J C SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has called in question the proceedings in C.C.No.4251/2009 (Old No. 124/2008), now pending on the file of the Metropolitan Magistrate, Traffic Court-V.

(2.) A private complaint was filed U/S 200 Cr.P.C., by the Senior Labour Inspector for the offences P/U/S 29(1), Sec.18 R/W Rule 30, 18 R/W Rule 29(2), Rule 23, Sec.18 R/W Rule 30(A), 22(4), Sec.18R/W 29 B of the Minimum Wages Act and the Rules made therein.

(3.) ON the basis of the complaint and the materials produced by the complainant, learned Magistrate took the cognizance, registered the case and passed an order for issue of process in C.C. No. 124/2008, at this sage this petition has been filed.