ARUP KR. BARUA Vs. G. K.CHOUDHURY

JUDGEMENT

(1.) This application under Section 482 r/w Section 397 of the Criminal Procedure Code, 1973 has been filed by the accused praying for quashing the Complaint Case No. 3260 of 2013 under Sections 92/95 of the Factories Act, 1948, pending before the learned JMFC, Kamrup, Guwahati. Heard Mr. B.D. Das, learned Sr. counsel for the petitioner and Mr. N.J. Dutta, learned counsel for the respondents.

(2.) The petitioner herein is the Asstt. General Manager of Assam Electricity Grid Corporation Ltd. On the other hand, the complainant is the Inspector of Factories, Guwahati. The FIR has been lodged against the petitioner for transforming and transmitting the power without obtaining any license under the Factories Act. There are other accusations as well against the petitioner regarding violation of the provisions of the Factories Act. However, the learned counsel for the petitioner basically argued that his case is about non-application of the Factories Act for the purpose of transformation and transmission of the electricity power.

(3.) Referring to Section 2(m) of the Factories Act, 1948 Mr. Das contented that when 10 or more workers are engaged in a manufacturing process with the aid of power and 20 or more without the aid of power only then such manufacturing process would attract the provisions of the Factories Act According to the learned counsel the petitioner's company is not engaged in any manufacturing process of power and, as such, the company is not liable to obtain license under the said Act. According to the learned counsel the petitioner's company purchases power from the generating companies and transmit it to the substation only. However, during the course of argument Mr. Das fairly conceded that the power is purchased at high voltage of 220 KVA and the same is subsequently transformed and reduced to 131-140 KVA before distribution. The learned counsel also cited the judgment of The Workmen of Delhi Electricity Supply Undertaking vs. Management of Delhi Electric Supply Undertaking, 1974 3 SCC 108 to buttress his argument that in an electric substation there cannot be any manufacturing process.