GOUTHAMI EXPLOSIVES PRIVATE LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by A.1 and A.2 to quash the orders dtd. 18/12/2023 in Crl.M.P. No. 852 of 2023 in Crime No. 244 of 2023 on the file of the Junior Civil Judge-cum-Judicial First Class Magistrate at Alair.

(2.) Heard Sri B. Chandrasen Reddy, learned Senior Counsel for the petitioners and learned Assistant Public Prosecutor for respondent Nos.1 and 2 ' State. Perused the record.

(3.) Petitioner No. 1-M/s. Gouthami Explosives Pvt. Limited is a licensee for manufacturing of explosives. It also transports the explosives, raw materials and finished goods in explosive vehicles specially designed for that purpose. While petitioner No. 2/A.1 is the Accountant, petitioner No.3/A.2 is the Managing Director of M/s. gouthami Explosives Pvt. Limited. The allegations against the petitioners are that as per the licence conditions, they can only hold/store 1500 kgs. of explosives. However, on conducting a search in the factory premises of petitioners, it was found that in Room No. 8 (manufacturing godown), the petitioners stored the explosives, all worth of Rs.3,85,500.00 weighing around 5225 kgs. as against the sanctioned limit of 1500 kgs. On the ground that the petitioners have stored the explosives more than the permitted capacity and that the action of the petitioners is hazardous and endangers the life of the workers of the factory, the manufacturing premises, including the stored explosive materials was seized. The petitioners filed an application before the trial Court vide Crl.M.P. No. 852 of 2023 for unsealing the factory premises. By the order under challenge, the said application was dismissed.