LALU T BANSALI Vs. STATE

JUDGEMENT

(1.) PETITIONS filed under Section 397 r/w 401 of Cr.P.C. against the judgements dated 22.11.2005, passed by the Additional District and Sessions Judge-Fact Track Court No.II, Coimbatore, in C.A.Nos.383 and 382 of 2005, confirming the judgements dated 25.8.2005 passed by the Chief Judicial Magistrate, Coimbatore, in C.C.Nos.21 and 20 of 2005. Animadverting upon the judgements dated 22.11.2005, passed by the Additional District and Sessions Judge-Fact Track Court No.II, Coimbatore, in C.A.Nos.383 and 382 of 2005, confirming the judgements dated 25.8.2005 passed by the Chief Judicial Magistrate, Coimbatore, in C.C.Nos.21 and 20 of 2005, these criminal revision cases are focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts, which are absolutely necessary and germane for the disposal of these criminal revision cases would run thus: (a) The Inspector of Factories visited the factory by name M/s.Mahavir Plantations Ltd., on 24.11.1999 at 2.30 p.m. and noted the following violations:

(3.) THE point for consideration is as to whether there is any perversity or non-application of law on the part of both the Courts below in holding that the prosecution is not barred by limitation and that the prosecution case is not bad for want of pre-prosecution notice to the accused.