IZHAR MIZAMULHAK KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant Accused has put forth prayer clause (a) as under :

(2.) We have considered the strenuous submissions of the learned Advocate for the Applicant and the learned Addl.PP.

(3.) The Applicant before us is the Factory Manager of M/s. Shree Shakti Weldtech Private Limited, a Company, registered under the provision of the Indian Companies Act, 1956 (the Act of 1956). The factory was registered under Rule 6 of the Maharashtra Factories Rules, 1963 (in short, 'the Factories Rules of 1963') and was issued with the factory license. The said license was renewed for the period from 1 st January, 2021 to 31/12/2022.