G K VENKATESAN Vs. STATE

JUDGEMENT

(1.) COMMON Order: 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.) CRL. O. P. NO. 6392 of 2005 is filed by one G. K. Venkatesan, who is said to be one of the Contractors of Brakes India Limited, Foundry Division, Pandiyanallur, Sholingar. The respondent/inspector of Factories, Vellore filed a case against the petitioner on the ground that he had contravened the provisions of Section 29 (1) and (2), Rule 75 and section 29 (1) and (2), Rule 76 (1) and section 29 (1) and (2) Rule 76 (ii) under Contract Labour (Regulation and Abolition) Act, 1970 and Tamil Nadu Contract Labour Rules 1975, alleging that on inspection by the Deputy Chief Inspector of Factories, Vellore in the factory premises of Brakes India Foundry Division, Sholingar, on 20. 05. 2003 at about 3. 00 pm, he found contravention of the provisions of Contract Labour Act and Rules.