G K VENKATESAN Vs. STATE

JUDGEMENT

(1.) CRIMINAL Original Petition No.6392 of 2005 is filed to call for the records pertaining to the proceedings of the complaint in C.C.No.985 of 2003 on the file of Judicial Magistrate, Sholingar and quash the same.

(2.) SINCE all these matters are similar in nature and the contentions raised in each one of them are also similar, these petitions are taken up together and a common order is being passed.

(3.) THE present complaint was subsequent to the inspection made on 20.5.2003. Thus, learned counsel submitted that the Factory Inspector who is the complainant herein was not authorised to file the complaint and so the complainant do not have the legal sanctity as it was a clear violation of the Government notification issued under Sec.28 of the Act.