SHRIRAM CENTRE Vs. STATE OF DELHI

JUDGEMENT

(1.) At the outset, I may note that petitioner No.4 has died. Thus, qua petitioner No.4 the complaint has abated.

(2.) Notwithstanding various contentions urged in the memorandum of the petition filed by the petitioners invoking Section 482 Cr.P.C. praying that complaint lodged under Section 22 (A) of the Minimum Wages Act 1948 by Babu Lal, the Labour Inspector be quashed, at the hearing today, learned counsel for the petitioner has pressed the petition on 2 counts.

(3.) It is firstly alleged that a perusal of the complaint does not establish as to what is the case against which accused.