Dr. Vinod Nowal, vs State Of Karnataka on 23 September, 2011

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Karnataka High Court

Dr. Vinod Nowal, vs State Of Karnataka on 23 September, 2011

Bench: Anand Byrareddy

IN THE HIGH COURT or KARNATAKA7_:mii"i  in 3
CIRCIIIT BENCH AT [)HARWA_I.)...  ' 

DATED THIS THE 23"" DAY or sI;:I5T'I¢:I§'IcI3E_I;z'--2it)'II '  1'

BEITQRE A _ A
TIIE HON'BLE MR. .ILISTICIQ"ANANHI3..g_Y-RA_I<I2'*oiT3Y J

CRIMINAL :'I>I§'I"I'I"I<i)'I\I III29/2tIiI I

BETWEEN:

I. Il)r.Vinod.VNo;wal SI/otilatieiiyiad.§In'!iéI_i.._u I "
Age: 55Hyfear§i;'c'()ccc.; ()cCI_tIpier_._  V ' "" "

Sri.P.Sa.sih~dr;zIn S/o'.K.ar'ui.nak;arn T
Age':'C62A yg:aI's§ 'f€;)'L>c:"MéI--n2Iger'.'""" '

IQ

B"0_th ore I1/o'. ~!\2i~/s..i~S4_V"v"--._Lgimited.
P.O.\/idya Naga'r{'Tor"a.nagz1llu.
Sandur--«Tq; Bellary,District.

'i " I .  I  Petitioners

  'IB37'iShrii"Ncei'e~n_dr2I D. 6tln(i€. Advocate.)

S~tate_of Karn:I_tai;ai

By Deputy .DiI:';3C'it()l' of Factories.
Beliaiy Division-Beilary.

V'-.Repres'ent_ed by the State Public Prosecutor.

i ii i   High 4_C0LIrt Building. Dharwad.

 Respondent

ii  Shri Anand K. Navaigimath. Government Pieader.)

This Criminal Petition is filed under Section 482 of the Code
of Criminal Procedure seeking to quash the order dated l4.l2.2()l()
proceedings in C.C.No.l(i)6/2010 pending on the file oi' the ('.IM.

3



L.)

Bellary. thereby taking cognizance and registering the cas-rfagrainst

the petitioners.

This petition coming on for admission   Courtii 

made the following: 
ORDER

Heard the learned counsel peit'i~»tiAonersif *

2. The petitioners are said:to.-'bevtheoccupier and the manager of the§~'i'ai:to}"y. respectfvel'y.."lt_'is.__not in dispute that an accident hasioccurrecl irwoliviing a'-G-oodzs 'Trailer Truck thereby the cleaneriof the c'v'e5h_icle7fwias_ badly iniured. and ultimately succumbed to injuries. at the l1ospitja.!_.i}';._c'omplaint has been lodged against the driver for an iioffevnce."punishable under Section 304-A of the Indian '=.Pen"a--l «Code. "1860. aiidwtihe same is pending. However the Inspector ,._ofEacto_r'i'e.s hasvg.al_'leged an offence punishable under Section 92 of the »..Eactori.es" j/Xct. I948 (hereinafter referred to as 'the Act' for i'~~.brevity').v_aigainst the present petitioners and the Magistrate having " been_tfaken cognizance of the same. the petitioners are before this to _MCourt.

3. The learned counsel for the petitioners would endavour to point out that there is no criminal case made out against the 5 therefore premature and is disposed of without contentions ofthe petitioner.

5. The learned Government Header is;"pe'r-xnivttedt.toﬁie his memo of appearance within two xveeks.

Mrk/--

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