PRASAD ANIL KUKEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of learned Counsel present for the parties, matter is taken up for final disposal.

(2.) This application filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 seeks quashing of First Information Report No.477/2024 registered with Deoli Police Station, District Wardha for offence under Sec. 304 read with Sec. 34 of the Indian Penal Code, read with Sec. 14 of the Child Labour (Prohibition and Regulation) Act, 1986 and Sec. 92 of the Factories Act, 1948.

(3.) Non-applicant No.2 lodged first information report against 8 accused wherein, applicants are arrayed as accused nos. 1 to 7. They are working in a company namely SMW Ispat Pvt. Ltd. MIDC Deoli. Their designations are as follows :Applicant No.1 is Assistant Manager, Applicant No.2 is Chief Marketing Officer, Applicant No.3 is the Vice President (Corporate Affairs)/Plant Manager, Applicant No.4 is the Vice President (H.R./Admn), Applicant No.5 is Plant Head, Applicant No.6 is Procurement Head and Applicant No.7 is Chief Executive Officer, in the Company. Accused no.8 is the contractor through whom the deceased was engaged in the company.