B N MEHROTRA Vs. STATE

JUDGEMENT

(1.) This Rule was issued to show cause why certain proceedings pending against these petitioners under Section 6(c) read with Section 23, Indian Boilers Act should not be quashed or why such other or further orders should not be made as to this Court might seem fit and proper.

(2.) The proceedings are pending in the Court of a Magistrate, First Class, Barrackpore, against these four petitioners who are the directors of Messrs. Bharat Woollen Mills Ltd., Mill No. 2 at 4, Nillganj Road, Belgharia, 24 Parganas.

(3.) It appears that on 22-3-1954 the Chief Inspector of Boilers, West Bengal, wrote a letter of complaint asking for prosecution of the directors of Messrs. Bharat Woollen Mills Ltd., a public limited company registered under the Indian Companies Act. The letter alleged that as a result of inspection of Mill No. 2 at 4, Nillganj Road on 24-12-1953 it was discovered that a particular boiler located In the mill was actually steaming without a certificate having been taken out for it authorising the use of the boiler. In these circumstances a prayer was made that a prosecution might be started against the petitioners for infringement of the provisions of the Indian Boilers Act.