VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties. Both these two applications having similar nature are heard together and being disposed of by this common order.

(2.) These two applications are for quashing the orders dated June 10, 2002. passed by the Chief Judicial Magistrate, Rohtas at Sasaram, in Official Case Nos. 67/2002 and 68/20021 whereby cognizance has been taken for the offences under Sections 6 and 7 of the Factories Act punishable under Section 92 of the Factories Act against these petitioners.

(3.) Prosecution case in short is that these petitioners have violated the provisions of Section 6 read with Section 7 of the Factory Act and Rules 3, 3-A, 4 and 5 of Bihar Factory Rules, 1950.