DIGAMBAREPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At the stage of admission itself, the matter is heard on merits.

(2.) The learned counsel for the petitioner and the learned High Court Government Pleader have submitted their arguments.

(3.) The present petition is filed seeking to quash the entire proceedings in C.C.No.4435/2014 pending on the file of Principal JMFC-II Court, Raichur, for the offences punishable under Sections 22 of Minimum Wages Act, 1948 and for violation of Rules 22(4), 28(2), 29(1) and 29(5) of the Minimum Wages Rule 1950.