M.L. BHAGWANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) BY the present application under Section 482 of Cr.P.C. the applicant has challenged the order dated 5.2.2010 passed by the Second Additional Sessions Judge, Betul thereby the order dated 3.7.2008 passed by the learned JMFC Betul in Criminal Case No. 1055/2007 was confirmed whereby the charges under Section 92 of the Factories Act were framed against the applicant.

(3.) AFTER considering the submission made by learned counsel for the parties, it would be apparent that the charges are framed on the basis of the evidence collected by the prosecution. The revision filed by the applicant was dismissed by the learned Second Additional Sessions Judge, Betul on 5.2.2010 and thereafter four years are passed and some witnesses are examined before the trial Court. Under such circumstances, where the present matter depends upon the circumstantial evidence, it would not be proper for this Court to interfere in the trial at later stage. Therefore, inherent powers of this Court cannot be exercised in such a case. Consequently, the present application filed by the applicant under Section 482 of Cr.P.C. is hereby dismissed at motion stage.