SUBIR BOSE Vs INSPECTOR OF FACTORIES
Bench: HON'BLE MS. JUSTICE INDU MALHOTRA, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MS. JUSTICE INDU MALHOTRA
Case number: Crl.A. No.-001963-001963 / 2010
Diary number: 18229 / 2009
Advocates: MEERA MATHUR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1963 /2010
Shri Subir Bose …Appellant
Versus
Inspector of Factories, represented by S. M. Paranjpe & Anr. …Respondents
J U D G M E N T
INDU MALHOTRA, J.
1. The appellant – Mr. Subir Bose, was the Managing Director of M/s.
Berger Paints India Ltd. (the ‘Company’ for short) and resident of
Kolkatta at the time of the offence..
2. On April 28, 2006 at about 11:20 hours fire had broken out at the
factory premises of the company located at IDC Kundaim, Goa.
There was no causality except that one Shri Tulsidas Dutta Palkar
– a worker, had sustained minor injuries and was taken to hospital
and discharged after treatment on the same day.
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3. On 28th June, 2006, Inspector of Factories, Altinho, Panaji, Goa filed
a private complaint in discharge of official duties under Section 92
of the Factories Act, 1948 (“Factories Act” for short) against the
appellant – Managing Director of the Company, as the occupier, and
Shri S.M. Lahiri – the Manager of the Company. The allegations
were that the company had been using the factory premises situated
at Kundaim Industrial Estate, Kundaim, Goa without proper
licence/permission which was in contravention of Goa Factories
Rules, 1945. It was also alleged that the accused has failed to take
adequate measures to prevent explosion or ignition of inflammable
substances as required under Sections 37 and 38 of the Factories
Act.
4. Having heard learned counsel for the appellant, who was the
Managing Director, we were not inclined to interfere with the
impugned order, which has affirmed the order taking cognizance for
an offence under Section 92 of the Factories Act as, prima facie, it
does appear that the factory premises situated at Kundaim Industrial
Estate, Kundaim, Goa was functioning without a
licence/permission. The contention of the appellant that the factory
premises was in the process of closure of its and operations would
be a factual assertion made by the defence. This would require to
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be proved and established. However, on the question whether
adequate measures were taken to prevent explosion or ignition of
inflammable substance is concerned, learned counsel for the
appellant has referred to, with some merit, the closure report filed
by the Police in FIR No. 110 of 2006 under Sections 285 and 336 of
the IPC registered against Shri S.M. Lahiri – Factory Manager, Shri
Jayanta Bhattacharya – the Production Manager, Shri Bikas Pukait
– the Shift-in-Charge, and Shri Tulsidas Datta Palkar – the worker.
Interestingly, Shri Tulsidas Datta Palkar was the person who had
sustained minor injuries and was taken to hospital and discharged
on the same day after administering first aid. The closure report
was filed stating that it was an unfit case for filing of charge sheet as
criminal charges were not made out. The report was based on the
opinion of the Additional Public Prosecutor and was accepted by the
Judicial Magistrate (First Class), Ponda, who is also the Magistrate
who has taken cognizance of the offence under Section 92 of the
Factories Act. The complaint refers to violation of Sections 37 and
38 of the Factories Act, albeit without giving specific particulars and
details. Hence, to this extent, the complaint is vague and does not
disclose a specific violation.
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5. The learned counsel for the appellant, on instructions, has stated
that the appellant would plead guilty and bring the litigation to a
quietus by paying the maximum amount of fine that can be imposed.
The prayer made was that punishment of imprisonment may not be
imposed as the appellant is now more than 70 years of age, and at
that time the company had six factories and more than eighty depots
all over India. The appellant was at the relevant time a permanent
resident of Kolkatta. Relegating the appellant to the trial Court
would not serve any purpose and cause delay.
6. We are, in the peculiar facts of the present case, inclined to accept
the prayer noticing the fact that in the present case Shri Tulsidas
Datta Palkar – the worker, who was himself, as per the FIR, one of
the accused, had suffered minor injuries and was discharged from
the hospital on the same day. The occurrence relates to the year
2006, the present appellant is now over 70 years of age, and the
trial itself would take years before it is decided. In these
circumstances, in the interests of justice, we accept the appellant’s
prayer to accept his confession of guilt, and, accordingly, convict
him under Section 92 of the Factories Act with Fine of Rs.1,00,000/-
which should be deposited with the trial Court within four weeks from
the date of this Judgment. On failure to deposit the Fine, the
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appellant would undergo simple imprisonment for a period of eight
weeks.
7. The order and directions given hereinabove would dispose of the
criminal proceedings against the appellant in Criminal Case No.
9/LAB/2006/B pending before the Judicial Magistrate (First Class
‘B’), Ponda, Goa. As this order is passed in the peculiar facts and
circumstances of this case, it is not to be treated as a precedent.
The interim Order dated 17.07.2019 passed by this Court
stands vacated.
The appeal is disposed of in the aforesaid terms.
…..……...........................J. (INDU MALHOTRA)
..….……..........................J.
(SANJIV KHANNA) New Delhi September 24, 2019.