SANJAY JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As these two petitions relate to one and the same case registered in C.C.No.825/2012 on the file of Additional MMTC-IV, Bangalore, they were heard together and are being disposed of by this common order.

(2.) Though these petitions are listed today for admission, with the consent of both the parties, petition is heard for final disposal in view of the fact that the question of law raised is covered by the decision of the Apex Court and also of this Court.

(3.) In this petition filed under Section 482 of Cr.P.C., the petitioners arraigned as accused Nos.1, 2 & 3 have sought for quashing the prosecution launched against them in C.C.No.825/2012 on the file of Additional MMTCIV, Bangalore, registered for the offence punishable under Section 21(2) of the Contract Labour (Regulation and Abolition) Act, 1970 (for short 'the Act') and Rule 72 of the Rules framed thereunder. The petitioners have sought to be prosecuted in the capacity as Directors and authorized signatories of M/s Accenture Services Private Limited.