical and the legal issues involved are common to all these petitions and they were heard together and are disposed of by this common order.