RAJEEV CHANDRASEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) Brief facts which are necessary for disposal of the petition are as under : Upon a Private complaint lodged by Labour Inspector Kalaburagi under sec. 200 of Cr.P.C., seeking action under Sec. 18 of Working Journalists and Other Newspaper Employees (Conditions of Service) And Miscellaneous Provisions Act, 1955 (for short, hereinafter referred to as 'the Act'), learned Magistrate took cognizance and issued the summons. The said order is challenged by the petitioner.