NANDISHWAR KUMBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of the order dated 25.8.2011 in taking cognizance and issuing summons to the petitioner in CC No. 452 of 2011 for the offence punishable under section 3 of the Child Labour (Prohibition and Regulation) Act, 1986.

(2.) Heard the learned Counsel appearing for the parties and perused the records.

(3.) As could be seen from the order sheet, it is noticed that now the case is set down for recording of the plea of the accused.