Dr. Jamshedji Irani @ Dr. J.J. ... vs The State Of Jharkhand
2022 Latest Caselaw 3443 Jhar

          IN          THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 2257 of 2022
      Dr. Jamshedji Irani @ Dr. J.J. Irani              .....  ... Petitioner
                                    Versus
      1. The State of Jharkhand.
      2. Inspector of Factories,
         Jamshedpur Circle-I, Jamshedpur.                ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate. For the State : Mr. Shiv Shankar Kumar, A.P.P.

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04/ 29.08.2022 Mr. Indrajit Sinha, learned counsel appearing for the petitioner submits that the petitioner has earlier moved before this Hon'ble Court in Cr.M.P. No. 300 of 2012, which was disposed of by order dated 24.02.2020 by way of quashing the cognizance order and remanded the matter back to pass a fresh order. He submits that the learned court has again passed the order dated 07.03.2020, by which, cognizance has been taken against the petitioner. He further submits that the worker has put his hand inside the machine, while machine was ON and this case also comes under the purview of Sections 97 and 111 of the Factories Act and fully covered by the judgment of this Hon'ble Court, passed in Cr.M.P. No. 810 of 2013 by order dated 23.08.2021.

Mr. Shiv Shankar Kumar, learned A.P.P. appearing for the State shall take instruction on behalf of O.P. Nos. 1 and 2 and file counter affidavit in the matter within four weeks.

No coercive steps shall be taken against the petitioner, in connection with Complaint Case No. C/2-2855 of 2001, pending in the court of learned Chief Judicial Magistrate, Jamshedpur, till the next date of listing.

Let this matter appear on 06.12.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-