GAJADHAR LAKSHIRAM Vs. EMPEROR

JUDGEMENT

(1.) THIS is an application for revision of an order passed by Mr. R.K. Kher Sessions Judge, Wardha, in criminal Revision No. 72 of 1946 on 8th January 1947.

(2.) THE facts are that the Inspector of Factories Central Provinces and Berar made a complaint in writing against the applicant of some offences under the Factories Act. Previous to this R.B.F.C. Gangrade, District Magistrate Wardha, had refused to sanction the prosecution of the applicant but on 6th August 1946 his successor R.S.R.K. Mishra sanctioned the prosecution.

(3.) IN my opinion the complaint is not time-barred. Indeed this part of the case was not seriously pressed by the learned Counsel for the applicant.