THE STATE OF MAHARASHTRA AT THE INSTANCE OF SHRI H.M. ASALKAR, DEPUTY DIRECTOR, INDUSTRIAL SAFETY AND HEALTH, 57, SINDHI COLONY, AURANGABAD Vs. RICHARD RUSHTON OCCUPIER, SKOL BREWERIES LTD.

JUDGEMENT

(1.) With consent of learned counsel for the parties, both Writ Petitions are heard finally.

(2.) In the instant criminal writ petitions, the petitioner has challenged the orders of issue of process passed by the learned Chief Judicial Magistrate, Aurangabad, dated 3/4/2016, respectively, in complaint bearing SCC 2228 of 2006 for the offences punishable under section 7(A)(2)(a) r/w section 92 of the Factories Act, 1948 and in the complaint bearing SCC 2229 of 2006 for the offences punishable under section 32(c) r/w. section 92 of the Factories Act, 1948 (for short the Act ).

(3.) Brief facts giving rise to the present criminal writ petitions are as follows:-