S M TREHAN Vs. INSPECTOR OF FACTORIES

JUDGEMENT

(1.) Heard.

(2.) This petition filed under Section 482 of the Code of Criminal Procedure, 1973, is directed against Order dated 8-9-2009 of the learned Additional Sessions Judge, dismissing the revision filed against Order dated 16-9-2008 of the learned J.M.F.C. issuing process against the Petitioners herein for certain offences of violation of the G.D.D. Factories Rules, 1985 punishable under Section 92 of the Factories Act, 1948.

(3.) Heard Shri Shirish Gupte, the learned Senior Counsel on behalf of the Petitioners and Ms. Winnie Coutinho, the learned Public Prosecutor on behalf of the Respondents.