BINIT KUMAR JAIN Vs. ASOK KUMAR SAHA

JUDGEMENT

(1.) The very short point involved in this revision is the consideration as to what would constitute the period of "three months' in accordance with Sec. 106 of the Factories Act, 1948.

(2.) Petitioner has challenged the order and judgment of the Trial Court dtd. 12/11/2014 passed by Additional District and Sessions Judge at Haldia, Purba Medinipur in Criminal Revision Case No. 8/14. By dint of the same the Trial Court has affirmed the order of the Magistrate dtd. 5/5/2014 passed in C.R. Case No. 538 of 2012. Petitioner prayed before the Trial Court for his discharge, which was rejected by the said two courts by dint of the respective orders as mentioned above. As such petitioner was aggrieved and came up before this Court to espouse its jurisdiction under Sec. 482, Cr.P.C, 1973.

(3.) The petitioner's case in a nutshell would be stated as below:-