SHIVJI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It appears that in spite of time being granted to the learned counsel appearing for the State for filing counter affidavit, no counter affidavit has been filed. In that view of the matter, heard learned counsel appearing for the petitioners.

(2.) This application has been filed for quashing of the entire criminal proceeding of G.O. No. 41 of 2012 including the order dated 11.01.2012 whereby and whereunder learned Chief Judicial Magistrate, Seraikella, took cognizance of the offence punishable under Section 92 of the Factories Act against the petitioners. The said order taking cognizance is being sought to be quashed on the ground that the order taking cognizance is barred by limitation.

(3.) It does appear that on 04.10.2011, one Vibhuti Bhushan Mahato, a worker, while was returning from the main gate of the factory-M/s Siddhi Vinayak Metokom Ltd., he met with an accident with Truck, as a result of which, he received severe injuries. He was removed to hospital where Doctor declared him dead.