SOUMITRA HAZRA Vs. THE INSPECTOR OF FACTORIES.

JUDGEMENT

(1.) These petitions have been filed to call for the records in C.C.Nos.247, 248 and 249 of 2010 now pending trial on the file of the Chief Judicial Magistrate, Chengalpet and quash the same.

(2.) Heard the learned Senior Counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) On 30/12/2009, the Labour Inspector inspected the factory of M/s Timken India Manufacturing Pvt. Ltd. [hereinafter referred to as "Timken"] and found certain violations of the provisions of the Factories Act, 1948 [hereinafter referred to as "the Act"], pursuant to which three complaints have been filed in C.C.Nos.247, 248 and 249 of 2010 before the Chief Judicial Magistrate, Chengalpet, against Soumitra Hazra, Occupier of Timken, challenging which these quash applications are filed.