STATE GOVERNMENT Vs. KRISHNADAS NIMA

JUDGEMENT

(1.) THIS appeal is filed by the State Government of Madhya Pradesh against the order of acquittal of the respondent Krishnadas Nima passed by the Judge Magistrate, Harda, in Cr. Case No. 104 of 1952.

(2.) THE respondent is manager of an oil-mill at Harda. He was prosecuted Under Section 92, Factories Act on a complaint made by Shri B. V. Desai, Inspector of Factories for the following contraventions of the provisions of the Act:

(3.) THE prosecution was sanctioned by the District Magistrate, Hoshangabad, Under Section 105 (1), Factories Act on 27-5-1952 and the complaint was forwarded to Shri G. S. Pawar, Magistrate First Class, Hoshangabad, for disposal according to law. On 27-6-1952 the case was transferred to the Court of the Judge Magistrate, Harda, for disposal. It was received by him and registered on 10-7-1952.