DHIRENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The case was heard through video conferencing. None of the parties found any flaws with audibility/visibility during the course of hearing the matter.

(2.) This Cr.M.P. is directed against the order taking cognizance dtd. 27/10/2011 for the offence punishable under Sec. 92 of the Factories (Amendment) Act, 1987 pending in the concerned court of Sri S.K. Dubey, learned Judicial Magistrate, Dhanbad or his successor.

(3.) Heard Mr. Anoop Kumar Mehta, the learned Sr. Counsel appearing on behalf of the petitioners and learned APP Mr. Ravi Prakash appearing on behalf of the State.