RANVEER SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha assisted by Mr. Rishav Kumar, learned counsel for the petitioners and Mr. Rakesh Ranjan, learned counsel for the State.

(2.) The present petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 7/8/2012 in connection with C/2 Case No. 388/2012, pending in the Court of learned Additional Chief Judicial Magistrate, Jamshedpur.

(3.) The complaint has been filed by the O.P. No. 2 alleging therein that on the alleged date of inspection i.e. 16/5/2012 it was found that no proper Ambulance Room was maintained nor doctor and para medical officers were appointed which was in gross violation of Sec. 45(4) of the Factories Act and also Rule 65 of the Jharkhand Factories Rule, 1950.