Allahabad High Court
Y.P. Mehrotra And Ors. vs State Of U.P. And Anr. on 13 November, 1987
Equivalent citations: II(1988)ACC45, (1993)IIILLJ581ALL
JUDGMENT S.K. Dhaon, J.
1. The petitioners, who are the employees of the Synthetics and Chemicals Limited, Bareilly (hereinafter referred to as the Company), have approached this Court under Article 226 of the Constitution with the prayers that the proceedings in a certain criminal case pending in a Lower Criminal Court may be quashed and the State of Uttar Pradesh may be directed not to launch any criminal proceedings under the normal law of the land but only under the provisions of the Factories Act in connection with the death of one of the employees of the Company.
2. The material averments are these. On or before 28th January, 1987, one Puran Singh was working in the Trade Waste Area of the Company's rubber plant. On the said date he was found dead at the top of the Trade Waste Area cable. The petitioner No. 1, Sri Y.P. Mehrotra, in his capacity as an officiating Factory Manager sent telegrams to the District Magistrate, Bareilly, to the Assistant Director of Factories, Bareilly and to the Director of Factories, Uttar Pradesh, Kanpur, informing them of the death of Puran Singh. information was also sent by the petitioner No. 1 to the Station Officer Incharge P.S. Fatehganj West. On 25th August, 1986, a charge-sheet was submitted to the Lower Criminal Court II, Bareilly, registering Case No. 978 of 1986 under Section 304-A of the Indian Penal Code. On 9th December 1986, the Presiding Officer of the said Court took cognizance and on the same date summons were issued to the petitioners. The learned Court had fixed 1st October, 1987, for the appearance of the petitioners. Meanswhile, the petitioners have been enlarged on bail.
3. The submission is that the agency mentioned in the Factories Act alone can investigate the case, a complaint can be filed only by a person authorised under that Act and the petitioners can be prosecuted only for violating the provisions of that Act. The provisions of the Indian Penal Code cannot be invoked and, therefore, the normal investigating agency as envisaged under the Code of Criminal Procedure cannot investigate the case. In a nut-shell the submission is based on the premise that the special provisions as contained in the Factories Act will override the general provisions under the Indian Penal Code etc.
4. Section 88 of the Factories Act, 1948 (hereinafter referred to as the Act) contains three Sub-sections. Sub-section (1) provides:
"Where in any factory an accident occurs which causes death...... the manager of the factory shall send notice thereof to such authorities, in such form and within such time, as may be prescribed."
Sub-section (2) provides :-
"Where a notice given under Sub-section (1) relates to an accident causing death, the authority to whom the notice is sent shall make an inquiry into the occurrence within one month of the receipt of the notice or if any such authority is not the Inspector, cause the Inspector to make an enquiry within the said period".
Sub-section (3) provides that the State Government may make Rules for regulating the procedure of inquiries under Section 88. Rule 110 of the U.P. Factories Rules (hereinafter referred to as the Rules) lays down that when any accident or occurrence specified in the schedule takes place in a factory, the manager of the factory shall forthwith send notice thereof by telephone, special messenger or telegram to the Chief Inspector of Factories and the Inspector of Factories of the region concerned and if the accident is fatal or of such serious nature that it is likely to prove fatal, notice in the like manner shall also be sent to the District Magistrate, or, if the District Magistrate has by general order so directed to the Sub-Divisional Officer and the officer-in-charge of the police station within the local limits of which the factory is situated. The Rule enjoins that the manager of the factory shall confirm the notice within 12 hours of the occurrence by sending written report to the authorities in the prescribed form No. 18. The schedule talks of accidents of two kinds: 1. Accidents which cause death to any person; 2. Accidents which cause such bodily injury as prevents or will probably prevent the person injured from working for a period of 48 hours immediately following the date of accident. It also mentions certain classes of occurrences such as the bursting of boiler etc., which are required to be notified under Rule 110.
5. There is no dispute that information was sent to the District Magistrate as well as to the Officer-in-charge of the police station of the death of Puran Singh on 28th January, 1986, as required by Section 88(1) of the Act and Rule 110 of the Rules. In Sub-section (2) of Section 88 there is nothing to indicate that the jurisdiction of the investigating agency under the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) to make an inquiry into the occurrence of the accident stands divested. On the contrary in it the Legislature mandates that the authority to whom a notice is given under Sub-section (1) shall not only make an inquiry, but shall also do so within the period specified, namely, one month. The provisions therein also emphasises that the Inspector shall also make an inquiry within a month. The mere fact that the Inspector is required to make an inquiry does not mean that the other authorities referred to in Rule 110, namely, the District Magistrate and the officer-in-charge of the police station are absolved of their responsibility under the normal law of the land to conduct an inquiry of the cause of an accident resulting in death. The focus on the inquiry by the Inspector is for the purpose of taking action under the Act for the contravention of the provisions of the same and the Rules. Further, the insistence upon an inquiry by the Inspector appears to be for the reason that he will be in a position to suggest remedial measures so as to avoid the recurrence of an accident thereby safeguarding the health and safety of the workers.
6. Sub-sections (2) and (3) were inserted in Section 88 by the Act No. 94 of 1976. The Statement of Objections and Reasons of the said Act emphasises that for ensuring adequate standards of safety, health and welfare of the workers employed in factories more effective provisions for inquiry in every case of fatal accidents have been made. That is why in Sub-section (3) it has been provided that the Stale Government may make Rules for regulating the procedure of inquiries under this section. There may be a situation where the police authorities may not consider it necessary to hold an inquiry under the Code. Yet, if a fatal accident has occurred resulting in a death or bodily injury referred to in Sub-section (1) of Section 88, it is mandatory upon the Inspector to hold an inquiry. There may be another situation where the Inspector as well as authorities mentioned in Rule 110 hold separate inquiries with respect to the same accident. If in the inquiry held by the police it is found that an offence under the Indian Penal Code has been committed, then, the normal law of the land will take care of the case. If however, it is found that an offence under the Act has been committed, proceedings will be initiated under the Act.
7. Rule 111 of the Rules provides that no person shall be allowed to disturb the site at which a fatal accident has occurred or any object involved in the accident before the arrival of the Inspector or a police officer, not below the rank of sub-inspector, or without the consent of such officer, provided that such action may be taken as may be necessary to prevent a further accident or to secure person from danger. Section 8 of the Act provides that the State Government may by notification in the Official Gazette appoint such persons as possess the prescribed qualification as Inspectors for purposes of the Act and may assign to them such local limits as it thinks fit. The words "such officer'' used in Rule 111 refer to police officer and not to Inspector. Therefore, the Rules make it clear that neither the site at which a fatal accident occurred nor any object involved in the accident shall be disturbed except in the presence of a police officer or with his consent. The involvement of the police officer clearly indicates that the holding of an inquiry of the cause of the accident by the police officer is countenanced and not excluded. It necessarily follows that the taking of an appropriate action by the police officer, if found necessary, under the normal law of the land too is not frowned upon either expressly or impliedly. On the contrary, the fact that the police officer can hold an inquiry coupled with the fact that his presence or his consent is necessary before permitting the disturbance of the site of the accident or any object involved in the accident make it implicit that appropriate action under the normal law of the land, if necessary should be taken by the police officer.
8. Section 105 provides that no Court shall take cognizance of any offence under the Act except on a complaint by, or with the previous sanction in writing of an Inspector. Section 106 provides that no Court shall take cognizance of any offence punishable under the Act unless complaint thereof is made within three months of the date on which the alleged commission of the offence came to the knowledge of the Inspector. Section 92 provides for penalty for contravention of any of the provisions of the Act or the Rules or of any order in writing given thereunder. A combined reading of the provisions of Sections 92, 105 and 106 of the Act clearly demonstrates that the inquiry contemplated in Section 88 read with Rule 110 is confined to the purposes of the Act and to the oneness committed under the Act. They have no bearing whatsoever upon the inquiry into any contravention of any provisions of the penal law of the land, the prosecution therefor and the punishment for its contravention.
9. Section 5 of the Code has been pressed into service by the learned counsel for the petitioners. It says that nothing contained in the Code shall, in the absence of a specific provision to the contrary, affect any special or local law for the time being in force or any special jurisdiction or power conferred or any special form of procedure prescribed by any other law for the time being in force. In the Code special law is not defined. However, in view of Section 2(y) of the Code we will have to go to the Indian Penal Code to ascertain the meaning of the said expression. In Section 41 of that Code "special law" is defined as a law applicable to a particular subject. We have already indicated that in the charge-sheet submitted against the petitioners an offence under Section 304-A of the Indian Penal Code has been alleged. Surely, the provisions of the Act and the Rules framed thereunder neither consider the causing of death by accident an offence nor do they provide for any punishment for committing such an offence.
10. In Mam Ram v. Union of India A.I.R. 1980 S.C. 2147 Section 5 of the Code is discussed by Krishna Iyer, J. Broadly speaking there are three components to be separated firstly, the Code generally governs matters covered by it; secondly, if a special or local law exists covering the same area, this latter law will be saved and will prevail; and thirdly, if there is a specific provision to the contrary, then that will override the special or local law. The provisions of the Act and the Rules do not cover the same area as is earmerked by the Code. We have already emphasised that the provisions of the Act and the Rules are confined to breaches of the provisions contained therein. They provide for punishment of the offences committed for violating their provisions. Section 5 of the Code will apply not only when the field of operation of the Act and the Rules completely cover the field of operation of the Code but also when their provisions lay down a contrary rule in the entire field altogether nullifying the provisions of the Code for the purpose of investigating, inquiring into and launching a prosecution for an offence punishable under Section 304-A of the Indian Penal Code. This is not so. An offence under Section 304-A of the Indian Penal Code and an offence under the Act and the Rules operate in different fields. They flow in different channels. This position is clarified by Section 4 of the Code which enjoins that all offences under the Indian Penal Code shall be investigated, inquired into, tried and otherwise dealt with according to the provisions contained in the Code.
11. This petition has no substance. It is dismissed summarily.