VIJAY SHAH Vs. ASST. INSPECTOR OF FACTORIES

JUDGEMENT

(1.) This petition is filed by the petitioners under Sec. 482 Cr.P.C. to quash the proceedings in STC No.12 of 2020 (old No.28 of 2016) on the file of Judicial II Class Magistrate, Zaheerabad, Medak District.

(2.) The case of the petitioner in brief was that the petitioner No.1 was the Director of Piramal Enterprises Ltd and was a resident of Mumbai. He set up a factory at Digwal village, Kohir Mandal, Medak District, which would manufacture Pharmaceuticals Drugs. The petitioner No.1 was the occupier of the factory and the petitioner No.2 was the Manager of the factory as per the provisions of The Factories Act, 1948.

(3.) Heard the learned Senior Counsel Sri. T. Niranjan Reddy for the petitioners and Ms. T. Mounika, the learned Assistant Public Prosecutor.