Bombay High Court
Gac Shipping (India) Pct., Ltd., And Anr vs Union Of India Through Dadi Sunil on 25 July, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2504 OF 2022
GAC Shipping (India) PCT. Ltd and another Petitioners
versus
Union of India through Dadi Sunil Respondents
Mr.Pradynesh Sabnis with Bimal Rajasekhar, Advocate for petitioners.
Mr.S.R.Agarkar, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 25th July 2022
PC :
1. The petitioners have challenged the order dated 19 th April 2022 passed by learned Metropolitan Magistrate, 16 th Court, Ballard Pier, Mumbai. The complaint alleges offence punishable under Regulation 6 of Dock Workers (Safety, Health and Welfare) Regulations, 1990, for breach of Regulation 48(1)(a) r/w Regulations 7(3)(b) of the Dock Workers (Safety, Health and Welfare) Regulations 1990. The process has been issued considering the complaint and documents and the Court directed to issue summons/notice to accused for alleged offences.
2. Learned counsel for petitioners submits that there is complete non-application in issuing process. The complaint does not specify MANISH Digitally signed by MANISH SURESH the offence made out against accused. The order issuing process SURESH THATTE Date: 2022.07.27 THATTE does not specify the offence for which learned Magistrate has issued 11:27:38 +0530 the process.
3. Issue notice to respondent no.1 returnable on 24 th August 2022.
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4. In the mean time, the petitioners are exempted from appearing before Trial Court till next date of hearing.
(PRAKASH D. NAIK, J.) MST