- (1.) HEARD the learned counsel for the parties.
(2.) BEING aggrieved by the order dated 27.6.2002 of the trial court in F.A. no. 246 of 2001, rejecting the prayer of the petitioner with his personal appearance in court and appearing through his counsel, the petitioner has challenged the order and has prayed for quashing of the same. The facts of the matter briefly stated are that a complaint in writing was made to the C.J.M. Dhanbad by Nand Kishore Singh, Inspector of Factories Dhanbad Circle no. 2. Dhanbad against the petitioner who was described as Chairman -cum -Managing Director, Indian Explosive Ltd. of New Delhi, as well as against Sri S.C. Mandal, Govind Nagar, Bekar Bandh Dhanbad. which was registered as F.A. no. 246 of 2001 for the alleged contravention of the provision of Section 6 of the Factories Act, 1948 read with rule 3 of Bihar Factories Rules, 1950 and sections 9 and 95 of the Factories Act read with rules 13 and 102 of the Bihar Factories Rules, 1950.
(3.) THE complainant alleged that on receipt of information from reliable source that an Explosive Factory of Indian Explosive Ltd. was under construction in B.C.C.L area, on the way from Jharia to Baliapur Road, the complainant visited the alleged site on 30.12.2000 and found that construction work was going on. Some of the plant were already installed and the rest were in the process of installation.;