AIR 2019 SC 1168 ::AIROnline 2019 SC 112 ::AIROnline 2019 SC 1120 ::AIR 2019 SC (Civil) 1450 ::2019 (3) SCC (Cri) 881

Supreme Court Of India

Hon'ble Judge(s): Indu Malhotra, Sanjiv Khanna , JJ

Factories Act (63 of 1948) , S.92, S.37, S.38— Violation of provisions of Factories Act - Allegations that company had been using factory premises without proper licence and accused Managing Director failed to take adequate measures to prevent explosion or ignition of inflammable substances as required under Factories Act - Accused at present aged more than 70 years admitting his guilt and ready to pay maximum penalty in lieu of imprisonment - Considering occurrence relates to year 2006, at present accused is over 70 years of age, confessing his guilt - Accused convicted and directed to deposit Fine of Rs.1,00,000/- within four weeks. (Para 5 6)