KESHAV PRASAD CHAMARIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS in both the Cr. Misc. applications have challenged the order dated 26.4.2003 passed by C.J.M., Gopalganj in GC -6 of 2003 corresponding to Trial No. 396 of 2003 as well as in GC -5 of 2003. corresponding to Trial No. 395 of 2003.

(2.) BY the impugned orders cognizance has been taken under Section 7A(3) of the Factories Act, 1948 read with Rule 65(3) of the Bihar Factories Rule, 1950. Complainant of both the complaint cases is Inspector of Factory, Chapra Circle, Chapra. GC -6 of 2003 has been filed against the occupier & Manager of M/s Bharat Sugar Mills, Sidhwalia, Gopalganj. GC -5 of 2003 has been filed against the occupier and Manager of M/s Vishnu Sugar Mills, Gopalganj.

(3.) MR . Y.V. Giri counsel appearing for the petitioners in both the cases has placed reliance in the case of Mehmood Ali and K.S. Saxena alias Krishna Sahai Saxena V/s. State of Bihar and Anr., 2006. 4 PLJR 158.