(1.) Present Criminal Misc. Application u/s 482 of the Code of Criminal Procedure, 1973 is filed to quash and set aside impugned FIR being Part A - 11191065200094 registered with Narol Police Station registered on 9.2.2020 for the offences punishable u/s 304, 114 of the IPC and u/s 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989 (for short "SC/ ST Act "), which came to be added as per report dated 10.2.2020 filed by the investigating officer.
(2.) The gist of the FIR and the applicants' case can be stated as under:
(3.) The gist of the FIR as reproduced hereinabove indicates that there are alleged violation of provisions contained in sections 7A and 8 of the Factories Act and the Rules framed thereunder. The Factory Inspector has filed two private complaints being Criminal Case Nos.152/2020 and 153/2020 u/s 7 and 8 of the Factories Act against the occupiers of the factory as defined in section 2(n) of the Act and the same is pending. It is a matter of fact that the present applicants are not "occupiers" as it appears from the cause title of the private complaints.