NAMITA TRIPATHI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Shivan Desai, learned Counsel for the Petitioner and Mr. Sagar Dhargalkar, learned Additional Public Prosecutor for the Respondents.

(2.) This is a Writ Petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 in the matter of Rules 3, 4 and 6 of the Goa Factories Rules, 1985, r/w Sec. 6 of Factories Act, 1948 whilst invoking the extra ordinary jurisdiction of this Court against the issuance of process vide order dtd. 4/12/2020 (hereinafter referred to as the "impugned order") passed in Criminal Case No. LC/19/2019/C by the Judicial Magistrate First Class at Panaji (hereinafter referred to as the "learned Trial Court").

(3.) Rule. The Rule is made returnable forthwith at the request of and with the consent of learned Counsel for the parties.