D. SHESHA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner has filed this petition under Section 482 of Cr.P.C. seeking to quash the entire proceedings initiated against him in C.C.No.1033/2018 pending on the file of Prl. Civil Judge and JMFC, Koppal so also the order dated 11.08.2018 taking cognizance of offence punishable under Section 22 of Contract Labour Act, 1948 (For short Minimum Wages Act, 1948).

(3.) The petitioner herein is the Chairman of Dodla Diary Limited, Indargi, District Koppal and the same is a Public Limited Company, having its office at Hyderabad City of Telangana State. The Company has its units at various States and one such unit was started in Koppal during 2014. The Company had engaged contractors for the purpose of packaging, loading, unloading, housekeeping and for security services. In this regard, the Assistant Labour Commissioner has issued certificate of registration. The other contention is that the respondent is said to have visited the premises of Dodla Diary Limited at Koppal and found that there is violation of the provisions of Minimum Wages Act and Rules and during the aforesaid visit, he is said to have informed the Assistant Manager of the Company about the violation done by the Contractors engaged by the Company and gave a report to the contractors by taking acknowledgement and calling upon them to furnish the required records to proceed further.