R.R. Prasad, J. - (1.) HEARD learned counsel appearing for the petitioners and learned counsel for the State. This application has been filed for quashing the entire criminal proceeding of Gamharia (Kandra) P.S. Case No. 17 of 2008 (G.R. No. 146 of 2008) including the order dated 16.1.2009, passed by the learned Chief Judicial Magistrate, Seraikella, wherein cognizance of the offences under Sections 287, 337, 338 and 304A of the Indian Penal Code has been taken against the petitioners.
(2.) LEARNED counsel appearing for the petitioners submits that cognizance under the aforesaid offences has been taken against these petitioners and also against one Rabindra Agarwal, who had preferred an application being W.P. (Cr.) No. 408 of 2009, for quashing of the entire criminal proceeding. That application was allowed and the criminal proceeding has been quashed and, therefore, the order taking cognizance is also fit to be quashed, so far these petitioners are concerned. Having heard learned counsel appearing for the parties, it does appear that criminal proceeding against Mr. Rabindra Agarwal was quashed after recording following finding. I do find sufficient force in the submission. There has been no doubt that the allegation upon which F.I.R. was lodged, comes well within the ambit of the provision as enshrined under Section 92 of the Factories Act and as such, prosecution under the general law, in view of the Section 4 of the Code of Criminal Procedure is not permissible which proposition of law had already been laid down in a case of Binod Kumar Das and Anr. Vs. State of Jharkhand and Anr. [ : 2008 (1) JCR 601 (Jhr.)].
(3.) SIMILAR is the situation here in this case.;