- (1.) HEARD the learned counsel for the petitioner. Nobody appears on behalf of the opposite parties.
(2.) IN this application the petitioner has challenged the order dated 29.9.2001, whereby the learned Court below allowed the application filed by the prosecution and directed the accused Sudhir Kumar Kochhar to produce the concerned attendance register on the next date fixed in the case. Short facts of the case are that a complaint was filed by the complainant, who was the Factory Inspector against the accused persons including the petitioner for the alleged commission of the offence under Section 92 of the Factories Act, 1948. In the complaint it was alleged that against the provision of the Bihar Factories Rule, 1956 Tata Iron and Steel Company Ltd. got a labour employed in construction of Cold Rolling Mill without giving proper facilities to the labourer namely Late Mangal Singh, who died in ~n accident on 24.9.1998 while discharging his duty and therefore, the said action of the accused including the petitioner was punishable for the offence under Section 92 of the Factories Act, 1948.
(3.) PURSUANT to the said complaint, cognizance was taken against the accused person for the offence under Section 92 of the Factories Act.;